Supreme Court - Daily Orders
Chandan Singh (Since Deceased) Through ... vs State Of Haryana And Ors Etc Etc on 31 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
ITEM NO.12 COURT NO.11 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).
14360-14376/2015
(Arising out of impugned final judgment and order dated 23/09/2014
in RFA No. 4819/2012,23/09/2014 in RFA No. 4911/2012,23/09/2014 in
RFA No. 5638/2012,23/09/2014 in RFA No. 6482/2012,23/09/2014 in RFA
No. 735/2013,23/09/2014 in RFA No. 5643/2012,23/09/2014 in RFA No.
4345/2013,23/09/2014 in RFA No. 4480/2012,23/09/2014 in RFA No.
5641/2012,23/09/2014 in RFA No. 5648/2012,23/09/2014 in RFA No.
6481/2012,23/09/2014 in RFA No. 5639/2012,23/09/2014 in RFA No.
5644/2012,23/09/2014 in RFA No. 5637/2012,23/09/2014 in RFA No.
5640/2012,23/09/2014 in RFA No. 6917/2012,23/09/2014 in RFA No.
1107/2013,23/09/2014 in CO No. 43/2013 passed by the High Court Of
Punjab & Haryana At Chandigarh)
CHANDAN SINGH (SINCE DECEASED) THROUGH
PROPOSED LRS. AND ORS ETC ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS ETC ETC Respondent(s)
(with appln. (s) for substitution and office report)
WITH
SLP(C) No. 14298-14299/2015
(With Office Report)
Date : 31/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Anil Mittal, Adv.
Mr. V. sushant Gupta, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s) Mr. Siddharth Mittal, Adv.
No.2
Signature Not Verified
Mr. Surinder Singh, Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.09.01
Ms. Usha Nandini. V,Adv.
16:47:30 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the Petitioners states that the present Petitions are covered on all fours by the Judgment in C.A. No. 3412 of 2015 titled Sachin & Ors. vs. State of Haryana & Ors.
There is no appearance on behalf of the Respondent-State to refute the submission of the learned Counsel for the Petitioners.
The Petitions are disposed of in terms of the aforementioned judgment.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER