Supreme Court - Daily Orders
Babu Lal Alias Ram Pratap (Since ... vs The State Of Haryana on 11 March, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.12 COURT NO.8 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.1534/2019
(Arising out of impugned final judgment and order dated 09-03-2018
in RFA No.150/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
BABU LAL ALIAS RAM PRATAP
(SINCE DECEASED) THROUGH ITS LRs. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(IA No.38131/2019-CONDONATION OF DELAY IN FILING; IA No.38134/2019-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; and, IA
No.38132/2019-CONDONATION OF DELAY IN REFILING)
Date : 11-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Siddharth Jain, Adv.
Mr. Ugra Shankar Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner(s) This special leave petition stands disposed of in terms of the judgment of this Court dated 11.01.2019 in ‘Wazir v. State of Haryana etc.” (Civil Appeal Nos.264-270 of 2019 etc.), as modified by order dated 08.02.2019 passed in M.A. No.299 of 2019.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.03.12 18:29:49 IST Reason: (MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER