Supreme Court - Daily Orders
Brahm Dutt vs Sarabjit Singh on 1 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.21 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 12876/2018
(Arising out of impugned final judgment and order dated 06-11-2017
in RSA No. 2943/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BRAHM DUTT Petitioner(s)
VERSUS
SARABJIT SINGH Respondent(s)
(IA No.57292/2018-CONDONATION OF DELAY IN FILING and IA
No.57293/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 01-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. M. Singh,Sr.Adv.
Mr. Karan Kapoor,Adv.
Mr. Chirag Agni,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by MADHU BALA BRANCH OFFICER Date: 2018.05.02 15:43:01 IST Reason: