Supreme Court - Daily Orders
Sugreev Kumar vs The State Of Punjab on 27 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.6 COURT NO.7 SECTION II-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 (Crl.) No(s).9687/2018
(Arising out of impugned final judgment and order dated 02-07-2018
in CRR No.2626/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
SUGREEV KUMAR PETITIONER(S)
VERSUS
THE STATE OF PUNJAB & ORS. RESPONDENT(S)
Date : 27-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Raj Bahadur Srot, Adv.
Mr.Ashok Kumar Gupta II, AOR
For Respondent(s)
Mr.R.Basant, Sr.Adv.
Mr.Jagjit Singh Chhabra, Adv.
Mr.Saksham Maheshwari, Adv.
Mr.Pradeep Kumar Arya, Adv.
Mr.Kapil Dhaka, Adv.
Mr.Rana Kunal, Adv.
Mr.Chander Shekhar Ashri, Adv.
Mr.Amit K. Nain, Adv.
Mr.Gagandeep Sharma, Adv.
Mr.Alind Srivastava, Adv.
Ms.Priyanshu Kamra, Adv.
Ms.Charitarth Palli, Adv.
Mr.Shubham Bhalla, Adv.
Mr.Saurabh Ajay Gupta, Adv.
Mr.Nishant Bishnoi, Adv.
Ms.Srishti Prabhakar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Arguments concluded.
Signature Not Verified Digitally signed by Judgment reserved. ASHOK RAJ SINGH Date: 2019.02.27 17:12:34 IST Reason:(Ashok Raj Singh) (Chander Bala) Court Master Court Master Cases cited 2014 (3) SCC 92 2017 (7) SCC 706