Supreme Court - Daily Orders
Ramjan vs State Of Haryana on 15 September, 2014
Author: Dipak Misra
Bench: Dipak Misra
ITEM NO.8 COURT NO.8 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).
18093/2014
(Arising out of impugned final judgment and order dated 02/07/2014
in CRA No. 458/2002 passed by the High Court Of Punjab & Haryana At
Chandigarh)
RAMJAN Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With exemption from surrendering)
Date : 15/09/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Petitioner(s)
Mr. Nikhil Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is rejected.
Four weeks' time is granted to file proof of surrender failing which the petition shall stand dismissed without further reference to this Court.
(NAVEEN KUMAR) (SAROJ SAINI) Signature Not Verified Digitally signed by COURT MASTER COURT MASTER Naveen Kumar Date: 2014.09.17 16:58:18 IST
Note: No appearance slip was given in the Court.
Reason: