Supreme Court - Daily Orders
Dhirinder Chopra vs State Of Haryana on 28 February, 2014
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ITEM NO.26 Court No.4 SECTION IVB
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 (Civil)....../2014
CC 3240/2014
(From the judgement and order dated 20/12/2012 in CWP No.21348/2011, of
The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
DHIRINDER CHOPRA Petitioner(s)
VERSUS
STATE OF HARYANA & ORS Respondent(s)
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and c/delay in refiling SLP and
office report)
Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Sanjay Singh, Adv.
Mr. Ugra Shankar Prasad,Adv.
Mr. N.N.S. Rana, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner states that the matter has become infructuous. The special leave petition is dismissed accordingly as having become infructuous.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |