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Krishan (Deceased) vs State Of Haryana & Ors.

Supreme Court Of India · Decided on 3 January 2019 · Citation: (2019) 01 SC CK 0159

HON’BLE JUDGES
Arun Mishra, J · Navin Sinha, J
RESULT
Partly Allowed
CASE NUMBER
Civil Appeal No. 48 Of 2019
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Judgment

7 paragraphs · 107 words
1.

Permission to file special leave petition is granted.

2.

Delay condoned.

3.

I.A. No.179538/2018 is allowed.

4.

Leave granted.

5.

The appeal is partly allowed in the light of the decision of this Court rendered on 19.11.2018 in Civil Appeal Nos.11202-11226/2018 [Surjan (Dead) & Ors. Etc. Etc. v. State of Haryana & Ors. Etc. Etc.].

6.

The instant appeal has been filed with an effective delay of 1066 days. It is made clear that the appellant(s)  shall not be entitled for any interest for the period of delay in approaching the High Court as well as this Court.

7.

Pending application, if any, stands disposed of.