Supreme Court - Daily Orders
Raj Singh (Deceased) Thr His Legal ... vs The State Of Haryana on 3 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.22 COURT NO.10 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 for Special Leave to Appeal (Civil)No....../2017
Diary No(s). 17984/2017
(Arising out of impugned final judgment and order dated 10-08-2016
in RSA No. 3320/1987 and 02-02-2017 in RARS No. 123-C/2016 in
Regular Second Appeal No. 3320 of 1987 passed by the High Court Of
Punjab & Haryana At Chandigarh)
RAJ SINGH (DECEASED) THR HIS LEGAL REPRESENTATIVES & ORS.
Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90057/2017-CONDONATION OF DELAY
IN FILING and IA No.90058/2017-CONDONATION OF DELAY IN REFILING)
Date : 03-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ashok Anand, AOR
Mr. Somanatha Padhan,Adv.
Mr. Rajnish Gupta,Adv.
Mr. Sanjeev Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand Signature Not Verified disposed of.
Digitally signed by MADHU BALA Date: 2017.10.05 03:49:06 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER