Supreme Court - Daily Orders
Charan Singh vs State Of Haryana on 16 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
REVISED
ITEM NO.13 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).
15000/2016
(Arising out of impugned final judgment and order dated 14/09/2010
in RFA No. 1810/2008 passed by the High Court of Punjab & Haryana
at Chandigarh)
CHARAN SINGH AND ORS Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 16/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Merusagar Samantaray,Adv.
Ms. Vidduushi,Adv.
Mr. Pushpinder Singh,Adv.
Ms. Anurag Rana,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Abatement, if any, is set aside.
Delay in filing the application for substitution is condoned. Application for substitution is allowed. There is a huge delay of 1953 days in filing and 72 days in refiling the special leave petition and we do not find any justifiable reason for the same, the delay is not condoned and the special leave petition is dismissed on the ground of delay only.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.10.04Pending application(s), if any, shall stand disposed of.
14:51:47 IST Reason: (NARENDRA PRASAD) (MADHU NARULA) COURT MASTER COURT MASTER ITEM NO.13 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). 15000/2016
(Arising out of impugned final judgment and order dated 14/09/2010 in RFA No. 1810/2008 passed by the High Court of Punjab & Haryana at Chandigarh) CHARAN SINGH AND ORS Petitioner(s) VERSUS STATE OF HARYANA AND ORS Respondent(s) (with appln. (s) for c/delay in filing substitution appln. and permission to file SLP and substitution and office report) Date : 16/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Merusagar Samantaray,Adv.
Ms. Vidduushi,Adv.
Mr. Pushpinder Singh,Adv.
Ms. Anurag Rana,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing the application for substitution is condoned. Application for substitution is allowed. There is a huge delay of 1953 days in filing and 72 days in refiling the special leave petition and we do not find any justifiable reason for the same, the delay is not condoned and the special leave petition is dismissed on the ground of delay only. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (MADHU NARULA)
COURT MASTER COURT MASTER