Supreme Court - Daily Orders
Ram Chander @ Jagdish vs State Of Haryana on 8 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.14 COURT NO.12 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.)...... CRLMP
No(s). 10001/2015
(Arising out of impugned final judgment and order dated 15/01/2014
in CRLAP No. 1639/2003 passed by the High Court of Punjab &
Haryana At Chandigarh)
RAM CHANDER @ JAGDISH Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date: 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Merusagar Samantaray,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.07.08
16:18:23 EAST
Reason: