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Manju Deve And Ors. Etc. vs The State Of Haryana And Ors on 14 September, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.34 & 51                           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(S).
     16597-16602/2016
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22/01/2016
     IN RFA NOS. 5293/2010 & 5328/2010 AND DATED 13/05/2016 IN RFA
     NOS.2215/2014, 2216/2014 AND 2217/2014 AND DATED 06/05/2016 IN RFA
     NO. 1492/2016 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
     CHANDIGARH)

     MANJU DEVE AND ORS. ETC.                                           PETITIONER(S)

                                                   VERSUS

     STATE OF HARYANA AND ORS. ETC.                     RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SUBSTITUTION APPLN. AND
     PERMISSION TO FILE SLP AND SUBSTITUTION AND OFFICE REPORT)

     S.L.P.(C) NO....CC NO. 16994-16995/2016
     [WITH APPLN.(S) FOR C/DELAY IN FILING SUBSTITUTION APPLN.                          AND
     PERMISSION TO FILE SLP AND SUBSTITUTION AND OFFICE REPORT]

     Date : 14/09/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)
     SLP().CC 16597-602/16               Mr. Jasbir Singh Malik, Adv.
                                         Ms. Usha Nandini. V, Adv.

     SLP().CC 16994-995/16               Mr.   Siddharth Mittal, Adv.
                                         Mr.   Anupam Yadav, Adv.
                                         Mr.   Surender Singh, Adv.
                                         Mr.   Eashawar, Adv.

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                                  O R D E R

Signature Not Verified Heard the learned counsel for the petitioners and Digitally signed by VINOD LAKHINA Date: 2016.09.15 perused the relevant material. 16:06:59 IST Reason:

 Delay in filing application(s) for substitution is condoned.

Application(s) for substitution is allowed subject to all just exceptions.

Permission to file Special Leave Petitions is granted.

Delay in filing and refiling Special Leave Petitions is condoned.

Application for discharge from guardianship is allowed.

Exemption from filing O.T. is granted. Issue notice.

Tag with Special Leave Petition (Civil) No.18235 of 2016.

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