Supreme Court - Daily Orders
Narinder Kumar Gupta vs State Of Haryana on 14 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.19 COURT NO.14 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)......CC No(s).
16653/2015
(Arising out of impugned final judgment and order dated 20/04/2015
in CR No. 2606/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
NARINDER KUMAR GUPTA Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Puneet Agarwal, Adv.
Mr. Vinay Rajput, Adv.
Ms. S. Ramamani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.09.15 10:30:36 IST Reason: