Supreme Court - Daily Orders
Veena Rani vs The State Of Haryana on 25 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.24 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40146/2019
(Arising out of impugned final judgment and order dated 26-04-2019
in RFA No. 26/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VEENA RANI Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No.175159/2019-CONDONATION OF DELAY IN FILING )
WITH
Diary No(s). 36179/2019 (IV-B)
( IA No.176018/2019-CONDONATION OF DELAY IN FILING and IA
No.176021/2019-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 25-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. Siddharth Jain, Adv.
Mr. Umang Shankar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application(s) for condonation of delay as also on the special leave petition(s).
Dasti, in addition, is permitted. Tag with Special Leave Petition (C) Diary Signature Not Verified Digitally signed by CHARANJEET KAUR No.30076/2019.
Date: 2019.11.28 10:31:15 IST Reason:(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER