Supreme Court - Daily Orders
Murti vs The State Of Haryana on 30 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.4 Court 3 (Video Conferencing) 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). 19746/2020
(Arising out of impugned final judgment and order dated 25-05-2018
in RFA No. 1242/2014 25-05-2018 in RFA No. 5124/2014 passed by the
High Court of Punjab & Haryana at Chandigarh)
MURTI & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100279/2020-CONDONATION OF DELAY
IN FILING and IA No.100280/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
Date : 30-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Vibhuti Sushant Gupta, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the decision of this Court dated 8 th April 2021 in Civil Appeal No. 1158/2021 and another connected matters [Ved & Anr. vs. State of Haryana & Anr.], nothing further remains to be done in the present matter.
These Special Leave Petitions are disposed of in terms of said judgments.
Signature Not VerifiedDigitally signed by Indu Marwah Date: 2021.07.31
Pending applications, if any, shall stand disposed of. 13:59:08 IST Reason:
(INDU MARWAH) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER