Supreme Court - Daily Orders
Krishan Kumar And Ors. Etc Etc vs Krishan Kumar . Etc Etc on 30 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.33 COURT NO.7 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)......CC NO(S).
9757-9759/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/11/2015
IN RFA NOS.5261/2013, 5262/2013 AND 5264/2013 PASSED BY THE HIGH
COURT OF PUNJAB & HARYANA AT CHANDIGARH)
KRISHAN KUMAR AND ORS. ETC ETC PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 30/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Aditya Singh, Adv.
Mr. Tathagat H. Vardhan, Adv.
Mr. Rajiv Dalal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Civil) Nos.4914-4929/2016.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.06.30 COURT MASTER COURT MASTER 16:36:11 IST Reason: