Supreme Court - Daily Orders
Ramesh Kumar And Anr. Etc. vs The State Of Haryana Through District ... on 11 January, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.2 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41777/2016
(Arising out of impugned final judgment and order dated 13-05-2016
in RFA No. 4371/2012 13-05-2016 in RFA No. 1715/2016 passed by the
High Court Of Punjab & Haryana At Chandigarh)
RAMESH KUMAR AND ANR. ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA 170268/2018-c/delay in filing,170269/2018-c/delay in refiling)
Date : 11-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rakesh Kumar Yadav,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Dr. Monika Gusain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The special leave petition(s) is/are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.01.12
11:48:51 IST
Reason: