Supreme Court - Daily Orders
Hoshiyar Singh (Deceased) Through Lrs vs The State Of Haryana on 3 January, 2023
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.29+54+55 COURT NO.11 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(s).38980/2022
(Arising out of impugned final judgment and order dated 23-08-2022
in RFA No.4557/2017 passed by the High Court of Punjab & Haryana at
Chandigarh)
HOSHIYAR SINGH (DECEASED) THROUGH LRS Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.196902/2022-CONDONATION OF DELAY
IN FILING and IA No.196903/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
SLP(C) Nos.23659-23662/2022 (IV-B)
(FOR ADMISSION and I.R.)
D.No.38410/2022(IV-B)
FOR ADMISSION and I.R. and IA No.203289/2022-CONDONATION OF DELAY
IN FILING and IA No.203290/2022-EXEMPTION FROM FILING O.T.)
WITH
Diary No(s).38224/2022 (IV-B)
(FOR ADMISSION and I.R. and IA No.203037/2022-CONDONATION OF DELAY
IN FILING and IA No.203040/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.203039/2022-EXEMPTION FROM FILING O.T.)
Diary No(s).39890/2022 (IV-B)
(FOR ADMISSION and I.R. and IA No.203859/2022-CONDONATION OF DELAY
IN FILING and IA No.203861/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.203860/2022-EXEMPTION FROM FILING O.T.)
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Narender Hooda, Sr. Adv.
Mr. Tishampati Sen, Adv.
Mr. Anurag Anand, Adv.
Ms. Riddhi Sancheti, AOR
Signature Not Verified
Mr. Shaurya Lamba, Adv.
Digitally signed by
satish kumar yadav
Date: 2023.01.04
Ms. Bano Deswal, Adv.
18:19:03 IST
Reason:
Mr. Aditya Singh, AOR
Mr. Shubham Singh, Adv.
2
Mr. Deepak Goel, AOR
Mr. Pardeep Dahiya, Adv.
Ms. Mahima Benipuri, Adv.
Ms. Arti Roy Choudhary, Adv.
Mr. Abhey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned Senior Counsel/other counsel for the petitioners.
2. Delay condoned.
3. Issue notice.
4. Tag with SLP(C)Nos.23820-23821 of 2022.
5. Meanwhile, recovery of compensation paid to the petitioners shall remain stayed.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)