Supreme Court - Daily Orders
Bakshish Singh vs The State Of Punjab on 9 August, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.4+59 COURT NO.6 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
Item No.4:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31694/2018
(Arising out of impugned final judgment and order dated 22-12-2017
in CR No. 7512/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
BAKSHISH SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(IA No.108105/2019-CONDONATION OF DELAY IN FILING and
IA No.108106/2019-CONDONATION OF DELAY IN REFILING)
With
Item No.59:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31690/2018
(FOR ADMISSION and I.R. and IA No.116015/2019-CONDONATION OF DELAY
IN FILING and IA No.115762/2019-CONDONATION OF DELAY IN REFILING)
Date : 09-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. Yadav Narender Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned orders passed by the High Court. The special leave petitions are, accordingly, dismissed.
Signature Not Verified Pending application, if any, shall also stand Digitally signed by ANITA MALHOTRA Date: 2019.08.10 12:33:52 IST disposed of. Reason: (ANITA MALHOTRA) (RENU KAPOOR) COURT MASTER COURT MASTER