Supreme Court - Daily Orders
Dharambir Singh Badal & Ors. Etc. Etc. vs State Of Haryana And Others Etc. Etc. on 29 June, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.22 COURT NO.5 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)......CC No(s).
7867-7872/2016
(Arising out of impugned final judgment and order dated 09/04/2013
in LPA No. 203/2008, LPA No. 102/2008, LPA No. 66/2008, LPA No.
64/2008 and LPA No. 205/2008 and order dated 01/05/2015 in RA No.
93/2013 in LPA No.203/2008 passed by the High Court Of Punjab &
Haryana At Chandigarh)
DHARAMBIR SINGH BADAL & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND OTHERS ETC. ETC. Respondent(s)
I.A. 1-6/2016(with c/delay in filing SLP and office report)
Date : 29/06/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P. Vishwanatha Shetty,Sr.Adv.
Mr. Sharan thakur,Adv.
Mr. Anirudh,Adv.
Mr. Vijay Kumar,Adv.
Mr. Mahesh Thakur,Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petitions are dismissed. [O.P. SHARMA] Signature Not Verified [RAJINDER KAUR] AR-cum-PS Digitally signed by OM PARKASH SHARMA Date: 2016.06.29 COURT MASTER 18:06:40 IST Reason: