Supreme Court - Daily Orders
State Of Haryana vs Bhagwat Prasad Sharma on 20 November, 2017
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.42 COURT NO.5 SECTION IV-B
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) No(s). 14811/2017
(Arising out of impugned final judgment and order dated 13-02-2017
in LPA No. 1813/2016 in CWP No. 5378/2013 passed by the High Court
Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
BHAGWAT PRASAD SHARMA Respondent(s)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Rakesh Mudgil, Adv.
Mr. Dinesh Mudgal, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. B. S. Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, the question of law is kept open.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.11.23 12:21:39 IST Reason: