Supreme Court - Daily Orders
Gurucharan Singh @ Mintu vs State Of Haryana on 1 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.13 COURT NO.9 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). 2238/2016
(Arising out of impugned final judgment and order dated 11/02/2016
in CRMM No. 41691/2015 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
GURUCHARAN SINGH @ MINTU Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Gautam Godara, Adv.
Mr. Jay Kishor Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Pending application(s), if any, stand(s) Signature Not Verified disposed of.
Digitally signed by VISHAL ANAND Date: 2016.04.01 17:01:07 IST Reason: (VINOD KUMAR JHA) (MADHU NARULA) COURT MASTER COURT MASTER