Supreme Court - Daily Orders
Anil Kumar Etc. Etc. vs State Of Haryana And Ors. Etc. Etc. on 7 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.21 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
Petition(s) for Special Leave to Appeal (C)....CC No.6801-6809/2017
(Arising out of impugned final judgment and order dated 28/05/2016
in RFA No. 1326/2015 28/05/2016 in RFA No. 1327/2015 28/05/2016 in
RFA No. 1328/2015 28/05/2016 in RFA No. 1329/2015 28/05/2016 in RFA
No. 1330/2015 28/05/2016 in RFA No. 3103/2015 28/05/2016 in RFA No.
3591/2015 28/05/2016 in RFA No. 8327/2014 28/05/2016 in RFA No.
9049/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
ANIL KUMAR ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 07/04/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Dr. Sudhir Bisla, Adv.
Ms. Sumitra Bisla, Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted. Delay condoned.
Application for substitution to bring on record the legal heirs of deceased petitioner viz Sher Singh is allowed.
Let notice be issued in the matter, both in the usual course as also by way of dasti service.
Signature Not VerifiedTag with SLP(C) Nos.25395-25397 of 2016.
Digitally signed by RASHMI DHYANI Date: 2017.04.12 11:30:57 IST Reason: (RASHMI DHYANI) (SNEH LATA SHARMA) SR.P.A. COURT MASTER