Supreme Court - Daily Orders
Ramesh Chander Jain vs State Of Haryana . on 14 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.35 COURT NO.7 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). 6815/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/10/2015
IN CWP NO. 22654/2015 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
RAMESH CHANDER JAIN AND ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T.)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Naveen Kumar, Adv.
Mr. Raj Bhadur Srot, Adv.
Mr. Ashok Kumar Gupta II, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Exemption from filing O.T. is granted. The Special Leave Petition is not entertained and is dismissed accordingly. However, the petitioners are left with the remedy of moving the High Court by way of review, if so advised. Petitioners will also be at liberty to approach this Court again, if so required.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.15 [VINOD LAKHINA] [ASHA SONI] 10:43:26 IST Reason: COURT MASTER COURT MASTER