Supreme Court - Daily Orders
Anup vs The State Of Haryana on 12 February, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.10 COURT NO.5 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3552/2018
(Arising out of impugned final judgment and order dated 29-09-2017
in CRR No. 80/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ANUP Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(IA No.18452/2018-CONDONATION OF DELAY IN FILING and IA
No.18453/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.18454/2018-EXEMPTION FROM FILING O.T.)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Narender Hooda,Sr.Adv.
Mr. Aviral Dhirendra,Adv.
Ms. Nida Doon,Adv.
Dr. Surender Singh Hooda, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) Signature Not Verified (RENU DIWAN) COURT MASTER Digitally signed by NARENDRA PRASAD ASSISTANT REGISTRAR Date: 2018.02.13 17:27:02 IST Reason: