Supreme Court - Daily Orders
The State Of Haryana vs Gullu Alias Gulshan on 11 May, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.36 COURT NO.3 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3101/2018
THE STATE OF HARYANA Petitioner(s)
VERSUS
GULLU ALIAS GULSHAN Respondent(s)
Date : 11-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Vinod Sharma,AAG
Mr. Sanjay Kumar Visen, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the counsel for the petitioner to cure the defects as pointed out by the Registry in its office report.
(KUSUM LATA SYAL) (SUMAN JAIN)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
KUSUM LATA SYAL
Date: 2018.05.11
16:39:33 IST
Reason: