Supreme Court - Daily Orders
Poonamchand Aggarwal vs State Of Chhatisgarh on 17 April, 2014
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ITEM NO.26 Court No.4 SECTION IIA
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)... 2014
CRLMP.NO(s). 7711
(From the judgement and order dated 12/08/2013 in WA
No.337/2013, of The HIGH COURT OF CHHATTISGARH AT BILASPUR)
POONAMCHAND AGGARWAL Petitioner(s)
VERSUS
STATE OF CHHATISGARH & ORS Respondent(s)
CRLMP 7711/2014
(With appln(s) for c/delay in filing SLP)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Pallav Mongia, Sr. Adv.
Ms. Manik Karanjawala, Adv.
M/S. Karanjawala & Co.,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (M.S. NEGI) Court Master Assistant Registrar