Supreme Court - Daily Orders
State Of Punjab vs Dharam Pal(Ex. Spc No. 41 Of Gurdaspur) on 10 May, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.11 COURT NO.5 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(s) for Special Leave to Appeal (C)......CC No(s).
21291/2015
(Arising out of impugned final judgment and order dated 24/04/2015
in RSA No. 1935/2004 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB AND ANR. Petitioner(s)
VERSUS
DHARAM PAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sanchar Anand, AAG
Mr. Apoorv Singhal, Adv.
Ms. Bhavna Gupta, Adv.
Mr. Kuldip Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
There shall be stay of operation of the impugned judgment until further orders.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.05.10 16:12:54 IST Reason: