Supreme Court - Daily Orders
State Of Haryana Through Collector vs Sardool Singh on 15 May, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
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ITEM NO.11 COURT NO.5 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). 35142/2017
(Arising out of impugned final judgment and order dated 19-01-2017
in RFA No. 3347/2010 19-01-2017 in RFA No. 3346/2010 19-01-2017 in
RFA No. 3345/2010 19-01-2017 in RFA No. 3297/2010 19-01-2017 in RFA
No. 3296/2010 19-01-2017 in RFA No. 3058/2010 19-01-2017 in RFA No.
2623/2010 19-01-2017 in RFA No. 2622/2010 19-01-2017 in RFA No.
2621/2010 19-01-2017 in RFA No. 2620/2010 19-01-2017 in RFA No.
2619/2010 19-01-2017 in RFA No. 2618/2010 19-01-2017 in RFA No.
2617/2010 19-01-2017 in RFA No. 2616/2010 19-01-2017 in RFA No.
2592/2010 19-01-2017 in RFA No. 2591/2010 19-01-2017 in RFA No.
2590/2010 19-01-2017 in RFA No. 2589/2010 19-01-2017 in RFA No.
2588/2010 19-01-2017 in RFA No. 2587/2010 19-01-2017 in RFA No.
2586/2010 19-01-2017 in RFA No. 2585/2010 19-01-2017 in RFA No.
2570/2010 19-01-2017 in RFA No. 2569/2010 19-01-2017 in RFA No.
2568/2010 19-01-2017 in RFA No. 2567/2010 19-01-2017 in RFA No.
2566/2010 19-01-2017 in RFA No. 2565/2010 19-01-2017 in RFA No.
2564/2010 19-01-2017 in RFA No. 2512/2010 19-01-2017 in RFA No.
2267/2010 19-01-2017 in RFA No. 2266/2010 19-01-2017 in RFA No.
2265/2010 19-01-2017 in RFA No. 2264/2010 19-01-2017 in RFA No.
3894/2010 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA & ORS. ETC. Petitioner(s)
VERSUS
SARDOOL SINGH & ORS. ETC. Respondent(s)
WITH
Diary No(s). 29909/2017 (IV-B)
FOR CONDONATION OF DELAY IN FILING ON IA 107535/2017
FOR EXEMPTION FROM FILING O.T. ON IA 107536/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 8347/2018)
Diary No(s). 23320/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.30326/2018-CONDONATION OF DELAY
IN FILING and and IA No.30327/2018-CONDONATION OF DELAY IN
REFILING
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 35777/2018)
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.19
Diary No(s). 20690/2017 (IV-B)
13:07:20 IST
Reason:
FOR CONDONATION OF DELAY IN FILING ON IA 35876/2018
FOR CONDONATION OF DELAY IN REFILING ON IA 35877/2018
FOR CONDONATION OF DELAY IN FILING/REFILING SLP ON IA 35877/2018
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FOR CONDONATION OF DELAY IN RE-FILING APPEAL ON IA 35877/2018
FOR EXEMPTION FROM FILING O.T. ON IA 35879/2018
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 37566/2018)
Diary No(s). 34477/2017 (IV-B)
Diary No(s). 4933/2018 (IV-B)
FOR CONDONATION OF DELAY IN FILING ON IA 22221/2018
FOR EXEMPTION FROM FILING O.T. ON IA 22222/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
22223/2018
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 31014/2018
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 39273/2018)
Date : 15-05-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. P. S. Patwalia, Sr. Adv.
Dr. Monika Gusain, AOR
(Appearance slip not given despite request)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
There shall be stay of operation and implementation of the impugned Judgment on condition that the petitioners provisionally deposit at the rate of Rs. 50 Lakhs per acre, which is inclusive of all statutory benefits, within a period of three weeks from today, before the Reference Court. On such deposit, it will be open to the claimants before the Reference Court to withdraw the same.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR