Supreme Court - Daily Orders
Asohni Kumar Sabharwal vs State Of Punjab & Another on 26 October, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.17 COURT NO.6 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.) No(s). 8778/2015
(Arising out of impugned final judgment and order dated 15/09/2015
in CRM No. 31243/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ASOHNI KUMAR SABHARWAL Petitioner(s)
VERSUS
STATE OF PUNJAB & ANOTHER Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Harin P. Raval, Sr. Adv.
Mr. Hrishikesh Baruah,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.10.26
22:36:02 IST
Reason: