Supreme Court - Daily Orders
Kabal Singh vs The State Of Punjab on 16 May, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.804 COURT NO.1 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
Petition(s) for Special Leave to Appeal (C) No.4534/2018
(Arising out of impugned final judgment and order dated 12-01-2018
in CWP No. 14002/2017 passed by the High Court of Punjab & Haryana
At Chandigarh)
KABAL SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
WITH S.L.P.(C) No.4542/2018 (IV-B)
Date : 16-05-2018 This petitions were MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Ms. Kaveeta Wadia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matters on 17th May, 2018, before the appropriate Bench as per the roster.
Signature Not Verified Digitally signed by (Chetan Kumar) (Tapan Kumar Chakraborty) DEEPAK GUGLANI Date: 2018.05.1617:54:06 IST Court Master Court Master Reason: