Supreme Court - Daily Orders
Naveed Masih vs State Of Punjab on 21 April, 2014
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ITEM NO.33 COURT NO.13 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)... 2014
CRLMP.NO(s). 8230
(From the judgement and order dated 21/10/2013 in CRLA No.569/2009,
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
NAVEED MASIH Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. Sanjay Jain,Adv.
For Respondent(s) Mr. Kuldip Singh, Adv.
Mr. Mohit Mudgil, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, adjourned for one week.
[Geeta Ahuja] [Indu Pokhriyal]
Sr. P.A. Court Master