Supreme Court - Daily Orders
Mohan Singh And Anr. Etc. vs State Of Punjab And Others on 12 February, 2016
Bench: Shiva Kirti Singh, Rohinton Fali Nariman
ITEM NO.23 COURT NO.11 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)............. of 2016
(CC Nos.2489-2490/2016)
(Arising out of impugned final judgment and order dated 31/10/2013
in CWP No. 11273/2013 31/10/2013 in CWP No. 11234/2013 passed by
the High Court of Punjab & Haryana at Chandigarh)
MOHAN SINGH AND ANR. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 12/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ritesh Khatri,Adv. (Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite the matters were called out twice, nobody has appeared on behalf of the petitioners.
The special leave petitions are dismissed for non-prosecution.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified Sr. P.A. Court Master Digitally signed by Rajni Mukhi Date: 2016.02.13 12:16:12 IST Reason: