Supreme Court - Daily Orders
Haryana State Industrial And ... vs Ram Singh (Since Deceased) Thr. Lrs. on 30 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
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ITEM NO.24 COURT NO.8 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). 21876/2018
(Arising out of impugned final judgment and order dated 12-05-2016
in RFA No. 378/2016 27-05-2016 in RFA No. 5648/2015 10-08-2016 in
RFA No. 2082/2016 02-09-2016 in RFA No. 2764/2016 02-09-2016 in RFA
No. 2765/2016 02-09-2016 in RFA No. 2766/2016 29-11-2016 in RFA No.
4579/2016 29-11-2016 in RFA No. 4580/2016 29-11-2016 in RFA No.
4581/2016 29-11-2016 in RFA No. 4582/2016 29-11-2016 in RFA No.
4583/2016 29-11-2016 in RFA No. 4584/2016 29-11-2016 in RFA No.
4585/2016 29-11-2016 in RFA No. 4586/2016 29-11-2016 in RFA No.
4587/2016 29-11-2016 in RFA No. 4588/2016 29-11-2016 in RFA No.
4589/2016 29-11-2016 in RFA No. 4590/2016 29-11-2016 in RFA No.
4591/2016 29-11-2016 in RFA No. 4592/2016 05-12-2016 in RFA No.
4608/2016 05-12-2016 in RFA No. 4612/2016 05-12-2016 in RFA No.
4613/2016 05-12-2016 in RFA No. 4616/2016 06-12-2016 in RFA No.
5815/2015 14-12-2016 in RFA No. 4721/2016 14-12-2016 in RFA No.
4722/2016 14-12-2016 in RFA No. 4723/2016 14-12-2016 in RFA No.
4724/2016 14-12-2016 in RFA No. 4725/2016 15-12-2016 in RFA No.
4217/2016 20-01-2017 in RFA No. 4119/2016 30-01-2017 in RFA No.
420/2017 23-02-2017 in RFA No. 1051/2017 02-05-2017 in RFA No.
607/2017 02-05-2017 in RFA No. 650/2017 08-05-2017 in RFA No.
354/2017 08-05-2017 in RFA No. 355/2017 08-05-2017 in RFA No.
356/2017 09-05-2017 in RFA No. 1270/2017 09-05-2017 in RFA No.
1271/2017 09-05-2017 in RFA No. 1272/2017 09-05-2017 in RFA No.
1364/2017 09-05-2017 in RFA No. 1481/2017 02-06-2017 in RFA No.
2255/2017 02-06-2017 in RFA No. 2256/2017 05-07-2017 in RFA No.
1/2017 10-07-2017 in RFA No. 1951/2017 10-07-2017 in RFA No.
2004/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION
LIMITED & ORS.ETC.ETC. Petitioner(s)
VERSUS
RAM SINGH (SINCE DECEASED) THR. LRS. & ORS.ETC.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100397/2018-CONDONATION OF DELAY
IN FILING )
Date : 30-07-2018 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2018.08.01
CORAM :
15:27:19 IST
Reason:
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
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For Petitioner(s) Mr. Alok Sangwan, AAG
Mr. Utkarsh Srivastava, Adv.
Mr. Sunny Kadiyan, Adv.
Dr. Monika Gusain, AOR
For Respondent(s)
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.
Pending application, if any, also stand disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE) 3 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 7337-7385 OF 2018 (Arising out of SLP (C) Nos. 20396-20444 of 2018) (Diary No(s). 21876/2018) HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED & ORS.ETC.ETC. Appellant(s) VERSUS RAM SINGH (SINCE DECEASED) THR. LRS. & ORS.ETC.ETC. Respondent(s) O R D E R Delay condoned.
Leave granted.
As the matters are covered by the decision rendered by this Court on 6th September, 2017 in C.A. No. 15179 of 2017 (Ashok Kumar vs. State of Haryana & Ors.) and connected matters, the same are also accordingly disposed of.
................J. (ARUN MISHRA) ................J. (S. ABDUL NAZEER) NEW DELHI;
JULY 30, 2018