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The State Of Haryana vs Yogesh Tyagi on 26 November, 2018

Bench: Arun Mishra, Vineet Saran

     ITEM NO.13                            COURT NO.7               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).33265/2018

     (Arising out of impugned final judgment and order dated 31-05-2018
     in CWP No.17206/2014 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     STATE OF HARYANA & ORS.                                         Petitioner(s)

                                                  VERSUS

     YOGESH TYAGI & ANR.                                Respondent(s)
     (With appln.(s) for c/delay in filing and refiling SLP,
     intervention/impleadment and exemption from filing c/c of the
     impugned judgment)

     Date : 26-11-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)             Mr.   Tushar Mehta,SG
                                   Mr.   Arun Bhardwaj,Adv.(AAG)
                                   Mr.   B.K. Satija,Adv.(AAG)
                                   Mr.   Ashish Pandey,Adv.
                                   Mr.   Prateek Rai,Adv.
                                   ms.   Astha Mehta,Adv.
                                   For   Mr. Vishwa Pal Singh,AOR

     For Respondent(s)             Mr.   Santosh Paul,Adv.
     No.1                          Mr.   John Mathew,AOR
                                   Mr.   Karthik S.D.,Adv.
                                   Mr.   Subhranshu Dash,Adv.

     Impleading party              Mr. Rabin Majumder,AOR
                                   Mr. Dasmanta Kumar Pradhan,Adv.
                                   Mr. Nand Ram,Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

Impleadment is allowed to the extent of intervention. 17:59:45 IST Reason:

..2/-

 .2.

List along with SLP(C)No.27349/2018 @ D.No.32194/ 2018.

In the meantime, let status quo be maintained.

(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS