Supreme Court - Daily Orders
Satbir Singh vs The State Of Haryana And Ors. on 27 October, 2017
Bench: Arun Mishra, L. Nageswara Rao
ITEM NO.17 COURT NO.10 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). 13171/2017
(Arising out of impugned final judgment and order dated 20-05-2016
in RSA No. 1105/2014 passed by the High Court of Punjab & Haryana
At Chandigarh)
SATBIR SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS. Respondent(s)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. D.K. Thakur, Adv.
Mr. Pawan Kumar Sharma, Adv.
Mr. K. S. Rana, AOR
For Respondent(s) Mr. Vishwa Pal Singh, Adv.
Mr. Ajay Singh, Adv.
Ms. Nandita Jha, Adv.
Mr. A. N. Arora, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. A.N. Arora, accepts notice.
In view of the decision in C.A. Nos. 1814-11864 of 2017 entitled State of Haryana & Ors. vs. Ram Chander & Anr. on 05th September, 2017, the instant special leave petition also stand dismissed.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.10.28 12:20:05 IST (NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) Reason: COURT MASTER (SH) BRANCH OFFICER