WALAITI RAM CHARAN DASS Vs. STATE OF PUNJAB
LAWS(SC)-2019-10-47
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
October 16,2019
Walaiti Ram Charan Dass
Appellant
VERSUS
STATE OF PUNJAB
Respondents
Referred Judgements :-
PREM CHAND VS. STATE OF HARYANA [REFERRED TO]LABHA RAM AND SONS UGGAR SAIN HARI KISHAN VS. STATE OF PUNJAB [REFERRED TO]
JUDGEMENT
Deepak Gupta, J. -
(1.)Leave granted.
(2.)Civil Appeal Nos.8015-8016/2019 @ SLP (C) Nos.24397- 24398 of 2010, arise out of judgment dated 20.05.2009 whereas Civil Appeal No.8017-8026/2019 @ out of SLP(C) Nos. 28275- 28284 of 2015, arise out of judgment dated 06.01.2015, Civil Appeal No.8028 of 2019 @ out of SLP (C) No.2034 of 2017, arise out of judgment dated 18.05.2016, Civil Appeal No.8027 OF 2019 @ out of SLP (C) No.33899 of 2016, arise out of judgment dated 24.05.2016 and Civil Appeal No.8029 OF 2019 @ out of SLP (C) No.15310 of 2017, arise out judgment dated 18.05.2016, delivered by the Punjab and Haryana High Court.
(3.)The aforesaid appeals are being disposed of by a common judgment since they involve common questions of law.
(2.)Civil Appeal Nos.8015-8016/2019 @ SLP (C) Nos.24397- 24398 of 2010, arise out of judgment dated 20.05.2009 whereas Civil Appeal No.8017-8026/2019 @ out of SLP(C) Nos. 28275- 28284 of 2015, arise out of judgment dated 06.01.2015, Civil Appeal No.8028 of 2019 @ out of SLP (C) No.2034 of 2017, arise out of judgment dated 18.05.2016, Civil Appeal No.8027 OF 2019 @ out of SLP (C) No.33899 of 2016, arise out of judgment dated 24.05.2016 and Civil Appeal No.8029 OF 2019 @ out of SLP (C) No.15310 of 2017, arise out judgment dated 18.05.2016, delivered by the Punjab and Haryana High Court.
(3.)The aforesaid appeals are being disposed of by a common judgment since they involve common questions of law.
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