Supreme Court - Daily Orders
Hisar Narang C.S.H.B.S.Ltd. vs State Of Haryana on 7 February, 2014
º
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2007 OF 2014
(Arising out of SLP(C) No.24013/2013)
HISAR NARANG CO-OPERATIVE HOUSE
BUILDING SOCIETY LTD. Appellant(s)
:VERSUS:
STATE OF HARYANA Respondent(s)
O R D E R
Delay condoned. Leave granted.
2. Heard Mr. K.K. Mohan, learned counsel in support of this appeal and Mr. Narender Hooda, learned Additional Advocate General for the State of Haryana.
3. Learned counsel for the appellant points out that this case is similar to the one decided by this Court in Ashrafi and Ors. Vs. State of Haryana and Ors., (2013) 5 SCC 527, and on the basis of parity the appellant seeks compensation as per paragraph 44 of that Judgment. Mr. Hooda, learned Additional Advocate General has objection to the same but leaves it to the Court to pass appropriate order.
4. Considering the fact that the case of the appellant is covered by the aforesaid judgment of this Court, we direct that the appellant will be entitled to compensation as per paragraph 44 of the said judgment minus the interest on the amount as enhanced by this Court. The order passed by the High Court shall stand modified in this manner. The appeal is allowed accordingly.
..........................J (H.L. GOKHALE) .........................J (DIPAK MISRA) New Delhi;
February 7, 2014.
ITEM NO.52 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(s) for Special Leave to Appeal (Civil) No(s).24013/2013 (From the judgement and order dated 11/01/2006 in LPA No.835/2001 of the HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) HISAR NARANG C.S.H.B.S.LTD. Petitioner(s) VERSUS STATE OF HARYANA Respondent(s) (With appln(s) for c/delay in filing SLP and office report) Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE HON’BLE MR. JUSTICE DIPAK MISRA For Petitioner(s) Mr. K.K. Mohan,Adv.
For Respondent(s) Mr. Narender Hooda,AAG,Har.
Ms. Anubha Agrawal,Adv.
UPON hearing counsel the Court made the following O R D E R Delay condoned. Leave granted. Heard the learned counsel for the parties. The order passed by the High Court shall stand modified and the appeal is allowed in terms of the signed order.
(A.S. BISHT) (SNEH LATA SHARMA)
A.R.-CUM-P.S. COURT MASTER
(Signed order is placed on the file)