Supreme Court - Daily Orders
Sikander Lal vs State Of Punjab on 1 December, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.28 COURT NO.3 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).
23256/2014
(Arising out of impugned final judgment and order dated 30/06/2014
in CRA No. 573/2003 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SIKANDER LAL Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
CRLMP. 23256/2014(with exemption from surrendering)
Date : 01/12/2014 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Pradeep Gupta, Adv.
For Dr. (Mrs. ) Vipin Gupta, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking exemption from surrendering is rejected. However, four weeks' time is granted to the learned counsel for the petitioner to file proof of surrender.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.12.04
17:49:07 IST
Reason: