Supreme Court - Daily Orders
Parmatma Singh vs State Of Punjab on 31 July, 2014
æ ITEM NO.16 COURT NO.5 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......./2014
CRLMP No(s). 26659/2013
(Arising out of impugned final judgment and order dated 30/09/2013
in CRLA No. 1328/2003 passed by the High Court of Punjab & Haryana
at Chandigarh)
PARMATMA SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(Office Report on Default)
Date : 31/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
[IN CHAMBER]
For Petitioner(s) Mr. Rajiv Kumar, Adv.
Mr. Prabhoo Dayal Tiwari, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 10.01.2014 prayer for exemption from surrendering was declined. Six weeks time was granted to the petitioner to surrender and furnish proof thereof to the Registry.
Till date, proof of surrender is not filed. If proof of surrender is not filed within two weeks, the special leave petition shall stand dismissed without reference to the Court.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.08.02 11:06:04 ISTReason: (S.K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER