Supreme Court - Daily Orders
Mahender Singh vs The State Of Haryana on 23 April, 2018
Bench: Arun Mishra, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
(Arising out of SLP(C)No……….../2018 @ D.No.9783/2018)
MAHENDER SINGH & ANR. ….Appellant(s)
VERSUS
THE STATE OF HARYANA & ORS. ….Respondent(s)
O R D E R
1. There is a delay of 837 days in filing of the appeal.
2. Delay condoned.
3. Leave granted.
4. The appeal is partly allowed in terms of the decision of this Court rendered on 17.11.2017, in Civil Appeal Nos.19354/2017 (Rajender Singh & Ors. Vs. The State of Haryana & Ors.) and batch matters. The matter is covered by the first part of the Order i.e. at the rate of Rs.12,00,000/- per acre, along with other statutory benefits as ordered.
5. It is made clear that the appellants shall not be entitled for any interest for 837 days of the period of delay.
6. Pending application, if any, stands disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.04.27 17:05:25 IST Reason: ...........................J. [UDAY UMESH LALIT] New Delhi;
23rd April, 2018.
ITEM NO.38 COURT NO.9 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) ……………/2018 (Diary No(s). 9783/2018) (Arising out of impugned final judgment and order dated 31-08-2015 in RFA No. 26/2005 passed by the High Court Of Punjab & Haryana At Chandigarh) MAHENDER SINGH & ANR. Petitioner(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) (With appln(s) for c/delay in filing SLP and exemption from filing c/c of the impugned judgment) Date : 23-04-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Tarun Gupta, AOR Mr. Sanjay Kumar,Adv.
For Respondent(s) Dr. Monika Gusain,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is partly allowed in terms of the signed order.
(B.Parvathi) (Jagdish Chander)
Court Master Branch Officer
(Signed Order is placed on the file)