Supreme Court - Daily Orders
Jagmal Singh vs Haryana State . on 16 November, 2015
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
ITEM NO.17 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). 26165/2015
(Arising out of impugned final judgment and order dated
27/03/2014 in RFA No. 3400/2011 passed by the High Court of
Punjab & Haryana at Chandigarh)
JAGMAL SINGH & ORS. Petitioner(s)
VERSUS
HARYANA STATE & ORS. Respondent(s)
(With office report)
Date :16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mrs. Rekha Aggarwal, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Satpal Singh,Adv.
For Respondent(s) Mr. Piyush Hans, Adv.
Dr. Monika Gusain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents is permitted to file memo of appearance within two weeks' time.
The issues raised in this special leave petition are squarely covered by the decision of this Court in the case of Balbir Singh @ Balbir & Ors. Etc. Etc. vs. State of Haryana & Ors. Etc. Etc., C.A. Nos. 3926-3940 of 2015 and connected matters, decided on 22.04.2015.
Following the aforesaid decision, this special Signature Not Verified leave petition is also disposed of in the same terms, Digitally signed by observations and directions. Charanjeet Kaur Date: 2015.11.16 17:18:21 IST Reason:
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar