Supreme Court - Daily Orders
Joginder Kaur vs State Of Punjab on 13 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.24 COURT NO.12 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).
6505/2016
(Arising out of impugned final judgment and order dated 05/01/2015
in CWP No. 12788/2008 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JOGINDER KAUR AND ORS Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Dushayant Parashar, Adv.
Ms. Vandita Nain, Adv.
Mr. Surya Kant,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay condoned.
Application for substitution is allowed. Cause title be amended accordingly.
Issue notice.
Tag along with SLP(C) …. CC No. 10192 of 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.04.13 17:04:51 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER