Supreme Court - Daily Orders
State Of Punjab vs Amandeep Singh @Aman on 14 July, 2014
ITEM NO.27 COURT NO.5 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.)...... CRLMP No(s).
12531/2014
(Arising out of impugned final judgment and order dated 08/08/2013
in CRA No. 581-DB/2010 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
AMANDEEP SINGH @AMAN Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Sanchar Anand, Adv.
Mr. Piyush Hans, Adv.
Mr. Kuldip Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petition is dismissed on merits.
(Neeta) (Usha Sharma)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2014.07.16
17:49:41 IST
Reason: