SARUP SINGH vs. STATE OF HARYANA

Case Type: Civil Appeal

Date of Judgment: 18-07-2018

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Full Judgment Text

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 ] Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.07.28 11:43:37 IST Reason: New Delhi; July 18, 2018.