Supreme Court - Daily Orders
The State Of Haryana Department Of ... vs The State Of Punjab on 27 April, 2017
Bench: Pinaki Chandra Ghose, Amitava Roy
(Revised)
ITEM NO.301 COURT NO.6 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO. 6/2016 IN ORGNL.SUIT NO. 6/1996 AND I.A.NO. 1/2017 IN
I.A.NO. 6/2016 in Original Suit No.6/1996
STATE OF HARYANA Plaintiff(s)
VERSUS
STATE OF PUNJAB & ANR. Defendant(s)
(For emergent direction against Haryana and directions and office
report)
WITH
W.P.(C) No. 455/2005
(With Office Report)
CONMT.PET.(C) No. 511/2004 in ORGNL.SUIT No. 6/1996
(With appln.(s) for directions and Office Report)
Date: 27/04/2017 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Jagdeep Dhankhar, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Anish Kumar Gupta, AOR
Mr. Avdhesh Kr. Singh, Adv.
Mr. V.V.V. MBNS Pattabhiram, Adv.
Mr. Chandra Shekhar Suman, Adv.
Mr. R.K. Rajwanshi, Adv.
Mr. Uday Banerjee, Adv.
Ms. Priyanka Parida, Adv.
Mr. Rajendra Kr. Singh, Adv.
Ms. Deepshikha Bharati, Adv.
Mrs.Rita Gupta, Adv.
Mr. Dinesh Kumar Garg, AOR
For Respondent(s)
Mr. Ranjit Kumar, SG
Mr. S. Wasim A. Qadri, Adv.
Signature Not Verified
Ms. Binu Tamta, Adv.
Digitally signed by
R.NATARAJAN
Date: 2017.05.17
Mr. M.K. Maroria, AOR
15:55:02 IST
Reason: Mr. B. Krishna Prasad, AOR
Mr. R.S. Suri, Sr. Adv.
Mr. A.K. Ganguli, Sr. Adv.
Mr. Atul Nanda, A.G. of Punjab
-2-
Mr. Mohan V. Katarki, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr. Vinay K. Shailandra, Adv.
Ms. Aprijita Singh, Adv.
Ms. Uttara Babbar, Adv.
Mr. Saksham Maheshwari, Adv.
Ms. Sushma Suri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ranjit Kumar, learned Solicitor General appearing for the Union of India, Mr. R.S. Suri, learned Senior counsel appearing for the State of Punjab and Mr. Shyam Divan, learned Senior counsel appearing for the State of Haryana.
It is informed by the learned Solicitor General that the meeting as scheduled did take place on 20th April, 2017.
However, Mr. Shyam Divan, learned Senior counsel appearing for the State of Haryana has expressed urgency for execution of the decrees which have been passed by this Court long back and are awaiting implementation over the years.
The Registry is directed to list these matters on Tuesday, the 11th July, 2017 before an appropriate Bench.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
ITEM NO.301 COURT NO.6 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO. 6/2016 IN ORGNL.SUIT NO. 6/1996 AND I.A.NO. 1/2017 IN
I.A.NO. 6/2016 in Original Suit No.6/1996 STATE OF HARYANA Plaintiff(s) VERSUS STATE OF PUNJAB & ANR. Defendant(s) (For emergent direction against Haryana and directions and office report) WITH W.P.(C) No. 455/2005 (With Office Report) CONMT.PET.(C) No. 511/2004 in ORGNL.SUIT No. 6/1996 (With appln.(s) for directions and Office Report) Date: 27/04/2017 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Jagdeep Dhankhar, Sr. Adv. Mr. Shyam Divan, Sr. Adv.
Mr. Anish Kumar Gupta, AOR Mr. Avdhesh Kr. Singh, Adv. Mr. V.V.V. MBNS Pattabhiram, Adv. Mr. Chandra Shekhar Suman, Adv. Mr. R.K. Rajwanshi, Adv.
Mr. Uday Banerjee, Adv.
Ms. Priyanka Parida, Adv.
Mr. Rajendra Kr. Singh, Adv. Ms. Deepshikha Bharati, Adv. Mrs.Rita Gupta, Adv.
Mr. Dinesh Kumar Garg, AOR For Respondent(s) Mr. Ranjit Kumar, SG Mr. S. Wasim A. Qadri, Adv.
Ms. Binu Tamta, Adv.
Mr. M.K. Maroria, AOR Mr. B. Krishna Prasad, AOR Mr. R.S. Suri, Sr. Adv.
Mr. A.K. Ganguli, Sr. Adv.
Mr. Atul Nanda, Adv.-2-
Mr. Mohan V. Katarki, Adv.
Mr. Jagjit Singh Chhabra, AOR Mr. Vinay K. Shailandra, Adv. Ms. Aprijita Singh, Adv.
Ms. Uttara Babbar, Adv.
Mr. Saksham Maheshwari, Adv.
Ms. Sushma Suri, AOR UPON hearing the counsel the Court made the following O R D E R Heard Mr. Ranjit Kumar, learned Solicitor General appearing for the Union of India, Mr. R.S. Suri, learned Senior counsel appearing for the State of Punjab and Mr. Shyam Divan, learned Senior counsel appearing for the State of Haryana.
It is informed by the learned Solicitor General that the meeting as scheduled did take place on 20th April, 2017.
However, Mr. Shyam Divan, learned Senior counsel appearing for the State of Haryana has expressed urgency for execution of the decrees which have been passed by this Court long back and are awaiting implementation over the years.
The Registry is directed to list these matters on Tuesday, the 11th July, 2017 before an appropriate Bench.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER