Supreme Court - Daily Orders
Moti Sagar vs State Of Haryana on 4 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
1
ITEM NO.25 COURT NO.3 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) No(s). /2017
Diary No(s). 14074/2017
(Arising out of impugned final judgment and order dated 24-05-2016
in RFA No. 1580/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MOTI SAGAR & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(IA No.54807/2017-CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN., IA No.54805/2017-APPLICATION FOR SUBSTITUTION, IA
No.54804/2017-CONDONATION OF DELAY IN FILING, IA
No.54809/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.54810/2017-EXEMPTION FROM FILING O.T.)
Date : 04-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rajeev Gurung, Adv.
Mr. Dinesh Chandra Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard learned counsel for the petitioners Signature Not Verified and perused the relevant material. Digitally signed by NEETU KHAJURIA Date: 2017.08.05 11:52:59 IST Reason: Delay in filing application for substitution of deceased petitioner is condoned. 2 Application for substitution of deceased petitioner is allowed subject to all just exceptions.
Delay in filing the special leave petition is condoned.
Issue notice.
Tag with S.L.P.(C) Nos. 33378-33383 of 2016. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER