Supreme Court - Daily Orders
Asha Rani vs State Of Punjab &Amp Anr. on 17 February, 2014
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ITEM NO.22 COURT NO.2 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 (Civil)....../2014
CC 782/2014
(From the judgement and order dated 23/08/2011 in FAO No.2764/2009 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
ASHA RANI Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
With IA 1 ( c/delay in filing SLP)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. R.S. Manhas, Adv.
Mr. Balbir Singh Gupta,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay and so also special leave petition returnable in ten weeks.
Dasti, in addition to the ordinary process.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |