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Kiran Kumar vs State Of Haryana on 26 August, 2016

Bench: S.A. Bobde, Ashok Bhushan

               ITEM NO.20                      COURT NO.12              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 for Special Leave to Appeal (C)......of 2016
                                              CC No. 7637/2016

               (Arising out of impugned final judgment and order dated
               03/12/2015 in RSA No. 3355/2015 passed by the High Court Of
               Punjab & Haryana At Chandigarh)

               KIRAN KUMAR                                              Petitioner(s)

                                                      VERSUS

               STATE OF HARYANA & ORS                                   Respondent(s)

               I.A. 1/2016 (c/delay in filing SLP, appln. for refiling SLP,
               appln. for exemption from filing O.T)

               Date : 26/08/2016 This petition was called on for hearing today.

               CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

               For Petitioner(s)         Mr. Kiran Kumar, In Person


               For Respondent(s)

                         UPON hearing the ptr.-in-person the Court made the following
                                               O R D E R

Ms. Indu Malhotra, learned senior counsel is requested to appear as an Amicus Curiae to assist the Court.

A complete set of paper books be provided to learned Amicus Curiae within two weeks.

List after four weeks.

[ Charanjeet Kaur ] [ Suman Jain ] A.R.-cum-P.S. Court Master