Supreme Court - Daily Orders
Harmail Singh vs State Of Punjab . on 29 June, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.27 COURT NO.14 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).
9585/2016
(Arising out of impugned final judgment and order dated
05/11/2015 in LPA No. 1311/2015 passed by the High Court Of
Punjab & Haryana At Chandigarh)
HARMAIL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 29/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Reetu Sharma, Adv.
Mr. Rajat Kapoort, Adv.
Mr. Anis Ahmed Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Special Leave Petition is dismissed. Pending application, if any, pending also stands disposed of.
(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.07.01 16:46:55 IST Reason: