Supreme Court - Daily Orders
Malwinder Singh (D) Thr. Lrs. vs State Of Punjab . on 18 July, 2014
( ITEM NO.51 COURT NO.7 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) No(s). 13374/2012
(Arising out of impugned final judgment and order dated 27.05.2010
in R.S.A. No. 1655 of 1994 passed by the High Court of Punjab and
Haryana at Chandigarh.)
MALWINDER SINGH (D) THR. LRS. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and prayer for interim relief and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Shikha Roy, Adv.
Mr. Ajay K. Singh, Adv.
Dr. Kailash Chand ,Adv.
For Respondent(s) Mr. Sanchar Anand, A.A.G.
Mr. Piyush Hans, Adv.
Mr. Jagjit Singh Chhabra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
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.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.07.19 13:42:01 IST Reason: (S.K. RAKHEJA) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR