Supreme Court - Daily Orders
Ex-Constable Mukhatiar Singh vs State Of Haryana And Ors. on 27 February, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.18 COURT NO.11 SECTION IVB
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 (C)......CC No(s).
3692/2015
(Arising out of impugned final judgment and order dated 25/02/2009
in CWP No. 13105/2008 passed by the High Court Of Punjab & Haryana
At Chandigarh)
EX-CONSTABLE MUKHATIAR SINGH Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Himanshu Sharma, Adv.
Mr. Satyendra Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay as well as on merits.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Usha Rani Bhardwaj Date: 2015.02.28 11:55:37 IST Reason: