Supreme Court - Daily Orders
Haryana State Industrial And ... vs Mam Chand on 10 August, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer
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ITEM NO.20+62 COURT NO.3 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).22510/2018
(Arising out of impugned final judgment and order dated 05-09-2017
in CWP No. 8171/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD & ORS. Petitioner(s)
VERSUS
MAM CHAND & ORS. Respondent(s)
(WITH IA No.100737/2018-CONDONATION OF DELAY IN FILING and IA
No.100739/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.100738/2018-CONDONATION OF DELAY IN REFILING)
WITH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).28070/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).24208/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND REFILING AND
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).27380/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).27381/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).27809/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).28071/2018
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING AND EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2018.08.11
Date : 10-08-2018 These petitions were called on for hearing today.
13:03:36 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
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HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Mr. B. K. Satija, AOR
Mr. Vishwa Pal Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing C/C of the impugned judgment granted.
Delay condoned.
Issue notice.
Tag with SLP(C) No.13883 of 2018. In the meanwhile, there shall be a stay of operation of the impugned judgment(s) and order(s).
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER