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Rajinder Kumar And Ors. Etc. Etc. vs State Of Haryana And Ors. Etc. Etc. on 5 January, 2017

Bench: A.K. Sikri, R.K. Agrawal

                                                 R E V I S E D
     ITEM NO.22                                COURT NO.8                   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)......CC     No(s).
     24846-24852/2016

     (Arising out of impugned final judgment and order dated 05/02/2016
     in RFA No. 1339/2013   in RFA No. 1340/2013   in RFA No. 1341/2013
     in RFA No. 1342/2013   in RFA No. 1344/2013   in RFA No. 1345/2013
     in RFA No. 1346/2013 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     RAJINDER KUMAR AND ORS. ETC. ETC.                                       Petitioner(s)

                                                      VERSUS

     STATE OF HARYANA AND ORS. ETC. ETC.                                     Respondent(s)

     (With appln. (s) for c/delay in filing substitution appln. and
     permission to file SLP and substitution and office report)

     Date : 05/01/2017 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                    Mr. Aditya Singh,Adv.

     For Respondent(s)

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

Permission to file special leave petition is granted. Delay condoned.

To be heard along with SLP(C) No.15476/2016 and other connected matters.

We are informed that SLP(C) No.15476/2016 and other connected matters are coming up for hearing on 02.02.2017.

Let the Registry shall not delete those matters from the cause-list of 02.02.2017.

Reason: Cause title be amended accordingly.

                         (SWETA DHYANI)                          (MALA KUMARI SHARMA)
                             SR.P.A                                 COURT MASTER
ITEM NO.22                  COURT NO.8                    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)......CC     No(s).
24846-24852/2016

(Arising out of impugned final judgment and order dated 05/02/2016 in RFA No. 1339/2013 in RFA No. 1340/2013 in RFA No. 1341/2013 in RFA No. 1342/2013 in RFA No. 1344/2013 in RFA No. 1345/2013 in RFA No. 1346/2013 passed by the High Court of Punjab & Haryana at Chandigarh) RAJINDER KUMAR AND ORS. ETC. ETC. Petitioner(s) VERSUS STATE OF HARYANA AND ORS. ETC. ETC. Respondent(s) (With appln. (s) for c/delay in filing substitution appln. and permission to file SLP and substitution and office report) Date : 05/01/2017 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Aditya Singh,Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.

To be heard along with SLP(C) No.15476/2016 and other connected matters.

We are informed that SLP(C) No.15476/2016 and other connected matters are coming up for hearing on 02.02.2017.

Let the Registry shall not delete those matters from the cause-list of 02.02.2017.

Application for substitution is allowed. Cause title be amended accordingly.

    (SWETA DHYANI)                            (MALA KUMARI SHARMA)
        SR.P.A                                   COURT MASTER