Supreme Court - Daily Orders
Sukhbir Singh vs State Of Haryana And Others on 20 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.31 COURT NO.8 SECTION IVB
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 (C) No(s).19420/2015
(Arising out of impugned final judgment and order dated 29/06/2015
in RFA No. 45/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
SUKHBIR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA AND OTHERS Respondent(s)
(With office report)
Date : 20/07/2015 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. Siddharth Mittal, Adv.
Ms. Usha Nandini. V, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the High Court has decided the matter in terms of the order passed by this Court, we are not inclined to entertain this petition.
The special leave petition is accordingly dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.07.21
17:19:48 IST
Reason: