Supreme Court - Daily Orders
K. C. Kaushik vs The State Of Haryana on 3 March, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.15+54 COURT NO.15 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). 5423/2023
(Arising out of impugned final judgment and order dated 29-09-2022
in LPA No. 2396/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
K. C. KAUSHIK & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38967/2023-CONDONATION OF DELAY
IN FILING and IA No.38974/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.38979/2023-APPLICATION FOR SUBSTITUTION
and IA No.38984/2023-SETTING ASIDE AN ABATEMENT and IA
No.38978/2023-EXEMPTION FROM FILING O.T. and IA No.38986/2023-
PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.38981/2023-
CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
No.38970/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 7115/2023 (IV-B)
(FOR ADMISSION and I.R. and IA No.42966/2023-CONDONATION OF DELAY
IN FILING and IA No.42968/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.42970/2023-EXEMPTION FROM FILING O.T.
and IA No.42967/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
AND
SLP (C) Diary No(s). 368/2023
(IA No. 45010/2023 - APPLICATION FOR SUBSTITUTION
IA No. 45011/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No. 45006/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 45008/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 45009/2023 - EXEMPTION FROM FILING O.T. IA No. 45007/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 45013/2023 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) IA No. 45012/2023 - SETTING ASIDE AN ABATEMENT) Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.03.04 Date : 03-03-2023 These petitions were called on for hearing today.
11:40:16 IST Reason:CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Yatindra Singh, Sr. Adv.
Ms. Awantika Manohar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Applications for permission to file petitions are allowed. Delay in filing substitution applications are condoned. Applications for Substitution are allowed, abatement is/are set aside.
Issue notice, returnable in six weeks. (RADHA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)