Supreme Court - Daily Orders
Prabhjot Singh And Anr. vs State Of Punjab And Anr. on 9 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.12 COURT NO.11 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5708/2017
(Arising out of impugned final judgment and order dated 15-10-2015
in RFA No. 6980/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PRABHJOT SINGH AND ANR. Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR. Respondent(s)
(IA No.17446/2018-CONDONATION OF DELAY IN REFILING and IA
No.17445/2018-CONDONATION OF DELAY IN FILING and IA
No.17447/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rajat Sharma,Adv.
Mr. Dinesh Verma,Adv.
Mr. S. L. Aneja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
It is pointed out that enhancement in compensation has been granted by this Court vide order dated January 15, 2014 in Civil Appeal No. 331 of 2014 etc. Paramjit Panag & Ors. Vs. State of Punjab. Accordingly, this petition is disposed of in the same terms.
Since this order is being passed ex-parte, it will be open to the respondent to move this Court, if aggrieved.
Signature Not VerifiedPending application(s), if any, shall also stand Digitally signed by MADHU BALA Date: 2018.02.10 disposed of.
11:29:26 IST Reason:
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER