Supreme Court - Daily Orders
State Of Haryana vs Dharamveer on 12 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.50 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
Petition(s) for Special Leave to Appeal (C) No(s). 31454/2015
(Arising out of impugned final judgment and order dated 22-07-2013
in CWP No. 24113/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
DHARAMVEER & ANR. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2015
FOR CONDONATION OF DELAY IN REFILING ON IA 2/2015)
Date : 12-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. Monika Gusain, AOR'
Ms. Manpreet Kaur Bhalla,Adv.
For Respondent(s) Mr. D. Kumanan,Adv.
Mr. Satya Mitra Garg, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of order of this Court dated 17 th February, 2017 in C.A.No. 2975 of 2017 (@ SLP(C)No. 29967 of 2014) Haryana Urban Development Authority Vs. Kundan @ Ghasi(D) Through LRS. & Ors. , this petition is dismissed as infructuous.
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2018.02.13
17:10:32 IST
Reason: