Supreme Court - Daily Orders
Indra Mani Pandey vs The State Of Uttar Pradesh Home ... on 14 September, 2015
² ITEM NO.49 COURT NO.13 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.) Diary N
o(s).
9299/2015
(Arising out of impugned final judgment and order dated 03/11/2014
in CRLM No. 33283/2014 passed by the High Court of Punjab &
Haryana at Chandigarh)
GURNAM SINGH & ANR. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(Office report on default)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Sibo Sankar Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners are granted four weeks’ time to cure the defects as pointed out by the Registry in the office report.
In case the defects are not cured within four weeks from today, the special leave petition shall stand dismissed without further reference to th e Court.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.09.17 16:37:39 IST Reason: (Neeta) (Tapan Kumar Chakraborty) Sr. P.A. Court Master