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Director Haryana State Industrial And ... vs Dhani Ram on 12 November, 2018

Bench: Madan B. Lokur, Deepak Gupta

                                                      1

     ITEM NO.14                              COURT NO.2                  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).37195/2018

     (Arising out of impugned final judgment and order dated 05-09-2017
     in CWP No. 14446/2015 passed by the High Court of Punjab & Haryana
     At Chandigarh)

     DIRECTOR HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
     DEVELOPMENT CORPORATION LTD.(HSIIDC) & ORS.                             Petitioner(s)

                                                     VERSUS

     DHANI RAM & ORS.                                                        Respondent(s)

     (WITH I.R. and IA No.149051/2018-CONDONATION OF DELAY IN FILING and
     IA No.149054/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH
     Diary No(s). 31858/2018 (IV-B)
     (WITH I.R. and IA No.151486/2018-CONDONATION OF DELAY IN FILING and
     IA No.151489/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.151487/2018-CONDONATION OF DELAY IN REFILING and
     IA No.151488/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 12-11-2018 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                  Mr. B. K. Satija, AOR
                                        Mr. Vishwa Pal Singh, Adv.
                                        Dr. Monika Gusain, AOR

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Exemption from filing C/C of the impugned judgment Signature Not Verified granted.

Issue notice on applications for condonation of delay as also on special leave petitions.

In the meanwhile, there shall be a stay of operation of the impugned judgment(s) and order(s) passed by the High Court.

Tag with SLP(C) No.13883 of 2018.

(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR