Supreme Court - Daily Orders
Singha Ram vs The State Of Haryana on 15 April, 2020
Bench: Rohinton Fali Nariman, A.S. Bopanna
ITEM NO.10 Virtual Court 2 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. 10912/2020
(Arising out of impugned final judgment and order dated 14-11-2019
in CRAD No. 358/2003 passed by the High Court of Punjab & Haryana
at Chandigarh)
SINGHA RAM Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(With appln(s) for exemption from filing O.T., for exemption from
filing original affidavit and for exemption from filing the c/c of
the final impugned judgment and order)
Date : 15-04-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s)
Ms. Kaveeta Wadia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court convened through video conferencing. The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2020.04.15
14:53:04 IST
Reason: