Supreme Court - Daily Orders
Sham Singh vs The State Of Haryana on 8 May, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.26 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No(s). 7971/2015
(Arising out of impugned final judgment and order dated
09/12/2008 in FA No. 329/1987 passed by the High Court Of
Punjab & Haryana At Chandigarh)
SHAM SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date :08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Gautam Godara, Adv.
Mr. Gopal Balwant Sathe,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed on the ground of delay.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.05.08 18:17:14 IST Reason: