Supreme Court - Daily Orders
Jagmal And Ors. vs State Of Haryana And Ors. on 14 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.23 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
Petition(s) for Special Leave to Appeal (C) No(s).11615/2017
(Arising out of impugned final judgment and order dated 27-05-2016
in RFA No. 9731/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JAGMAL AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
WITH SLP(C) No.10154-10155/2017 (IV-B)
SLP(C) No. 11645/2017 (IV-B) (FOR DELETING THE NAME OF RESPONDENT
ON IA 2/2017)
SLP(C) No. 9936/2017 (IV-B), SLP(C) No.D28810/2016 (IV-B)
SLP(C) No. 015112/2017 (IV-B) (FOR ADMISSION) Diary No. 13102/2017
is linked to Diary No. 8756/2017 as Diary No. 8756/2017 is @ relied
upon judgment. D.No.28810/2016 has been linked with D.No.8756/2017
arising out of common order.)
SLP(C) No. 016753/2017 (IV-B) (FOR ADMISSION)
Date : 14-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Gagan Gupta, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Ranbir Singh Yadav, AOR
Mr. Puran Mal Saini, Adv.
Mr. Pati Raj Yadav, Adv.
For Respondent(s) Mr. Varinder Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
For the reasons stated, I.A. No.2/2017 is allowed and accordingly, the name of the respondent/s is deleted from the array of parties at the risk of the petitioners.
Signature Not Verified
Issue notice in the connected fresh matter/s.
Digitally signed by SANJAY KUMAR Date: 2017.07.15 10:46:39 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER