Supreme Court - Daily Orders
Rupinder Kaur Etc Etc vs State Of Punjab And Ors Etc Etc on 28 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.30 COURT NO.9 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).
19241-19242/2016
(Arising out of impugned final judgment and order dated 22/07/2016
in CRMM No. 11998/2016 22/07/2016 in CRMM No. 28036/2010 22/07/2016
in CRMM No. 29631/2010 22/07/2016 in CRMM No. 6463/2016 passed by
the High Court Of Punjab & Haryana At Chandigarh)
RUPINDER KAUR ETC ETC Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS ETC ETC Respondent(s)
(with appln. (s) for permission to file SLP and office report)
Date : 28/11/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shish Pal Laler, Adv.
Mr. Somit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay condoned.
We are not inclined to interfere with the impugned order which is only an interim order. However, having regard to the circumstances of the case, we impress upon the High Court to dispose of the matter at the earliest.
The Special Leave Petitions are dismissed. Pending application(s), if any, shall be disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.11.29
(Ashwani Thakur) (Mala Kumari Sharma) 17:33:58 IST Reason: COURT MASTER COURT MASTER