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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 785-789 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 2335-2339 OF 2018]

[DIARY NO. 28643 OF 2017] NACHHATAR SINGH ETC. ETC.                    APPELLANT(S)

                               VERSUS THE STATE OF PUNJAB & ORS.                   RESPONDENT(S)

J U D G M E N T KURIAN, J.

1. Permission to file Special Leave Petition(s) is granted.   2. Delay  condoned.   The  application(s)  for substitution is/are allowed.   2. Leave granted. 2. The  issue  raised  in  these  appeals  stands concluded  by  Judgment  dated  01.11.2017  in  Civil Appeal Nos. 16372-16373 of 2017 and other connected matters. 3. Therefore, these appeals are disposed of in terms of the Judgment referred to above, with a direction to  the  State  to  pay  the  compensation  within  two months from today, if not already paid.

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Civil Appeal Nos. 17523-17526 of 2017 1. Taken on board.   2. In view of the Judgment passed in Civil Appeal Nos. 16372-16373 of 2017 dated 01.11.2017 and other connected  matters,  these  appeals  are  also  disposed of.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]

New Delhi; January 22, 2018.

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ITEM NO.11               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). 28643/2017 (Arising out of impugned final judgment and order dated  26-10-2016 in CWP No. 5312/2014 26-10-2016 in CWP No. 5028/2014 26-10-2016 in CWP No. 2901/2014 26-10-2016 in CWP No. 2645/2014 26-10-2016 in CWP No. 2370/2014 passed by the High Court Of Punjab & Haryana At Chandigarh) NACHHATAR SINGH ETC. ETC.                          Petitioner(s)                                 VERSUS THE STATE OF PUNJAB & ORS.                         Respondent(s) (FOR ADMISSION and I.R. and IA No.5374/2018-CONDONATION OF DELAY IN FILING SLP and IA No.5377/2018-APPLICATION FOR SUBSTITUTION and IA No.5372/2018-PERMISSION  TO  FILE  SLP/TP   and  IA No.5378/2018-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA No.5379/2018-CONDONATION OF DELAY IN REFILING) Date : 22-01-2018 These petitions were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Siddharth Batra, Adv.  

Mr. Ravinder Kumar, Adv.                      Mr. Vipin Kumar Jai, AOR                     For Respondent(s)                          UPON hearing the counsel the Court made the following                              O R D E R DIARY NO. 28643 OF 2017

Permission to file Special Leave Petition(s) is granted.   Delay condoned.  The application(s) for substitution is/are

allowed.   Leave granted. The  civil  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.

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Civil Appeal Nos. 17523-17526 of 2017 Taken on board.   In  view  of  the  Judgment  passed  in  Civil  Appeal  Nos.

16372-16373 of 2017 dated 01.11.2017 and other connected matters, these appeals are also disposed of.     

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)