Supreme Court - Daily Orders
Simranjit Singh Tiwana vs State Of Punjab on 3 July, 2014
è ITEM NO.40 COURT NO.11 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). 26427-26428/2013
(Arising out of impugned final judgment and order dated 22/02/2013
in RA No.2/2013 in LPA No.992/2012,23/07/2012 in LPA No. 992/2012
in CWP No. 4410/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
SIMRANJIT SINGH TIWANA Petitioner(
s)
VERSUS
STATE OF PUNJAB & ORS Respondent(
s)
(With office report)
Date : 03/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A. K. SIKRI
For Petitioner(s) Mr. Ajit Kumar Sinha,Sr.Adv.
Mr. Devashish Bharuka,Adv.
Mr. Ravi Bharuka,Adv.
For Respondent(s) Mr. Jayant K. Sud,Adv.
Ms. Bonita Singh,Adv.
Mr. Vishal Dabas,Adv.
Mrs. Priya Puri,Adv.
Mr. Rakesh Khanna,AAG
Mr. Jagjit Singh Chhabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in these petitions. The Special Leave Petitions are dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.07.03 19:20:09 IST Reason: