Supreme Court - Daily Orders
Haryana State Industrial And ... vs Salinder Pal on 8 August, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.30 COURT NO.11 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
Diary No(s).18256/2017
(Arising out of impugned final judgment and order dated 03-03-2016
in RFA No. 3014/2015 03-03-2016 in RFA No. 3015/2015 03-03-2016 in
RFA No. 3016/2015 03-03-2016 in RFA No. 3017/2015 03-03-2016 in RFA
No. 3018/2015 03-03-2016 in RFA No. 3019/2015 03-03-2016 in RFA No.
3020/2015 03-03-2016 in RFA No. 3021/2015 03-03-2016 in RFA No.
3022/2015 03-03-2016 in RFA No. 3023/2015 passed by the High Court
Of Punjab & Haryana at Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED & ORS. Petitioner(s)
VERSUS
SALINDER PAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63556/2017-CONDONATION OF DELAY
IN FILING)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Alka Agrawal, AAG
Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the order passed in SLP(C) Nos. 20316 of 2016 and batch, this SLP does not survive. The special leave petition is dismissed, accordingly.
Pending applications, if any, stand disposed. of.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.08.10
17:16:04 IST
Reason: