Supreme Court - Daily Orders
Ravinder vs Hsidc (Now Haryana State Of Industrial ... on 13 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.5 Court 11 (Video Conferencing) 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
Miscellaneous Application No. 1727/2021 in D. No. 37092 of 2018
RAVINDER @ RAJ KUMAR & ORS. Petitioner(s)
VERSUS
HSIDC (NOW HARYANA STATE OF INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.) Respondent(s)
(FOR ADMISSION and IA No.111932/2021-RESTORATION and IA
No.111933/2021-CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION)
Date : 13-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Manish Kumar, Adv.
Ms. Piyush Kaushik, Adv.
Mr. Nakul Jain, Adv.
Mr. Amit Kumar, Adv.
Ms. Hyyat Ahluwalia, Adv.
Ms. Divya Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing the application for restoration is condoned and the application for restoration is allowed. Consequently, the Special Leave Petition is restored to its original number. Misc. application is disposed of.
Delay in filing the Special Leave Petition is condoned. The Order of the High Court dated 25.05.2018 has been affirmed Signature Not Verified by Digitally signed by Indu Marwah Date: 2021.11.13 this Court in Civil Appeal No. 1158 of 2021 decided on 17:04:32 IST Reason:
08.04.2021 [Ved & Anr. v. State of Haryana & Anr]. In view of the said fact, the present Special Leave Petition is disposed of in the 2 same terms as in Civil Appeal No. 1158 of 2021.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER