Supreme Court - Daily Orders
Ex Head Constable Manjit Singh vs The State Of Haryana on 19 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.2 COURT NO.4 SECTION IV-B
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). 13771/2018
(Arising out of impugned final judgment and order dated 05-02-2018
in LPA No. 2454/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
EX HEAD CONSTABLE MANJIT SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 19-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Pramit Saxena, AOR
Mr. Rahul Aggarwal,Adv.
Mr. Amit Pratap Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner(s) seeking adjournment.
List after three weeks.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.07.19 16:58:59 IST Reason: