Supreme Court - Daily Orders
Zile Singh(D) Th.Lrs Etc. vs State Of Haryana on 4 February, 2014
¾
ITEM NO.46 COURT NO.7 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 (Civil)....../2013
(CC 11002/2013)
(From the judgement and order dated 05/07/2011 in RFA No.399/2001,RFA
No.405/2001RFA No.861/2001RFA No.864/2001RFA No.870/2001RFA No.872/2001RFA
No.873/2001RFA No.1951/2001RFA No.2488/2001RFA No.2490/2001RFA
No.3824/2001RFA No.255/2002RFA No.257/2002RFA No.260/2002RFA No.607/2007 of
The HIGH COURT OF P
UNJAB & HARYANA AT CHANDIGARH)
ZILE SINGH(D) TH.LRS ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(Office report on default)
Date: 04/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
(IN CHAMBERS)
For Petitioner(s) Mr. Ansar Ahmad Chaudhary, Adv.(Not Present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
As a last chance, two weeks’ time is granted to the petitioners to cure the defect as per Office Report dated 19.08.2013.
(Satish K.Yadav) (Usha Sharma) Court Master Court Master