Supreme Court - Daily Orders
The State Of Haryana And Ors vs Vinod Kumar on 5 August, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.34 COURT NO.10 SECTION IVB
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 (C)......of 2016
CC No. 14194/2016
(Arising out of impugned final judgment and order dated
25/08/2015 in CWP No. 3194/2010 passed by the High Court Of
Punjab & Haryana At Chandigarh)
STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
VINOD KUMAR Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date :05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Arun Bhardwaj, Adv.
Mr. Vishwa Pal Singh,AOR
Mr. Ronak Karanpuria, Adv.
Mr. Sumit Sharma, Adv.
Mr. Ashish Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(C) No. 13368 of 2009.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.08.05 17:37:04 IST Reason: