Supreme Court - Daily Orders
State Of Punjab vs Mohan Lal @ Sonu on 14 July, 2014
ITEM NO.29 COURT NO.2 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).
12368/2014
(Arising out of impugned final judgment and order dated 05/07/2013
in CRLR No. 122/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
MOHAN LAL @ SONU Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Nikhil Nayyar, AAG
Ms. Naresh Bakshi ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.07.15 12:41:39 IST Reason: