Supreme Court - Daily Orders
Surinder @ Sundri vs State Of Haryana on 10 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.22 COURT NO.12 SECTION IIB
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 (Crl.)...... CRLMP No(s).
10512/2015
(Arising out of impugned final judgment and order dated 23/01/2014
in CRLAP No. 504/2002 passed by the High Court of Punjab & Haryana
at Chandigarh)
SURINDER @ SUNDRI Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date: 10/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. N.M. Popli, Adv.
Mr. Anurag, Adv.
Ms. Nidhi,Adv.(SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vishal Anand Date: 2015.07.11 11:49:32 EAST Reason: