Supreme Court - Daily Orders
Gamdoor Singh vs State Of Punjab And Anr Etc on 14 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.25 COURT NO.8 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). 21673-21675/2014
(Arising out of impugned final judgment and order dated 07/03/2014
in CRLR No. 116/2012,CRLR No. 117/2012, CRLR No. 118/2012 passed by
the High Court Of Punjab & Haryana At Chandigarh)
GAMDOOR SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 14/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sangram S. Saran,Adv.
For Ms. K. Enatoli Sema,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these special leave petitions, which are dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.11.14
17:05:23 IST
Reason: