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Supreme Court - Daily Orders

Jag Mahender vs The State Of Haryana State Of Haryana . on 18 August, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.12                   COURT NO.9                 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.12793/2017

     (Arising out of impugned final judgment and order dated 17-03-2017
     in RFA No. 914/2017 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     GULKANDI                                                Petitioner(s)

                                          VERSUS

     STATE OF HARYANA & ORS.                                 Respondent(s)

     ( IA No.65464/2017-CONDONATION OF DELAY IN REFILING)

     Diary No.15993/2017
      (FOR ADMISSION and I.R. and IA No.52451/2017-CONDONATION OF DELAY
     IN FILING)

     Diary No.16144/2017
      (FOR ADMISSION and I.R. and IA No.63609/2017-CONDONATION OF DELAY
     IN REFILING)

     Diary No.16146/2017
     (FOR ADMISSION and I.R. and IA No.66104/2017-CONDONATION OF DELAY
     IN REFILING)

     Diary No.16222/2017
     (FOR ADMISSION and I.R. and IA No.63699/2017-CONDONATION OF DELAY
     IN REFILING)

     Diary No.16223/2017
     (FOR ADMISSION and I.R. and IA No.63029/2017-CONDONATION OF DELAY
     IN REFILING)

     Diary No.16226/2017
      (FOR ADMISSION and IA No.64736/2017-CONDONATION OF DELAY IN
     REFILING)

     Diary No.16228/2017
     (FOR ADMISSION and I.R. and IA No.66033/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.66034/2017-CONDONATION OF
     DELAY IN REFILING)

Signature Not Verified

Digitally signed by
ANITA MALHOTRA
Date: 2017.08.19
13:33:28 IST
Reason:




                                           1
Diary No.16239/2017
(FOR ADMISSION and I.R. and IA No.68294/2017-CONDONATION OF DELAY
IN FILING and IA No.68293/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.68295/2017-CONDONATION OF DELAY IN
REFILING)

Diary No.16243/2017
 ( IA No.69236/2017-CONDONATION OF DELAY IN FILING and IA
No.69235/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.69239/2017-CONDONATION OF DELAY IN REFILING)

Diary No.16248/2017
 (FOR ADMISSION and I.R. and IA No.67531/2017-CONDONATION OF DELAY
IN FILING and IA No.67528/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.67533/2017-CONDONATION OF DELAY IN
REFILING)

Diary No.20900/2017
( IA No.70632/2017-CONDONATION OF DELAY IN FILING and IA
No.70634/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)


Date : 18-08-2017 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE R.K. AGRAWAL
          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


For Petitioner(s)   Mr. Abhay Pratap,Adv.
                    Ms. Manju Jetley, AOR

                    Mr.   Shyam Diwan,Sr.Adv.
                    Mr.   Udayaditya Bannerji,Adv.
                    Mr.   Sunny Kadiyan,Adv.
                    Mr.   Alok Sangwan,Adv.
                    For   Dr. Monika Gusain, AOR

                    Mr. Deep Karan Dalal,Adv.
                    Mr. Suryavir Singh,Adv.
                    Mr. Yash Pal Dhingra, AOR

                    Mr. N.S.Dalal,Adv.
                    Mr. M.S.Tewatia,Adv.
                    Mr. R. C. Kaushik, AOR

For Respondent(s)   Mr.   D.K.Sharma,Adv.
                    Ms.   Monika Sharma,Adv.
                    Mr.   Rohit Vats,Adv.
                    Mr.   Daya Krishan Sharma, AOR




                                   2
     UPON hearing the counsel the Court made the following
                        O R D E R

Delay condoned.

Issue notice.

List these matters for final disposal on 24th October, 2017.

In the meantime, execution proceedings shall remain stayed in Diary No.15993/2017.

Tag with SLP(Civil) No.20497-20500 of 2016. (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER 3