Supreme Court - Daily Orders
Jaswant Singh @ Babu Lal vs State Of Haryana on 23 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.13 COURT NO.7 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.) No(s). 1361/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in CRWP No. 86/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JASWANT SINGH @ BABU LAL Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with office report)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Kumar Sushobhan, Adv.
Mr. Dinesh S.B., Adv.
Mr. Birendra Kumar Srivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.02.23
17:08:54 IST
Reason: