Supreme Court - Daily Orders
State Of Haryana vs Lalit Chaudhary on 3 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.23 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)....../2015
CC No(s). 9430/2015
(Arising out of impugned final judgment and order dated 20/02/2014
in LPA No. 1592/2010 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA AND ORS Petitioner(s)
VERSUS
LALIT CHAUDHARY Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Raj Singh Rana, Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioners. We find no ground to interfere.
The special Leave Petition is dismissed on the ground of delay as well as on merits.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.04
10:45:04 IST
Reason: