Supreme Court - Daily Orders
Swarn Singh vs The State Of Punjab on 10 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.30 COURT NO.12 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
Diary No(s). 6409/2017
(Arising out of impugned final judgment and order dated 22-08-2016
in LPA No. 226/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SWARN SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(With appln(s) for C/delay in filing SlP, for C/delay in re-filing
the SLP)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anilendra Pandey,Adv.
Mr. Karunakar Mahalik, AOR
Mr. Pradeep Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by ASSISTANT REGISTRAR MAHABIR SINGH Date: 2017.07.11 14:30:58 IST Reason: