Supreme Court - Daily Orders
State Of Punjab vs Suresh Chander Sharma on 18 July, 2014
z ITEM NO.33 COURT NO.12 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)......CC No(s).
10397/2014
(Arising out of impugned final judgment and order dated 05/04/2013
in CWP No. 22835/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
SURESH CHANDER SHARMA Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Nikhil Nayyar, AAG
Mr. Jagjit Singh Chhabra ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners says that he would like to file the decision of three Judges Bench of this Court.
On his request, the matter is adjourned.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.07.19
06:31:36 IST
Reason: