Supreme Court - Daily Orders
Rajiv Kumar vs The State Of Haryana on 3 May, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.33 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 1228/2019
(Arising out of impugned final judgment and order dated 28-01-2015
in CRAD No. 1019/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAJIV KUMAR Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
IA No.15432/2019 – CONDONATION OF DELAY IN FILING
IA No.15433/2019 – EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 03-05-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Sidhartha Luthra,Sr.Adv.
Mr. M.C.Dhingra,Adv.
Mr. Gaurav Dhingra, AOR Mr. Piyush Kant Roy,Adv.
Ms. Priya Puri,Adv.
Mr. Ranjay Dubey,Adv.
Ms. Vineeta Meghrajani,Adv. Ms. Yati Sharma,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Let the original record be requisitioned from the trial court within a month.
List the matter after receipt of original record.Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.05.04
12:55:27 IST (ANITA MALHOTRA) (CHANDER BALA) Reason: COURT MASTER COURT MASTER