Supreme Court - Daily Orders
Prithpal Singh vs State Of Punjab . on 7 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.20 COURT NO.7 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) No(s). 36221/2014
(Arising out of impugned final judgment and order dated 01/09/2014
in CWP No. 19966/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PRITHPAL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
Date : 07/01/2015 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. H.B.S. Baidwan,Adv.
Mr. Satyapal Khushal Chand Pasi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.01.07
16:18:03 IST
Reason: