Supreme Court - Daily Orders
Amar Singh And Ors. Etc. vs State Of Haryana And Ors. Etc. on 3 April, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.39 COURT NO.9 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) Diary No(s). No(s).
25736/2016
(Arising out of impugned final judgment and order dated 29/01/2016
in RFA No. 1086/2015 29/01/2016 in RFA No. 217/2014 29/01/2016 in
RFA No. 5685/2012 29/01/2016 in RFA No. 5686/2012 29/01/2016 in RFA
No. 6843/2011 29/01/2016 in RFA No. 6844/2011 29/01/2016 in RFA No.
6845/2011 29/01/2016 in RFA No. 6846/2011 29/01/2016 in RFA No.
6847/2011 29/01/2016 in RFA No. 6848/2011 29/01/2016 in RFA No.
7977/2014 29/01/2016 in RFA No. 7978/2014 passed by the High Court
Of Punjab & Haryana At Chandigarh)
AMAR SINGH AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC. Respondent(s)
(office report on default)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Petitioner(s) Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the counsel for petitioners to remove the defects pointed out by the Registry.
(USHA BHARDWAJ) (PRAVEEN KUMARI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.04.05
16:49:57 IST
Reason: