Supreme Court - Daily Orders
Makhan Singh vs State Of Punjab And Others on 16 February, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.33 COURT NO.13 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).
2801/2015
(Arising out of impugned final judgment and order dated 19/08/2013
in LPA No. 1703/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MAKHAN SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Dr. Rau P.S. Girwar, Adv.
mr. Nitin Bansal, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the threshold learned counsel for the Petitioner seeks leave to withdraw the Petition as he has instruction to file Review petition.
Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.02.18 13:41:26 IST Reason: (NEELAM GULATI) (SAROJ SAINI )
COURT MASTER COURT MASTER