Supreme Court - Daily Orders
The State Of Haryana vs S.K. Vats on 10 October, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.55 COURT NO.9 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(s) for Special Leave to Appeal (C) No(s). 10235/2016
(Arising out of impugned final judgment and order dated 16-09-2015
in CWP No. 26896/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
S.K. VATS Respondent(s)
Date : 10-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Alok Sangwan,AAG, Haryana
Mr. Sunny Kadiyan,Adv.
Dr. Monika Gusain, AOR
For Respondent(s) Mr. Ajay Majithia,Adv.
Mr. Shekhar Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
The impugned order not to be treated as a precedent in the peculiar facts of the case.
Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (TAPAN KUMAR CHAKRABORTY)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by MADHU
BALA
Date: 2017.10.11 17:31:39 IST
Reason: SIGNER CARD OF
MS. MADHU IS BEING USED
BY MR. OM PARKASH
SHARMA