Supreme Court - Daily Orders
State Of Punjab vs Varinder Kumar @ Raju on 1 July, 2014
( ITEM NO.25 COURT NO.3 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.)...... CRLMP No(s).
10494-10495/2014
(Arising out of impugned final judgment and order dated 10/12/2012
in CRLA 1115/2010, CRLA 679/2011 passed by the High Court Of Punjab
& Haryana At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
VARINDER KUMAR @ RAJU Respondents(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Petitioner(s) Mr. Jayant K.Sud, AAG,
Ms. Tasleen Chahal, Adv.
Mr. Ajay P.Tushir, Adv.
Ms. Bonita Singh, Adv.
Mr. Kuldip Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petitions are accordingly dismissed.
(Shashi Sareen) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by Shashi Sareen Date: 2014.07.16 04:31:59 ALMT Reason: