Supreme Court - Daily Orders
Devender Singh Gill vs The State Of Punjab on 23 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.48 COURT NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).6329/2017
(Arising out of impugned final judgment and order dated 31-07-2017
in CRMM No. 39463/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DEVENDER SINGH GILL Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
Date : 23-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Pardeep Dahiya, Adv.
Mr. Amit Aggarwal, Adv.
Mr. Devashish Bharuka, AOR
For Respondent(s) Mr. A.P.S. Shergill, Adv.
Ms. Jaspreet Gogia, Adv.
Mr. Raj Kamal Kishor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks.
(B.PARVATHI) (INDU KUMARI POKHRIYAL) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.10.30 16:41:14 IST Reason: