Supreme Court - Daily Orders
Hemraj vs State Of Haryana . on 8 May, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.10 COURT NO.1 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. 13790/2015
(Arising out of impugned final judgment and order dated
23/09/2014 in RFA No. 4473/2012 passed by the High Court Of
Punjab & Haryana At Chandigarh)
HEMRAJ Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(With office report)
Date :08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Siddharth Mittal, Adv.
Mr. Anupam Yadav, Adv.
Mr. S.K. Sabharwal,Adv.
For Respondent(s) Mr. Alok Sangwan, AAG
Dr. Monika Gusain, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Devashish Bharuka, Adv.
Mr. Ravi Bharuka, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Six weeks' time is granted for filhng counter affidavit.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.05.08 18:17:00 IST Reason: