Supreme Court - Daily Orders
The State Of Punjab vs Sudo Mandal @ Diwarak Mandal on 7 December, 2018
Bench: Chief Justice, Sanjay Kishan Kaul
ITEM NO.39 COURT NO.1 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(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 7909/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17-03-2011
IN CRLA NO. 638/2007 IN CRLA NO. 9/2010 PASSED BY THE HIGH COURT OF
PUNJAB & HARYANA AT CHANDIGARH)
THE STATE OF PUNJAB PETITIONER(S)
VERSUS
SUDO MANDAL @ DIWARAK MANDAL RESPONDENT(S)
[I.A.NO.15393/2015 – CONDONATION OF DELAY IN FILING
I.A. NO.15395/2015 – CONDONATION OF DELAY IN REFILING
I.A. NO.16011/2015 – EXEMPTION FROM FILING O.T.
I.A. NO.16013/2015 – ISSUE OF BAILABLE WARRANT OF ARREST
Date : 07-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
Ms. Jaspreet Gogia, AOR
For Respondent(s)
Ms. Nidhi, AOR [SCLSC]
UPON hearing the counsel the Court made the following
O R D E R
List the matter for final disposal.
[VINOD LAKHINA] [ANAND PRAKASH] AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.12.07 16:35:20 IST Reason: