SARUP SINGH Vs STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006763-006765 / 2018
Diary number: 13305 / 2016
Advocates: SURENDER SINGH HOODA Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 6763-6765 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 30614-30616 OF 2017]
SARUP SINGH ETC. Appellant (s)
VERSUS
STATE OF HARYANA & ORS. ETC. Respondent(s)
WITH
CIVIL APPEAL NOs. 6766-6775 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 18715-18724 OF 2018]
[ DIARY NO. 21005 OF 2018 ]
J U D G M E N T
KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. These appeals are disposed of in terms of the
Judgment passed by this Court in Civil Appeal
No.12847 of 2017 titled as “Rajbir and Ors. Vs. State
of Haryana & Ors.” and other connected matters.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 18, 2018.