Supreme Court - Daily Orders
State Of Punjab vs Wassan Singh on 21 November, 2014
, ITEM NO.2 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).1353/2014
(Arising out of impugned final judgment and order dated 26/11/2012
in RSA No. 4268/2010 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF PUNJAB & ORS Petitioner(s
)
VERSUS
WASSAN SINGH Respondent(s
)
(With office report)
With I.A.Nos.1 & 2
(Appln.for c/delay in filing SLP and c/delay in refiling SLP)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Kuldip Singh, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No proper explanation has been given out by the petitioners to condone the delay of 265 days in filing the special leave petition and 35 days in refiling the special leave petition. The applications for condonation of delay are accor dingly dismissed.
Even on merits, no ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed on the ground of delay as also on merits.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.11.21 16:10:58 IST Reason:(SATISH KUMAR YADAV) (PHOOLAN WATI ARO RA) COURT MASTER ASSISTANT REGISTR AR