Supreme Court - Daily Orders
Sher Singh And Ors. Etc. vs Sher Singh . Etc. on 21 October, 2016
Bench: Anil R. Dave, A.M. Khanwilkar
ITEM NO.24 COURT NO.2 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)......CC No(s).
15981-15983/2016
(Arising out of impugned final judgment and order dated 03/03/2016
in RFA No. 10334/2014 03/03/2016 in RFA No. 2187/2014 03/03/2016 in
RFA No. 8823/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
SHER SINGH AND ORS. ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. A. Tewari,Adv.
Ms. Eliza Bar,Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (c) No.23668 of 2016.
(NARENDRA PRASAD) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.10.24 14:37:21 IST Reason: