Supreme Court - Daily Orders
Kamaljeet Singh vs State Of Punjab on 6 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.26 COURT NO.9 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).
9526/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRLM No. 19149/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
KAMALJEET SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Kamal Mohan Gupta, AOR
Ms. Ritu Puri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.07 14:38:37 IST Reason: