Supreme Court - Daily Orders
Jagpal Son Of Randhir Singh vs State Of Haryana on 7 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.23 COURT NO.1 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).
12423/2015
(Arising out of impugned final judgment and order dated 28/07/2010
in CRLA No. 711/2001 passed by the High Court Of Punjab & Haryana
at Chandigarh)
JAGPAL SON OF RANDHIR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms.Minakshi Arora, Sr.Adv.
Ms. Promila,Adv.(SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed only on the ground of delay.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.08.07 16:48:04 IST Reason: