Supreme Court - Daily Orders
Kulwant Singh & Ors. Etc. Etc. vs State Of Haryana & Ors. Etc. Etc. on 30 July, 2014
\236 ITEM NO.53 COURT NO.11 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 (C) No(s). 19965-19966/2014
(Arising out of impugned final judgment and order dated 08/05/2014
in CWP No. 8739/2014,08/05/2014 in CWP No. 8822/2014 passed by the
High Court Of Punjab & Haryana At Chandigarh)
KULWANT SINGH & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. Respondent(s)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Nikhil Jain ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.07.31
17:52:56 IST
Reason:
UPON hearing the counsel the Court made the following O R D E R (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER