Supreme Court - Daily Orders
The State Of Haryana vs Ranbir Singh on 5 December, 2024
Author: Aravind Kumar
Bench: Aravind Kumar
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ITEM NO.34 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 5324-5423/2021
[Arising out of impugned final judgment and order dated 31-01-
2020 in RFA No. 1253/2014 in RFA No. 774/2014 in RFA No.
775/2014 in RFA No. 1184/2014 in RFA No. 1185/2014 in RFA No.
1186/2014 in RFA No. 1187/2014 in RFA No. 1188/2014 in RFA
No. 1189/2014 in RFA No. 1190/2014 in RFA No. 1191/2014 in
RFA No. 1192/2014 in RFA No. 1193/2014 in RFA No. 1194/2014
in RFA No. 1195/2014 in RFA No. 1196/2014 in RFA No. 1197/2014
in RFA No. 1198/2014 in RFA No. 1199/2014 in RFA No. 1200/2014
in RFA No. 1201/2014 in RFA No. 1202/2014 in RFA No. 1203/2014
in RFA No. 1204/2014 in RFA No. 1205/2014 in RFA No. 1260/2014
in RFA No. 1315/2014 in RFA No. 1316/2014 in RFA No. 1317/2014
in RFA No. 1318/2014 in RFA No. 1319/2014 in RFA No. 1320/2014
in RFA No. 1321/2014 in RFA No. 1340/2014 in RFA No. 1341/2014
in RFA No. 1342/2014 in RFA No. 1343/2014 in RFA No. 1345/2014
in RFA No. 1346/2014 in RFA No. 1347/2014 in RFA No. 1348/2014
in RFA No. 1350/2014 in RFA No. 1351/2014 in RFA No. 1352/2014
in RFA No. 1354/2014 in RFA No. 1355/2014 in RFA No. 1356/2014
in RFA No. 1357/2014 in RFA No. 1358/2014 in RFA No. 1359/2014
in RFA No. 1360/2014 in RFA No. 1361/2014 in RFA No. 1362/2014
in RFA No. 1363/2014 in RFA No. 1364/2014 in RFA No. 1365/2014
in RFA No. 1366/2014 in RFA No. 1367/2014 in RFA No. 1368/2014
in RFA No. 1369/2014 in RFA No. 1370/2014 in RFA No. 1371/2014
in RFA No. 1372/2014 in RFA No. 1373/2014 in RFA No. 1374/2014
in RFA No. 1375/2014 in RFA No. 1376/2014 in RFA No. 1378/2014
in RFA No. 1379/2014 in RFA No. 1380/2014 in RFA No. 1381/2014
in RFA No. 1382/2014 in RFA No. 1383/2014 in RFA No. 1384/2014
in RFA No. 1385/2014 in RFA No. 1386/2014 in RFA No. 1387/2014
in RFA No. 1388/2014 in RFA No. 1389/2014 in RFA No. 1390/2014
in RFA No. 1392/2014 in RFA No. 1393/2014 in RFA No. 1394/2014
in RFA No. 1395/2014 in RFA No. 1396/2014 in RFA No. 1397/2014
in RFA No. 1398/2014 in RFA No. 1399/2014 in RFA No. 1401/2014
in RFA No. 1402/2014 in RFA No. 1403/2014 in RFA No. 1404/2014
in RFA No. 1405/2014 in RFA No. 1406/2014 in RFA No. 1408/2014
in RFA No. 1409/2014 in RFA No. 1424/2014 in RFA No. 1434/2014
in RFA No. 1435/2014 and in RFA No. 10350/2014 passed by the High
Court of Punjab & Haryana at Chandigarh]
THE STATE OF HARYANA & ANR. ETC. Petitioner(s)
Signature Not Verified
VERSUS
Digitally signed by
SWETA BALODI
Date: 2024.12.06
RANBIR SINGH & ORS. ETC.
17:23:18 IST
Reason: Respondent(s)
(IA No. 110810/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 110346/2021 - CLARIFICATION/DIRECTION
IA No. 110807/2021 - INTERVENTION APPLICATION
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IA No. 110343/2021 - INTERVENTION APPLICATION)
WITH
SLP(C) No. 14011-14098/2021 (IV-B)
(IA No. 156080/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
SLP(C) No. 20356-20365/2021 (IV-B)
(FOR ADMISSION)
SLP(C) No. 16029-16030/2021 (IV-B)
(IA No. 129761/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 18927-18976/2021 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No. 8608/2022 (IV-B)
Date : 05-12-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Parties Mr. Vibhuti Sushant Gupta, Adv.
Mr. Mohit Jaggi, Adv.
Mr. Narender Kumar Verma, AOR
Mr. Mukesh Kumar Verma, Adv.
Mr. Anil Hooda, Adv.
Mr. Davinder Lubana, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Ajay Agarwal, Adv.
Mr. Ajay Sharma, Adv.
Ms. Anju, Adv.
Ms. Priyanka, Adv.
Ms. Pallavi Anand, Adv.
Mr. Ayush Tomar, Adv.
Mr. Sumit Anchal, Adv.
Mr. Bhaskar Sundaram, Adv.
Mr. P.r. Sreejith, Adv.
Mr. Yadav Narender Singh, AOR
Mr. Samar Vijay Singh, AOR
Ms. Sabarni Som, Adv.
Mr. Fateh Singh, Adv.
Dr. Sukhdev Sharma, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. Anil Hooda, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Ajay Sharma, Adv.
Mr. Sunny, Adv.
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Mr. Satendra Singh Baghel, Adv.
Ms. Anju, Adv.
Ms. Pallavi Anand, Adv.
Mr. Bhaskar Sundaram, Adv.
Mr. P.R. Sreejith, Adv.
Mr. Yadav Narender Singh, AOR
Mr. Sameer Singh, Adv.
Ms. Divya Sjngh, Adv.
Ms. Neelam Singh, AOR
Mr. Avinash Poddar, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Zargham Ahmed, Adv.
Mr. Saif Naseem, Adv.
Mr. Md. Sqarfaraz, Adv.
For M/S. Equity Lex Associates, AOR
Respondent-in-person
Mr. Himanshu Sharma, AOR
Mrs. Aditi Sharma, Adv.
Mr. Arun Kumar Raghav, Adv.
Mr. Sandeep Singh, Adv.
Mr. Digivijay Singh Raghav, Adv.
Mr. Ravi Vashisht, Adv.
Mr. Lokesh Solanki, Adv.
Mr. Varun Sharma, Adv.
Mr. Rahul Jasoria, Adv.
Ms. Richa Attrey, Adv.
Mr. Siddharth Batra, AOR
Mr. Chinmay Dubey, Adv.
Ms. Archna Yadav, Adv.
Ms. Shivani Chawla, Adv.
Mr. Rhythm Katyal, Adv.
Mr. Yudhveer Hooda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) prays for and is granted four weeks to file proof of publication.
Eight weeks’ time is granted to the learned counsel for the petitioner(s) to take steps to bring on record the legal representatives of deceased respondents.
List the matters after eight weeks.
(SWETA BALODI) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)