Supreme Court - Daily Orders
Arrive Safe Society Of Chandigarh vs State Of Haryana . on 4 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
REVISED
ITEM NO.20 COURT NO.1 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 (C)No.........../2017
(CC No(s).22174/2016)
(Arising out of impugned final judgment and order dated 10/08/2016
in CWP No.14857/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ARRIVE SAFE SOCIETY OF CHANDIGARH Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
I.A.No.1/2016 (With permission to file SLP without c/copy as well
as plain copy of impugned order)
Date : 04/01/2017 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Ravi Kamal Gupta,Adv.
Mr. Nikunj Dayal,Adv.
Ms. Payal Dayal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post for hearing after three months. Liberty is granted to the petitioners to place on the record of this case the order that may be passed by the High Court while disposing of CWP No.14857/2016.
(Sarita Purohit) (Renuka Sadana)
Court Master
Signature Not Verified
Assistant Registrar
Digitally signed by
SARITA PUROHIT
Date: 2017.01.06
16:27:43 IST
Reason:
ITEM NO.20 COURT NO.1 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 (C)No.........../2017 (CC No(s).22174/2016) (Arising out of impugned final judgment and order dated 10/08/2016 in CWP No.14857/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) ARRIVE SAFE SOCIETY OF CHANDIGARH Petitioner(s) VERSUS STATE OF HARYANA AND ORS. Respondent(s) I.A.No.1/2016 (With permission to file SLP without c/copy as well as plain copy of impugned order) Date : 04/01/2017 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Ravi Kamal Gupta,Adv.
Mr. Nikunj Dayal,Adv.
Ms. Payal Dayal,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Post for hearing after three months. Liberty is granted to the petitioners to place on the record of this case the order that may be passed by the High Court while disposing of CWP No.21486/2016.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar