Supreme Court - Daily Orders
Sohanlal And Anr. Etc. Etc vs State Of Haryana And Ors. Etc Etc on 17 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.42 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).21632-21678/2015
(Arising out of impugned final judgment and order dated 03/09/2014
in R.F.A.Nos. 5324/2012, 4793/2012, 2075/2014, 2076/2014,
2077/2014, 4434/2012, 4436/2012, 5322/2012, 5327/2012,
3346/2012, 4431/2012, 4433/2012, 4800/2012, 5317/2012,
5319/2012, 6389/2012, 1052/2013, 3347/2012, 4432/2012,
4799/2012, 5321/2012, 5326/2012, 6559/2012, 2309/2013,
1053/2013, 6157/2013, 3264/2012, 2076/2012, 4435/2012,
4798/2012, 5328/2012, 4479/2012, 4794/2012, 4797/2012,
4801/2012, 5076/2012, 473/2013, 4478/2012, 4792/2012,
4795/2012, 3348/2012, 4430/2012, 4437/2012, 5318/2012,
5325/2012, 3344/2012, 3345/2012, 2077/2012, 5320/2012,
5323/2012, 6392/2012, 4796/2012, 2075/2012, 5329/2012,
6158/2013, 4791/2012 passed by the High Court of Punjab &
Haryana At Chandigarh)
SOHANLAL AND ANR. ETC. ETC Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC ETC Respondent(s)
(with office report)
Date: 17/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ravindra Keshavrao Adsure,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
Signature Not Verified(Neetu Khajuria) (Vinod Kulvi) Digitally signed by NEETU KHAJURIA Date: 2015.08.19 Sr.P.A. Assistant Registrar 15:53:24 IST Reason: