Supreme Court - Daily Orders
U.T. Chandigarh vs Rohit Kumar on 6 July, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
ITEM NO.17 COURT NO.2 SECTION IIB
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 (Crl.)...... of 2015
CRLMP No(s). 9641/2015
(Arising out of impugned final judgment and order dated 26/08/2014
in CRLA No. 3421/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
U.T. CHANDIGARH Petitioner(s)
VERSUS
ROHIT KUMAR Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Manoj Gorkela,Adv.
Mr. Nagesh Gajdhate,Adv.
Ms. Priya Sharma,Adv.
Ms. Shashi Kiran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At request, post tomorrow i.e. Tuesday, the 7 th July, 2015.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.07.06 15:13:14 IST Reason: