Supreme Court - Daily Orders
State Of Punjab vs Dev Raj Sharma on 3 July, 2014
& ITEM NO.14 COURT NO.11 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)....../2014
CC No(s). 8310/2014
(Arising out of impugned final judgment and order dated 17/12/2010
in LPA 1703/2010 passed by the High Court of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB & ANR Petitioner(s)
VERSUS
DEV RAJ SHARMA & ANR Respondent(s)
(With applications for condonation of delay in filing SLP and
condonation of delay in refiling SLP)
Date : 03/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A. K. SIKRI
For Petitioner(s) Mr. Rakesh Khanna, AAG.
Mr. Kuldip Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay.
(KALYANI GUPTA) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.07.05 16:07:39 IST Reason: