Supreme Court - Daily Orders
Haryana Urban Dev. Authority vs Bhagwan Singh & Ors. Etc. on 24 November, 2015
Bench: Chief Justice, Arun Mishra
1
Revised
ITEM NO.1 COURT NO.1 SECTION IVB
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).
13375-13383/2013
(Arising out of impugned final judgment and order dated 26/04/2012
in CWP No. 10941/2010,26/04/2012 in CWP No. 1783/2011,26/04/2012 in
CWP No. 4865/2011,26/04/2012 in CWP No. 4871/2011,26/04/2012 in CWP
No. 4887/2011,26/04/2012 in CWP No. 14243/2011,26/04/2012 in CWP
No. 2232/2012,26/04/2012 in CWP No. 2239/2012,26/04/2012 in CWP No.
2401/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA URBAN DEV. AUTHORITY & ANR. Petitioner(s)
VERSUS
BHAGWAN SINGH & ORS. ETC. Respondent(s)
(with office report)
WITH SLP(C) Nos. 18151-18153/2013
(With Interim Relief and Office Report)
SLP(C) No. 24684/2013
(With Office Report)
SLP(C) No. 29989/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief and
Office Report)
SLP(C) Nos. 31363-31370/2014
(With Office Report)
SLP(C) Nos. 22454-22455/2013
(With appln.(s) for substitution and appln.(s) for c/delay in
filing SLP and Office Report)
SLP(C) No. 22451/2013
(With Office Report)
SLP(C) No. 33899/2012
Signature Not Verified
(With Office Report)
Digitally signed by
Ramana Venkata Ganti
Date: 2015.11.26
14:12:14 IST
Reason:
SLP(C) Nos. 22452-22453/2013
(With Office Report)
2
SLP(C)NO.3666/2013
(With office report)
SLP(C)NO.26423/2012
(With office report)
SLP(C)NO.30745/2012
(With office report)
AND WITH SLP(C)Nos.8766-8767/2013
(With prayer for interim relief)
Date : 24/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Anil Grover, AAG
Ms.Noopur Singhal, Adv.
Mr.Satish Kapoor, Adv.
Mr.B.C.Bhatt, Adv.
Mr. Sanjay Kumar Visen,Adv.
Mr.Siddharth Mittal, Adv.
Mr.Jasbir Malik, Adv.
Mr.Surender Singh,Adv.
Ms.Usha Nandini, Adv.
Mr.Satyapal Khote, Adv.
Mr.Satyendra Kumar, Adv.
For Respondent(s) Mr.Anil Grover, AAG
Ms.Noopur Singhal, Adv.
Mr.Satish Kapoor, Adv.
Mr.Sanjay Kumar Visen, Adv.
Mr.B.C.Bhatt, Adv.
Mr.Ravi Bharuka, Adv.
Mr. Devashish Bharuka,Adv.
Mr.Manjeet Singh, Sr.Adv.
Mrs.Vivekta Singh, Adv.
Mr.Yogendra Verma, Adv.
Mr. Satyendra Kumar,Adv.
Mr.Parveen Kumar, Adv.
Mr. Umang Shankar,Adv.
3
Mr.P.H.Parekh, Sr.Adv.
Mr.K.Raj, Adv.
Mr.Abhishek Deshmukh, Adv.
Ms.Himanjali Gautam, Adv.
for M/s. Parekh & Co.,Advs.
Mr. Rakesh Uttamchandra Upadhyay,Adv.
Mr.Saurabh Singh, Adv.
Mr.V.K.Bali, Sr.Adv.
Mr.Aditya Soni, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr.Sanjay Sarin, Adv.
Ms.Gagan Deep Kaur, Adv.
Mr.Aditya Sarin, Adv.
Mr. Dinkar Kalra,Adv.
Mr.S.L.Gupta, Adv.
Mr.Gurunath R.Naik, Adv.
Mr.R.K.Gupta, Adv.
Mr. Varinder Kumar Sharma,Adv.
Ms. Shalu Sharma,Adv.
Mr.Sanjay R.Hegde, Sr.Adv.
Mr.Tushar Bakshi, Adv.
Dr.Sukhdev Sharma, Adv.
For Dr.Kailash Chand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Matters by the Govt./authority:
Delay, if any, in filing the Special Leave Petition(s), is/are condoned.
Application(s) for substitution, if any, is/are allowed.
Dismissed.
However, the learned counsel for the petitioner-State states that he may be permitted to file appropriate Review Petition(s). 4
In our opinion, such permission need not be given by us to the petitioner-State. It is for them to decide to file appropriate Review Petition(s) or not.
Pending application(s), if any, are disposed of. Matters filed by the individuals:
List separately in the usual course.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
5
ITEM NO.1 COURT NO.1 SECTION IVB
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).
13375-13383/2013
(Arising out of impugned final judgment and order dated 26/04/2012 in CWP No. 10941/2010,26/04/2012 in CWP No. 1783/2011,26/04/2012 in CWP No. 4865/2011,26/04/2012 in CWP No. 4871/2011,26/04/2012 in CWP No. 4887/2011,26/04/2012 in CWP No. 14243/2011,26/04/2012 in CWP No. 2232/2012,26/04/2012 in CWP No. 2239/2012,26/04/2012 in CWP No. 2401/2012 passed by the High Court Of Punjab & Haryana At Chandigarh) HARYANA URBAN DEV. AUTHORITY & ANR. Petitioner(s) VERSUS BHAGWAN SINGH & ORS. ETC. Respondent(s) (with office report) WITH SLP(C) Nos. 18151-18153/2013 (With Interim Relief and Office Report) SLP(C) No. 24684/2013 (With Office Report) SLP(C) No. 29989/2014 (With appln.(s) for c/delay in filing SLP and Interim Relief and Office Report) SLP(C) Nos. 31363-31370/2014 (With Office Report) SLP(C) Nos. 22454-22455/2013 (With appln.(s) for substitution and appln.(s) for c/delay in filing SLP and Office Report) SLP(C) No. 22451/2013 (With Office Report) SLP(C) No. 33899/2012 (With Office Report) SLP(C) Nos. 22452-22453/2013 (With Office Report) SLP(C)NO.3666/2013 (With office report) 6 SLP(C)NO.26423/2012 (With office report) SLP(C)NO.30745/2012 (With office report) AND WITH SLP(C)Nos.8766-8767/2013 (With prayer for interim relief) Date : 24/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr.Anil Grover, AAG Ms.Noopur Singhal, Adv.
Mr.Satish Kapoor, Adv.
Mr.B.C.Bhatt, Adv.
Mr. Sanjay Kumar Visen,Adv.
Mr.Siddharth Mittal, Adv. Mr.Jasbir Malik, Adv.
Mr.Surender Singh,Adv.
Ms.Usha Nandini, Adv.
Mr.Satyapal Khote, Adv.
Mr.Satyendra Kumar, Adv.
For Respondent(s) Mr.Anil Grover, AAG Ms.Noopur Singhal, Adv.
Mr.Satish Kapoor, Adv.
Mr.Sanjay Kumar Visen, Adv. Mr.B.C.Bhatt, Adv.
Mr.Ravi Bharuka, Adv.
Mr. Devashish Bharuka,Adv.
Mr.Manjeet Singh, Sr.Adv. Mrs.Vivekta Singh, Adv.
Mr.Yogendra Verma, Adv.
Mr. Satyendra Kumar,Adv.
Mr.Parveen Kumar, Adv.
Mr. Umang Shankar,Adv.
Mr.P.H.Parekh, Sr.Adv.
Mr.K.Raj, Adv.
Mr.Abhishek Deshmukh, Adv. Ms.Himanjali Gautam, Adv. for M/s. Parekh & Co.,Advs.7
Mr. Rakesh Uttamchandra Upadhyay,Adv. Mr.Saurabh Singh, Adv.
Mr.V.K.Bali, Sr.Adv.
Mr.Aditya Soni, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr.Sanjay Sarin, Adv.
Ms.Gagan Deep Kaur, Adv.
Mr.Aditya Sarin, Adv.
Mr. Dinkar Kalra,Adv.
Mr.S.L.Gupta, Adv.
Mr.Gurunath R.Naik, Adv. Mr.R.K.Gupta, Adv.
Mr. Varinder Kumar Sharma,Adv.
Ms. Shalu Sharma,Adv.
Mr.Sanjay R.Hegde, Sr.Adv. Mr.Tushar Bakshi, Adv.
Dr.Sukhdev Sharma, Adv.
For Dr.Kailash Chand, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay, if any, in filing the Special Leave Petition(s), is/are condoned.
Application(s) for substitution, if any, is/are allowed.
Dismissed.
However, the learned counsel for the petitioner-State states that he may be permitted to file appropriate Review Petition(s).
In our opinion, such permission need not be given by us to the petitioner-State. It is for them to decide to file appropriate Review Petition(s) or not.8
Pending application(s), if any, are disposed of.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar