Supreme Court - Daily Orders
Malkhan Singh vs State Of Haryana . on 31 January, 2014
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ITEM NO.25 Court No.6 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 1-6 in Petition(s) for Special Leave to Appeal (Civil)....../2013
CC 3533-3544/2013
(From the judgement and order dated 01/05/2012 in RFA No.2681/2011,RFA
No.2682/2011RFA No.2683/2011RFA No.2684/2011RFA No.2685/2011RFA
No.2686/2011RFA No.2687/2011RFA No.2688/2011RFA No.2689/2011RFA
No.3948/2011RFA No.3949/2011RFA No.286/2012 of The HIGH COURT OF PUNJAB &
HARYANA AT CHANDIGARH)
MALKHAN SINGH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for c/delay in filing substitution
appln.,substitution,permission to file SLP and office report ))
Date: 31/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Anil Sehgal, Adv.
Mr. Vivek Sharma, Adv.
Mr. Anil Kumar, Adv.
Mr. Lalit Khurana, adv.
Mrs. Nanita Sharma,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the special leave petition, on the application for condonation of delay in filing substitution application and on the application for substitution.
Tag with SLP(C) No. 27646-27663 of 2011.
|(Shashi Sareen) | |(Veena Khera) |
|Court Master | |Court Master |