Supreme Court - Daily Orders
State Of Haryana vs Mehar Singh Saini . on 30 March, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.19 COURT NO.10 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).
5329/2015
(Arising out of impugned final judgment and order dated 27/01/2014
in LPA No. 128/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA AND ANR. Petitioner(s)
VERSUS
MEHAR SINGH SAINI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sanjay Kr. Tyagi, adv.
Mr. Parshant Tyagi, Adv.
Mr. Mohit Gupta, Adv.
Mr. Rajeev Kr. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Special Leave Petition is dismissed leaving the question of law open.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.03.30 16:51:58 IST Reason: