Supreme Court - Daily Orders
Rattan Singh vs State Of Haryana . on 3 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5006 OF 2015
(Arising out of SLP(C) No.17841/2015 @ CC.No.9411/2015)
Rattan Singh & Anr. .. Appellant(s)
Versus
State of Haryana & Ors. .. Respondent(s)
WITH
C.A.NO.5007/2015 @ SLP(C)NO.17843/15 @ (CC.9415/2015)
C.A.NO.5008/2015 @ SLP(C)NO.17844/15 @ (CC.10038/2015)
C.A.NO.5009/2015 @ SLP(C)NO.17850/15 @ (CC.10144/2015)
C.A.NO.5010/2015 @ SLP(C)NO.17851/15 @ (CC.10198/2015)
C.A.NO.5011/2015 @ SLP(C)NO.17854/15 @ (CC.10792/2015)
C.A.NO.5012/2015 @ SLP(C)NO.17855/15 @ (CC.12013/2015)
C.A.NO.5013/2015 @ SLP(C)NO.17856/15 @ (CC.12034/2015)
O R D E R
Permission to file SLP is granted.
Delay condoned.
Substitution allowed.
Leave granted.
The Learned Counsel appearing for the parties State that the present Appeals be disposed of in terms of the Order of this Court in Civil Appeal No.3412/2015 etc. titled as Sachin & Ors. vs. State of Haryana & Ors.
Dated 31st March, 2015 passed by a Bench comprising of Signature Not Verified Digitally signed by Usha Rani Bhardwaj Hon'ble Mr. Justice Madan B. Lokur and Hon'ble Mr. Date: 2015.07.28 16:39:13 IST Reason: Justice Adarsh Kumar Goel.
2The Appeals are disposed of accordingly.
....................J. [ VIKRAMAJIT SEN ] ...................J. [SHIVA KIRTI SINGH] NEW DELHI, JULY 03, 2015.
3
ITEM NO.22 COURT NO.10 SECTION IVB
(REVISED)
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)....../2015 CC No(s). 9411/2015 (Arising out of impugned final judgment and order dated 23/09/2014 in RFA No. 6599/2012 passed by the High Court of Punjab & Haryana at Chandigarh) RATTAN SINGH AND ANR. Petitioner(s) VERSUS STATE OF HARYANA AND ORS. Respondent(s) (with appln. (s) for c/delay in filing SLP and c/delay in refiling SLP and office report) WITH S.L.P.(C)...CC No. 9415/2015 (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)...CC No. 10038/2015 (With appln.(s) for substitution and appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and Interim Relief and Office Report) S.L.P.(C)....../2015 (CC No. 10144/2015) (With appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 10198/2015) (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 10792/2015) (With appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 12013/2015) (With appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and appln.(s) for substitution and Office Report) S.L.P.(C)....../2015 (CC No. 12034/2015) (With appln.(s) for substitution and appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and Office Report) Date : 03/07/2015 These petitions were called on for hearing today.
4CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr.Rohit Yadav, Adv.
Mr. Gopal Singh Chauhan, Av.
Mr. Ankit Sibbal, Adv.
Mr. Sparsh Jain, Adv.
Mr. Gyanendra Singh, Adv.
Mr. Deepak Goel,Adv.
Mr. Gagan Gupta,Adv.
Mr. Saurabh Gupta, Adv.
Mr. Arun K. Sinha,Adv.
For Respondent(s) Mr. Arun Bharadwaj, AAG Haryana Mr.Ashwini Upadhyay, Adv.
Mr. Kiran Alhawat, Adv.
UPON hearing the counsel the Court made the following O R D E R Permission to file SLP is granted. Delay condoned.
Substitution allowed.
Leave granted.
The Appeals are disposed of in terms of the signed order.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER
Signed order is placed on the file. 5
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5006 OF 2015
(Arising out of SLP(C) No.17841/2015 @ CC.No.9411/2015) Rattan Singh & Anr. .. Appellant(s) Versus State of Haryana & Ors. .. Respondent(s) WITH C.A.NO.5007/2015 @ SLP(C)NO.17843/15 @ (CC.9415/2015) C.A.NO.5008/2015 @ SLP(C)NO.17844/15 @ (CC.10038/2015) C.A.NO.5009/2015 @ SLP(C)NO.17850/15 @ (CC.10144/2015) C.A.NO.5010/2015 @ SLP(C)NO.17851/15 @ (CC.10198/2015) C.A.NO.5011/2015 @ SLP(C)NO.17854/15 @ (CC.10792/2015) C.A.NO.5012/2015 @ SLP(C)NO.17855/15 @ (CC.12013/2015) C.A.NO.5013/2015 @ SLP(C)NO.17856/15 @ (CC.12034/2015) O R D E R Delay condoned.
Leave granted.
The Learned Counsel appearing for the parties State that the present Appeals be disposed of in terms of the Order of this Court in Civil Appeal No.3412/2015 etc. titled as Sachin & Ors. vs. State of Haryana & Ors. Dated 31st March, 2015 passed by a Bench comprising of Hon'ble Mr. Justice Madan B. Lokur and Hon'ble Mr. Justice Adarsh Kumar Goel.6
The Appeals are disposed of accordingly.
....................J. [ VIKRAMAJIT SEN ] ...................J. [SHIVA KIRTI SINGH] NEW DELHI, JULY 03, 2015.
7
ITEM NO.22 COURT NO.10 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)....../2015 CC No(s). 9411/2015 (Arising out of impugned final judgment and order dated 23/09/2014 in RFA No. 6599/2012 passed by the High Court of Punjab & Haryana at Chandigarh) RATTAN SINGH AND ANR. Petitioner(s) VERSUS STATE OF HARYANA AND ORS. Respondent(s) (with appln. (s) for c/delay in filing SLP and c/delay in refiling SLP and office report) WITH S.L.P.(C)...CC No. 9415/2015 (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)...CC No. 10038/2015 (With appln.(s) for substitution and appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and Interim Relief and Office Report) S.L.P.(C)....../2015 (CC No. 10144/2015) (With appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 10198/2015) (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 10792/2015) (With appln.(s) for c/delay in filing SLP and Office Report) S.L.P.(C)....../2015 (CC No. 12013/2015) (With appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and appln.(s) for substitution and Office Report) S.L.P.(C)....../2015 (CC No. 12034/2015) (With appln.(s) for substitution and appln.(s) for permission to file SLP and appln.(s) for c/delay in filing substitution appln. and Office Report) Date : 03/07/2015 These petitions were called on for hearing today. 8 CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr.Rohit Yadav, Adv.
Mr. Gopal Singh Chauhan, Av. Mr. Ankit Sibbal, Adv. Mr. Sparsh Jain, Adv.
Mr. Gyanendra Singh, Adv. Mr. Deepak Goel,Adv.
Mr. Gagan Gupta,Adv.
Mr. Saurabh Gupta, Adv.
Mr. Arun K. Sinha,Adv.
For Respondent(s) Mr. Arun Bharadwaj, AAG Haryana Mr.Ashwini Upadhyay, Adv. Mr. Kiran Alhawat, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The Appeals are disposed of in terms of the signed order.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER
Signed order is placed on the file.