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The State Of Haryana vs Dharamvir on 14 January, 2019

Bench: Arun Mishra, Navin Sinha

                                                        1

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                    CIVIL APPEAL NO. 724-807 OF 2019
                           [@ SPECIAL LEAVE PETITION (C) NO. 1561-1644 OF 2019]
                                         [DIARY NO. 34115 OF 2017]


                         THE STATE OF HARYANA & ORS.                      Appellant (s)

                                                       VERSUS

                         DHARAMVIR & ANR.                                 Respondent(s)


                                                 O R D E R

Delay condoned. Leave granted.

We are not issuing notice as we do not want to burden the respondents unnecessarily. These matters are covered by the decision rendered by this Court on 13.09.2017 in Civil Appeal Nos. 13132-13141 of 2017 (titled as Manoj Kumar Etc. Vs. State of Haryana & Ors. Etc.) and other connected matters.

Accordingly, these appeals are partly allowed in terms of the aforesaid order.

.......................J. [ ARUN MISHRA ] .......................J. [ NAVIN SINHA ] New Delhi;

January 14, 2019.

ITEM NO.5               COURT NO.5                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) Diary No(s). 34115/2017 (Arising out of impugned final judgment and order dated 04-08-2016 in RFA No. 2908/2016 04-08-2016 in RFA No. 2805/2016 01-09-2016 in RFA No. 3554/2016 30-08-2016 in RFA No. 3528/2016 14-07-2017 in RFA No. 1317/2017 22-05-2017 in RFA No. 2055/2017 18-05-2017 in RFA No. 4499/2016 11-05-2017 in RFA No. 1970/2017 08-05-2017 in RFA No. 1755/2017 24-02-2016 in RFA No. 6520/2015 24-02-2016 in RFA No. 10608/2014 24-02-2016 in RFA No. 10607/2014 24-02-2016 in RFA No. 10332/2014 24-02-2016 in RFA No. 9830/2014 24-02-2016 in RFA No. 9719/2014 24-02-2016 in RFA No. 9230/2014 24-02-2016 in RFA No. 9109/2014 24-02-2016 in RFA No. 9072/2014 24-02-2016 in RFA No. 9060/2014 24-02-2016 in RFA No. 8927/2014 24-02-2016 in RFA No. 8926/2014 24-02-2016 in RFA No. 8925/2014 24-02-2016 in RFA No. 8924/2014 24-02-2016 in RFA No. 8923/2014 24-02-2016 in RFA No. 8922/2014 24-02-2016 in RFA No. 8921/2014 24-02-2016 in RFA No. 8920/2014 24-02-2016 in RFA No. 8919/2014 24-02-2016 in RFA No. 8918/2014 24-02-2016 in RFA No. 8909/2014 24-02-2016 in RFA No. 8908/2014 24-02-2016 in RFA No. 8855/2014 24-02-2016 in RFA No. 8854/2014 24-02-2016 in RFA No. 8853/2014 24-02-2016 in RFA No. 8852/2014 24-02-2016 in RFA No. 8851/2014 24-02-2016 in RFA No. 8849/2014 24-02-2016 in RFA No. 7654/2014 24-02-2016 in RFA No. 7653/2014 24-02-2016 in RFA No. 7370/2014 24-02-2016 in RFA No. 7243/2014 24-02-2016 in RFA No. 6535/2014 24-02-2016 in RFA No. 6299/2014 24-02-2016 in RFA No. 6278/2014 24-02-2016 in RFA No. 85/2016 24-02-2016 in RFA No. 6104/2015 24-02-2016 in RFA No. 5832/2015 24-02-2016 in RFA No. 5831/2015 24-02-2016 in RFA No. 5387/2015 24-02-2016 in RFA No. 4696/2015 24-02-2016 in RFA No. 4695/2015 24-02-2016 in RFA No. 2706/2015 24-02-2016 in RFA No. 2254/2015 24-02-2016 in RFA No. 1495/2015 24-02-2016 in RFA No. 807/2015 24-02-2016 in RFA No. 295/2015 24-02-2016 in RFA No. 246/2015 24-02-2016 in RFA No. 245/2015 24-02-2016 in RFA No. 6533/2014 24-02-2016 in RFA No. 6532/2014 24-02-2016 in RFA No. 6531/2014 24-02-2016 in RFA No. 6530/2014 24-02-2016 in RFA No. 6529/2014 24-02-2016 in RFA No. 6277/2014 24-02-2016 in RFA No. 6276/2014 24-02-2016 in RFA No. 6122/2014 24-02-2016 in RFA No. 5446/2014 24-02-2016 in RFA No. 5445/2014 24-02-2016 in RFA No. 5410/2014 24-02-2016 in RFA No. 5409/2014 24-02-2016 in RFA No. 5297/2014 24-02-2016 in RFA No. 5017/2014 24-02-2016 in RFA No. 5004/2014 24-02-2016 in RFA No. 4941/2014 24-02-2016 in RFA No. 4826/2014 24-02-2016 in RFA No. 4172/2014 24-02-2016 in RFA No. 4171/2014 24-02-2016 in RFA No. 4170/2014 24-02-2016 in RFA No. 4169/2014 24-02-2016 in RFA No. 3950/2014 24-02-2016 in RFA No. 3949/2014 24-02-2016 in RFA No. 3948/2014 24-02-2016 in RFA No. 3879/2014 24-02-2016 in RFA No. 3862/2014 passed by the High Court Of Punjab & Haryana At Chandigarh)  3 THE STATE OF HARYANA & ORS. Petitioner(s) VERSUS DHARAMVIR & ANR. Respondent(s) (FOR ADMISSION and I.R. and IA No.3740/2019-CONDONATION OF DELAY IN FILING and IA No.3741/2019-CONDONATION OF DELAY IN REFILING) Date : 14-01-2019 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Dr. Monika Gusain, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeals are partly allowed in terms of the signed order.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA)                             (JAGDISH CHANDER)
  COURT MASTER                                     BRANCH OFFICER

                    (Signed order is placed on the file)