Supreme Court - Daily Orders
Lachhman Dass vs The State Of Punjab on 11 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.31 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
Petition(s) for Special Leave to Appeal (C) No(s). 10916/2018
(Arising out of impugned final judgment and order dated 10-01-2018
in RSA No. 1017/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
LACHHMAN DASS Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Harpreet S. Sandhu, Adv.
Mr. Karunakar Mahalik, AOR
Mr. Vikram Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.05.12 12:04:11 IST Reason: