Supreme Court - Daily Orders
State Of Punjab And Anr. vs Harinder Sarang on 7 December, 2016
Bench: J. Chelameswar, Prafulla C. Pant
ITEM NO.4 COURT NO.4 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).
23049-23050/2016
(Arising out of impugned final judgment and order dated 21/05/2015
in RSA No. 1065/1989 24/02/2016 in RSA No. 1065/1989 24/02/2016 in
RA No. 16/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB AND ANR. Petitioner(s)
VERSUS
HARINDER SARANG AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 07/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sanchar Anand,AAG
Mr. Apoorv Singhal,Adv.
Mr. Rajiv Singhal,Adv.
Mr. Anant K. Vatsya,Adv.
Mr. Devendra Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of impugned order is allowed.
The special leave petitions are dismissed on the ground of delay as well as on merits.
[O.P. SHARMA] Signature Not Verified [RAJINDER KAUR] AR-CUM-PS Digitally signed by OM PARKASH SHARMA Date: 2016.12.07 COURT MASTER 17:39:40 IST Reason: