Supreme Court - Daily Orders
Baljinder Singh vs The State Of Haryana on 6 November, 2023
ITEM NO.7 COURT NO.3 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 14210/2023
(Arising out of impugned final judgment and order dated 10-10-2023
in CRMM No. 37915/2023 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALJINDER SINGH Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION )
Date : 06-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. APS Deol, Sr. Adv.
Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia, AOR
Ms. Varnika Gupta, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.11.07
16:46:54 IST
Reason: