Supreme Court - Daily Orders
Jaipal Singh @ Jaspal Singh vs The State Of Haryana on 9 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.13 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). 42208/2017
(Arising out of impugned final judgment and order dated 01-05-2012
in RFA No. 1655/2011 01-05-2012 in RFA No. 1648/2011 01-05-2012 in
RFA No. 1656/2011 01-05-2012 in RFA No. 1650/2011 passed by the
High Court Of Punjab & Haryana At Chandigarh)
JAIPAL SINGH @ JASPAL SINGH ETC. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No.46093/2018-CONDONATION OF DELAY IN FILING AND IA
No.46098/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
AND IA No.46102/2018-AN APPLICATION FOR SETTING ASIDE ABATEMENT and
IA No.46096/2018-APPLICATION FOR SUBSTITUTION AND IA
No.46103/2018-EXEMPTION FROM FILING O.T. AND IA
No.46099/2018-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.
AND IA No.46095/2018-CONDONATION OF DELAY IN REFILING)
Date : 09-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rahul Chitnis,Adv.
Mr. Aaditya A. Pande,Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Abatement, if any, is set aside. I.A. No.46096/2018 is allowed, at the risk of the petitioners.
Signature Not Verified Digitally signed by Issue notice. MAHABIR SINGH Date: 2018.04.09 18:56:43 ISTReason: Tag with C.A. Nos.4473-4478/2017.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR