Supreme Court - Daily Orders
State Of Punjab vs Angrej Singh on 14 August, 2014
Ú ITEM NO.57 COURT NO.2 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.) No(s). 97/2014
(Arising out of impugned final judgment and order dated
16/05/2013 in CRLA No. 782/2005 passed by the High Court Of
Punjab & Haryana At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
ANGREJ SINGH Respondent(s)
(With office report)
Date :14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Anvita Cowshish, Adv.
Ms. Naresh Bakshi,Adv.
For Respondent(s) Ms. Archana Pathak Dave, Adv.
Mr. K.K. Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused letter dated 13.08.2014.
List the matter after six weeks.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.08.14 17:17:17 IST Reason: