Supreme Court - Daily Orders
The State Of Haryana vs Banwari Lal on 29 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.24 COURT NO.8 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).
13720/2016
(Arising out of impugned final judgment and order dated 11/08/2014
in CRLA No. 953/2003 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
BANWARI LAL AND ORS. Respondent(s)
(With application(s) for c/delay in filing SLP)
Date : 29/08/2016 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. Rahul Verma, AAG
Mr. Vinod Sharma, AAG
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Leave granted.
Bailable warrants against the respondents be issued in the sum of Rs.50,000/- each.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.29 15:47:24 IST Reason:(RASHI GUPTA) (SUMAN JAIN) SR. P. A. COURT MASTER