Supreme Court - Daily Orders
Karaj Singh vs State Of Punjab . on 30 April, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.64 COURT NO.12 SECTION IIB
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.)...... CRLMP No(s).
24210-24211/2014
(Arising out of impugned final judgment and order dated 17/10/2014
in CRLA No. 209/2012,17/10/2014 in CRLA No. 660/2012 passed by the
High Court Of Punjab & Haryana At Chandigarh)
SAHIB SINGH ETC ETC Petitioner(s)
VERSUS
STATE OF PUNJAB ETC ETC Respondent(s)
(Office report on default)
Date : 30/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBER]
For Petitioner(s) Mr. Rajat Sharma,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
One week's time is granted to the petitioner to surrender and file proof of surrender, failing which the special leave petition stands dismissed.
[O.P. SHARMA] [RENU DIWAN]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Deepak
Mansukhani
Date: 2015.05.05 12:12:10 IST
Reason: Signer Card of Mr.
Deepak Mansukhani, Court
Master is being used by Mr. Om
Parkash Sharma, Court Master