Supreme Court - Daily Orders
The State Of Punjab vs Hoshiar Singh @ Gora on 14 March, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.18 COURT NO.13 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). 3933/2019
(Arising out of impugned final judgment and order dated 17-11-2018
in CRLR No. 2537/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
HOSHIAR SINGH @ GORA Respondent(s)
Date : 14-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Ms. Jaspreet Gogia, AOR
Mr. Kirti Ahuja, Adv.
Mr. Karan Sharma, AOR
Mr. Rishabh Sharma, Adv.
For Respondent(s) Ms. Shalini Kaul, AOR
Mr. Pushpinder Singh, Adv.
Mr. Sahitya Srivastava, Adv.
Ms. Anurag Rana, Adv.
Mr. Dharmendar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We are not inclined to interfere with the impugned judgment and order of the High Court.
Signature Not VerifiedThe special leave petition is dismissed.
Digitally signed by Harshita Uppal Date: 2023.03.14 17:16:33 ISTReason: Pending application(s), if any, are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)