Supreme Court - Daily Orders
Rajesh & Ors Etc vs State Of Haryana on 3 February, 2014
H
ITEM NO.41 COURT NO.9 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)...... 2014
CRLMP.NO(s). 2282-2284
(From the judgement and order dated 22/04/2013 in CRL. APPEAL No.457 OF
2012, CRL. APPEAL No.602/2012 AND CRL. APPEAL No.820/2012 of The HIGH COURT
OF PUNJAB & HARYANA AT CHANDIGARH)
RAJESH ETC. Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Ms. Promila, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |