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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)