Supreme Court - Daily Orders
Ude Pal Singh And Ors Etc. vs State Of Haryana And Ors. Etc. on 2 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.7 COURT NO.5 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) NO(S).
16940-16941/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03/11/2015
IN RFA NO. 1291/2004 AND RFA NO. 1292/2004 PASSED BY THE HIGH COURT
OF PUNJAB & HARYANA AT CHANDIGARH)
UDE PAL SINGH AND ORS ETC. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS. ETC. RESPONDENT(S)
(WITH OFFICE REPORT)
Date : 02/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Yadav Narender Singh, Adv.
Mr. Rakesh Vishan, Adv.
Mr. Abishek Yadav, Adv.
Mr. Vijay Kumar Sharma, Adv.
For Respondent(s) Mr. Vishwa Pal Singh, Adv.
State of Haryana Mr. Suresh Kr. Antil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance has been made on behalf of respondent No.1 - State of Haryana.
Service on other respondents is not complete. Office to list the case after service is complete.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.12.02
16:39:30 IST
Reason: