Supreme Court - Daily Orders
Amarbir Singh vs The State Of Punjab on 19 March, 2020
Bench: N.V. Ramana, K.M. Joseph, B.R. Gavai
ITEM NO.2 COURT NO.2 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.5658/2020
(Arising out of impugned final judgment and order dated 05-12-2019
in CM No. 18362/2019 passed by the High Court of Punjab & Haryana
at Chandigarh)
AMARBIR SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 19-03-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
Ms. Akanksha Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(VISHAL ANAND) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.03.19 15:38:48 IST Reason: