Supreme Court - Daily Orders
Swaran Kaur vs State Of Punjab . on 30 June, 2014
. ITEM NO.20 COURT NO.4 SE
CTION 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 (Civil)...... of 2014
CC No(s). 7657/2014
(Arising out of impugned final judgment and order dated 07/11/2012
in CWP 14122/2012 in CWP 14122/2012 passed by the High Court Of
Punjab & Haryana at Chandigarh)
SWARAN KAUR Petit
ioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respo
ndents(s)
(With appln.(s) for C/deay in filing SLP)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Petitioner(s) Mr. Urvashi Arora,Adv.
Dr. Kailash Chand,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 ord er impunged. The special leave petition is accordingly dismissed.
Signature Not Verified(MAHABIR SINGH) Digitally signed by Mahabir Singh (VEENA KHER A) Date: 2014.07.08 COURT MASTER 16:00:31 IST Reason: COURT MAST ER