Supreme Court - Daily Orders
Dharminder Kumar @Happy vs State Of Pubjab on 19 August, 2014
Author: Dipak Misra
Bench: Dipak Misra
ITEM NO.20 COURT NO.8 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).
15891/2014
(Arising out of impugned final judgment and order dated 25/03/2014
in CLRA No. 325/2002 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DHARMINDER KUMAR @HAPPY AND ANR Petitioner(s)
VERSUS
STATE OF PUBJAB Respondent(s)
CRLMP. 15891/2014(with exemption from surrendering)
Date : 19/08/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Petitioner(s) Mr. S. Hari Haran, Adv.
Mr. Vikash Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is rejected.
Four weeks' time is granted to file proof of surrender failing which the petition shall stand dismissed without further reference to this court. Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.08.26
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) 13:43:50 IST Reason: COURT MASTER COURT MASTER