Supreme Court - Daily Orders
Om Parkash@ Omi & Others vs State Of Haryana on 19 September, 2014
Bench: Madan B. Lokur, C. Nagappan
ITEM NO.27 COURT NO.12 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.)...... CRLMP No(s).
18205/2014
(Arising out of impugned final judgment and order dated 10/12/2013
in CRLA No. 1130/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
OM PARKASH @ OMI & OTHERS Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Sunanda Roy, Adv.
For Ms. Manjeet Chawla, AOR
For Respondent(s) Mr. Ramesh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.11.24 16:40:26 IST Reason: