SHAMO DEVI Vs THE STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005009-005026 / 2018
Diary number: 12739 / 2018
Advocates: UGRA SHANKAR PRASAD Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs 5009-5026 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOs. 12847-12864 OF 2018]
[DIARY NO. 12739 OF 2018] SHAMO DEVI & ORS. ETC. Appellant (s)
VERSUS
THE STATE OF HARYANA & ORS. ETC. Respondent(s)
J U D G M E N T
KURIAN, J. 1. Delay condoned. Leave granted.
2. These appeals arise out of Judgment(s) passed by the High Court of Punjab and Haryana in Regular First Appeal No. 3373 of 2012 and other connected matters.
3. We find from the order dated 28.11.2017 that the majority of the cases have been remanded to the High Court. Accordingly, these appeals are disposed of, remanding the cases of the appellants to the High Court, to be taken up along with those cases which have been remanded as per order dated 28.11.2017 passed in Civil Appeal No. 20050 of 2017 and other connected matters.
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4. The impugned Judgment(s) is/are set aside. The appeals are disposed of accordingly.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ MOHAN M. SHANTANAGOUDAR ]
New Delhi; May 11, 2018.
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ITEM NO.16 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). 12739/2018
(Arising out of impugned final judgment and order dated 12-05-2017 in RARF No. 105/2017 15-09-2017 in RARF No. 193/2017 15-09-2017 in RARF No. 189/2017 01-09-2017 in RARF No. 191/2017 05-05-2017 in RARF No. 99/2017 15-09-2017 in RARF No. 194/2017 01-09-2017 in RARF No. 197/2017 15-09-2017 in RARF No. 195/2017 05-05-2017 in RARF No. 96/2017 03-11-2015 in RFA No. 3859/2014 03-11-2015 in RFA No. 4321/2012 03-11-2015 in RFA No. 4318/2012 03-11-2015 in RFA No. 3845/2013 03-11-2015 in RFA No. 3375/2012 03-11-2015 in RFA No. 4216/2012 03-11-2015 in RFA No. 5436/2012 03-11-2015 in RFA No. 4204/2012 03-11-2015 in RFA No. 3373/2012 passed by the High Court Of Punjab & Haryana At Chandigarh)
SHAMO DEVI & ORS. ETC. Appellant (s)
VERSUS
THE STATE OF HARYANA & ORS. ETC. Respondent(s) (IA No.64188/2018-CONDONATION OF DELAY IN FILING SLP) Date : 11-05-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Sanjay Singh, Adv. Mr. Siddharth Jain, Adv.
Mr. Ugra Shankar Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
Leave granted. The civil appeals are disposed of in terms of the signed
non-reportable Judgment.
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Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)