Supreme Court - Daily Orders
Bachittar Singh vs Karamjit Singh @ Laddi on 12 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.11 COURT NO.7 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). 6078/2016
(Arising out of impugned final judgment and order dated 22/04/2016
in CRLMM No. 9828/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
BACHITTAR SINGH Petitioner(s)
VERSUS
KARAMJIT SINGH @ LADDI Respondent(s)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Varinder S. Rana, Adv.
Mr. Bhisham Kumar, Adv.
Mr. Pranaya Kumar Mohapatra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.08.12
16:58:01 IST
Reason: