Supreme Court - Daily Orders
Haryana State Industrial And ... vs Pawan Kumar on 25 October, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
1
ITEM NO.11 COURT NO.7 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). 28262/2019
(Arising out of impugned final judgment and order dated 09-03-2018
in RFA No. 3045/2010 09-03-2018 in RFA No. 3046/2010 09-03-2018 in
RFA No. 3047/2010 09-03-2018 in RFA No. 3048/2010 09-03-2018 in RFA
No. 4148/2010 09-03-2018 in RFA No. 4149/2010 09-03-2018 in RFA No.
4153/2010 09-03-2018 in RFA No. 4171/2010 09-03-2018 in RFA No.
4172/2010 09-03-2018 in RFA No. 4187/2010 09-03-2018 in RFA No.
4188/2010 09-03-2018 in RFA No. 4195/2010 09-03-2018 in RFA No.
4235/2010 09-03-2018 in RFA No. 4236/2010 09-03-2018 in RFA No.
4241/2010 09-03-2018 in RFA No. 4281/2010 09-03-2018 in RFA No.
4319/2010 09-03-2018 in RFA No. 4320/2010 09-03-2018 in RFA No.
4324/2010 09-03-2018 in RFA No. 4325/2010 09-03-2018 in RFA No.
4326/2010 09-03-2018 in RFA No. 4327/2010 09-03-2018 in RFA No.
4328/2010 09-03-2018 in RFA No. 4329/2010 09-03-2018 in RFA No.
4332/2010 09-03-2018 in RFA No. 4333/2010 09-03-2018 in RFA No.
4339/2010 09-03-2018 in RFA No. 4340/2010 09-03-2018 in RFA No.
4342/2010 09-03-2018 in RFA No. 4343/2010 09-03-2018 in RFA No.
4344/2010 09-03-2018 in RFA No. 4345/2010 09-03-2018 in RFA No.
4346/2010 09-03-2018 in RFA No. 4347/2010 09-03-2018 in RFA No.
4348/2010 09-03-2018 in RFA No. 4349/2010 09-03-2018 in RFA No.
4351/2010 09-03-2018 in RFA No. 4352/2010 09-03-2018 in RFA No.
4353/2010 09-03-2018 in RFA No. 4354/2010 09-03-2018 in RFA No.
4355/2010 09-03-2018 in RFA No. 4356/2010 09-03-2018 in RFA No.
4357/2010 09-03-2018 in RFA No. 4358/2010 09-03-2018 in RFA No.
4359/2010 09-03-2018 in RFA No. 4360/2010 09-03-2018 in RFA No.
4361/2010 09-03-2018 in RFA No. 4362/2010 09-03-2018 in RFA No.
4363/2010 09-03-2018 in RFA No. 4364/2010 09-03-2018 in RFA No.
4365/2010 09-03-2018 in RFA No. 4366/2010 09-03-2018 in RFA No.
4367/2010 09-03-2018 in RFA No. 4624/2010 09-03-2018 in RFA No.
4625/2010 09-03-2018 in RFA No. 4674/2010 09-03-2018 in RFA No.
4739/2010 09-03-2018 in RFA No. 4740/2010 09-03-2018 in RFA No.
4837/2010 09-03-2018 in RFA No. 4838/2010 09-03-2018 in RFA No.
5359/2010 09-03-2018 in RFA No. 5360/2010 09-03-2018 in RFA No.
5482/2010 09-03-2018 in RFA No. 683/2011 09-03-2018 in RFA No.
1195/2011 09-03-2018 in RFA No. 1196/2011 09-03-2018 in RFA No.
1197/2011 09-03-2018 in RFA No. 1198/2011 09-03-2018 in RFA No.
1199/2011 09-03-2018 in RFA No. 2407/2011 09-03-2018 in RFA No.
2408/2011 09-03-2018 in RFA No. 2409/2011 09-03-2018 in RFA No.
2410/2011 09-03-2018 in RFA No. 2411/2011 09-03-2018 in RFA No.
2412/2011 09-03-2018 in RFA No. 2413/2011 09-03-2018 in RFA No.
Signature Not Verified
2415/2011 09-03-2018 in RFA No. 2416/2011 09-03-2018 in RFA No.
Digitally signed by
INDU MARWAH
Date: 2019.11.04
2417/2011 09-03-2018 in RFA No. 2419/2011 09-03-2018 in RFA No.
13:56:45 IST
Reason:
2420/2011 09-03-2018 in RFA No. 2421/2011 09-03-2018 in RFA No.
2422/2011 09-03-2018 in RFA No. 2424/2011 09-03-2018 in RFA No.
2425/2011 09-03-2018 in RFA No. 2426/2011 09-03-2018 in RFA No.
2427/2011 09-03-2018 in RFA No. 2428/2011 09-03-2018 in RFA No.
2
2429/2011 09-03-2018 in RFA No. 2430/2011 09-03-2018 in RFA No.
2431/2011 09-03-2018 in RFA No. 2432/2011 09-03-2018 in RFA No.
2433/2011 09-03-2018 in RFA No. 2434/2011 09-03-2018 in RFA No.
2435/2011 09-03-2018 in RFA No. 2436/2011 09-03-2018 in RFA No.
2437/2011 09-03-2018 in RFA No. 2438/2011 09-03-2018 in RFA No.
2439/2011 09-03-2018 in RFA No. 2440/2011 09-03-2018 in RFA No.
2441/2011 09-03-2018 in RFA No. 2442/2011 09-03-2018 in RFA No.
2443/2011 09-03-2018 in RFA No. 2444/2011 09-03-2018 in RFA No.
2445/2011 09-03-2018 in RFA No. 2446/2011 09-03-2018 in RFA No.
2447/2011 09-03-2018 in RFA No. 2448/2011 09-03-2018 in RFA No.
2449/2011 09-03-2018 in RFA No. 2450/2011 09-03-2018 in RFA No.
4118/2011 09-03-2018 in RFA No. 4119/2011 09-03-2018 in RFA No.
4326/2011 09-03-2018 in RFA No. 4327/2011 09-03-2018 in RFA No.
4328/2011 09-03-2018 in RFA No. 4492/2011 09-03-2018 in RFA No.
4513/2011 09-03-2018 in RFA No. 4712/2011 09-03-2018 in RFA No.
4713/2011 09-03-2018 in RFA No. 4714/2011 09-03-2018 in RFA No.
4715/2011 09-03-2018 in RFA No. 4716/2011 09-03-2018 in RFA No.
4717/2011 09-03-2018 in RFA No. 4718/2011 09-03-2018 in RFA No.
4719/2011 09-03-2018 in RFA No. 4720/2011 09-03-2018 in RFA No.
4817/2011 09-03-2018 in RFA No. 4818/2011 09-03-2018 in RFA No.
4830/2011 09-03-2018 in RFA No. 4831/2011 09-03-2018 in RFA No.
4832/2011 09-03-2018 in RFA No. 6132/2011 09-03-2018 in RFA No.
6494/2011 09-03-2018 in RFA No. 6887/2011 09-03-2018 in RFA No.
6949/2011 09-03-2018 in RFA No. 7828/2011 09-03-2018 in RFA No.
7829/2011 09-03-2018 in RFA No. 7882/2011 09-03-2018 in RFA No.
7897/2011 09-03-2018 in RFA No. 552/2012 09-03-2018 in RFA No.
1597/2012 09-03-2018 in RFA No. 2139/2013 09-03-2018 in RFA No.
2367/2013 09-03-2018 in RFA No. 2370/2013 09-03-2018 in RFA No.
4415/2013 09-03-2018 in RFA No. 687/2014 09-03-2018 in RFA No.
5432/2014 09-03-2018 in RFA No. 1771/2016 09-03-2018 in RFA No.
2090/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT
CORPORATION LTD & ORS. Petitioner(s)
VERSUS
PAWAN KUMAR & ORS. Respondent(s)
(IA No.156119/2019-CONDONATION OF DELAY IN FILING )
WITH
Diary No(s). 33663/2019 (IV-B)
( IA No.161280/2019-CONDONATION OF DELAY IN FILING)
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
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For Petitioner(s) Mr. Alok Sangwan, AAG, Govt.of Haryana
Mr. Sunny Kadiyan,Adv.
Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioners invited our attention to Order dated 14.10.2019 passed by this Court in SLP (C) (Dy.) No.28263/2019 and other connected matters which is to the following effect:
“Delay condoned.
Learned counsel for the petitioners submits that the controversy in question stands concluded by judgment of this Court in Wazir & Anr. vs. State of Haryana [C.A.Nos.264-270/2019], copy of which is appended at Annexure P-9.
The SLPs are accordingly disposed of. Pending applications, if any, shall also stand disposed of.” In view of the order quoted above, these SLPs are also disposed of.
Pending applications, if any, shall also stand disposed of.” (INDU MARWAH) (SANTOSH KUMAR) COURT MASTER BRANCH OFFICER