Supreme Court - Daily Orders
Manish Kumar Singla vs The State Of Punjab on 14 February, 2020
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.26 COURT NO.2 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.1025/2020
(Arising out of impugned final judgment and order dated 20-01-2020
in CRMM No. 2325/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
MANISH KUMAR SINGLA & ANR. Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.22251/2020-EXEMPTION FROM FILING
O.T. and IA No.22250/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 14-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Brijender Chahar, Sr. Adv.
Mr. Ashwani Kumar A., Adv.
Mr. Sahil Jain, Adv.
Subhangi Nasa, Adv.
Mr. Sanjay Kumar Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior counsel appearing for the petitioners.
We see no reason to interfere with the impugned order passed by the High Court of Punjab and Haryana at Chandigarh.
The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedPending applications filed in the matter also stand disposed of.
Digitally signed by GEETA AHUJA Date: 2020.02.14 16:57:08 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR