Supreme Court - Daily Orders
Satya Devi And Ors Etc Etc vs Union Of India on 18 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.18 COURT NO.2 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
Diary No(s). 12383/2017
(Arising out of impugned final judgment and order dated 17-02-2016
in RFA No. 2584/2008 17-02-2016 in RFA No. 2585/2008 17-02-2016 in
RFA No. 2586/2008 17-02-2016 in RFA No. 2587/2008 17-02-2016 in RFA
No. 2588/2008 17-02-2016 in RFA No. 2589/2008 17-02-2016 in RFA No.
2590/2008 17-02-2016 in RFA No. 2591/2008 17-02-2016 in RFA No.
2592/2008 17-02-2016 in RFA No. 2593/2008 17-02-2016 in RFA No.
2594/2008 17-02-2016 in RFA No. 2037/2009 17-02-2016 in RFA No.
2038/2009 17-02-2016 in RFA No. 2039/2009 passed by the High Court
Of Punjab & Haryana At Chandigarh)
SATYA DEVI AND ORS ETC ETC Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP, c/delay in filing
substitution application, substitution, permission to file SLP,
exemption from filing O.T.)
Date : 18-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Ms. Shilpa Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter immediately after Dusshera vacation.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.18
17:25:55 IST
Reason: