Supreme Court - Daily Orders
State Of Haryana vs Ghasitu Ram (Since Deceased) Through ... on 17 September, 2018
Bench: Abhay Manohar Sapre, Mohan M. Shantanagoudar
ITEM NO.6 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). 22788/2018
(Arising out of impugned final judgment and order dated 27-10-2016
in CWP No. 11445/2008 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
GHASITU RAM (SINCE DECEASED) THROUGH LRS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.125461/2018-CONDONATION OF DELAY
IN FILING and IA No.125462/2018-CONDONATION OF DELAY IN REFILING)
Date : 17-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Signature Not Verified Constitution Bench judgment is rendered.
Digitally signed by ANITA MALHOTRA Date: 2018.09.18 17:28:56 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER