Supreme Court - Daily Orders
Hardawari vs The State Of Haryana Thr. Collector on 12 July, 2017
ITEM NO.18 REGISTRAR COURT. 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
BEFORE THE REGISTRAR Mr. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 13036/2017
(Arising out of impugned final judgment and order dated 10-11-2016
in RFA No. 4560/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARDAWARI Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
Date : 12-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mrs. Amita Gupta, AOR
Mr. Zahid H.,Adv.
For Respondent(s) Mr. Shekhar Raj Sharma,Adv.
Mr. Sanjay Kr. Visen,Adv.
Mr. Varinder Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shekhar Raj Sharma, learned counsel who is appearing on behalf of all the three respondents undertakes to file vakalatnama within two weeks. Counter affidavit, if any, be filed within four weeks thereafter. Ld. Counsel for the petitioner shall provide the spare copies of the petition to the learned counsel for the respondents during the course of the day.
List the matter on 21.08.2017.
(SANJAY PARIHAR) Signature Not Verified Registrar Digitally signed by SAPNA BISHT Date: 2017.07.15 10:20:23 TLT Reason: SBT