Supreme Court - Daily Orders
Harmesh Singh @ Kala vs State Of Punjab on 2 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.30 COURT NO.4 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).
18420/2015
(Arising out of impugned final judgment and order dated 13/03/2012
in CRA No.348/2007 passed by the High Court of Punjab & Haryana at
Chandigarh)
HARMESH SINGH @ KALA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Manik Kapoor, Adv.
Mr.Karan Kapoor, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
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.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.11.02
16:11:45 IST
Reason: