Supreme Court - Daily Orders
Ajab Singh And Ors Etc. vs Ajab Singh Etc. on 18 July, 2014
æ ITEM NO.30 COURT NO.5 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16169-16179/2014
(Arising out of impugned final judgment and order dated 04/03/2014
in LPA No. 2146,2155, 1955 of 2013, L.P.A. No. 6 of 2014, LPA No.
2171 of 2013, LPA No. 28, 29 of 2014, LPA No. 2170 of 2013, LPA No.
89 of 2014 and LPA Nos. 2145 and 327 of 2013 passed by the High
Court Of Punjab & Haryana At Chandigarh)
AJAB SINGH AND ORS ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with prayer for interim relief and office report)
Date : 18/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.P. Rao, Sr. Adv.
Ms. Mahalakshmi Pavani ,Adv.
Mr. G. Balaji, Adv.
Mr. S. Chatterjee, Adv.
Mr. Akshat Kulshreshta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petitions are dismissed.
(NEELAM GULATI) (USHA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.07.18 16:25:17 IST Reason: