Supreme Court - Daily Orders
Anil Kumar And Others vs State Of Haryana on 24 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.28 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). 11728/2017
(Arising out of impugned final judgment and order dated 01/08/2016
in CWP No. 20582/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ANIL KUMAR AND OTHERS Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with interim relief and office report)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Neeraj Kr. Jain, Sr. Adv.
Mr. Sanjay Singh, Adv.
Mr. Siddharth jain, Adv.
Mr. Ugra Shankar Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned Order. The special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by NEELAM GULATI Date: 2017.04.26 16:47:27 IST Reason: