Supreme Court - Daily Orders
Mohinder Singh Sangwan vs State Of Haryana on 14 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.10 COURT NO.12 SECTION IV-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 (C) No(s). 35948/2011
(Arising out of impugned final judgment and order dated 30-08-2011
in CWP No. 16005/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MOHINDER SINGH SANGWAN Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V.K.Bali,Adv.
Mr. Aditya Soni,Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s) Mr. Piyush Hans,Adv.
Mr. Arun T.,Adv.
Mr. Deepak Thukral,Adv.
Mr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
(MADHU BALA) (MADHU NARULA) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by MADHU BALA Date: 2017.07.17 11:30:20 IST Reason: