Supreme Court - Daily Orders
Ravinder Pal Singh Sidhu vs State Of Punjab on 25 July, 2014
ITEM NO.19 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.) No(s). 5138/2014
(Arising out of impugned final judgment and order dated
19/05/2014 in CRM No. 16574/2014 passed by the High Court Of
Punjab & Haryana At Chandigarh)
RAVINDER PAL SINGH SIDHU Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln. (s) for ex-parte stay and permission to place
addl. documents on record and office report)
Date : 25/07/2014 This petition was called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Amit Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.25 17:12:32 IST Reason: