Supreme Court - Daily Orders
Vijay Kumar Bansal vs State Of Haryana on 18 July, 2014
ö ITEM NO.20 COURT NO.3 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).
10234/2014
(Arising out of impugned final judgment and order dated 13/12/2013
in CWP No. 5084/2013 passed by the High Court Of Punjab & Haryana
at Chandigarh)
VIJAY KUMAR BANSAL Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. Prabhu Dayal Tiwari, Adv.
Mr. Subhasish Bhowmick ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed. The amount of costs of Rs. 25,000/- awarded by the High Court against the petitioner is however reduced to Rs. 5,000/-.
Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.07.22 04:48:51 ALMT Reason: (Shashi Sareen) (Veena Khera) Court Master Court Master