Supreme Court - Daily Orders
Rattan Deep Singh vs State Of Punjab on 10 July, 2014
4 Revised
ITEM NO.6 COURT NO.6 SECTION IVB
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)......CC No(s).
8915/2014
(Arising out of impugned final judgment and order dated 13/09/2013
in CM No. 12505/2008,13/09/2013 in CWP No. 3591/2003 passed by the
High Court Of Punjab & Haryana At Chandigarh)
RATTAN DEEP SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/07/2014 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. Rakesh Khanna, Sr. Adv.
Dr. I. B Gaur ,Adv.
Mr. S.S. Nehra, Adv.
Mr. Neeraj Dutt Gaur, Adv.
Ms. Seema Rao, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that Application for Revival of Writ Petition has already been disposed of and was not maintainable, learned counsel for the petitioner sought permission to withdraw the Special Leave Petition to enable the petitioner to file a review petition before the High Court for review and recall of order and judgment dated 9th January, 2004 passed in CWP No. 3591 of 2003 titled "Rattan Deep Singh Vs. State of Punjab". Liberty is granted. If such review petition is filed within four weeks, the High Court will decide the same in accordance with law.
Signature Not Verified Digitally signed by Neeta SapraThe special leave petition stands disposed of.
Date: 2014.07.16 18:01:22 IST Reason: (Neeta) (Indu Bala Kapur)
Sr. P.A. Court Master