Supreme Court - Daily Orders
Hardip Singh vs State Of Punjab on 25 November, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.7 COURT NO.4 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.)......CRLMP No(s).
22482/2014
(Arising out of impugned final judgment and order dated 28/02/2014
in CRAS No. 2510/2008 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARDIP SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
CRLMP. 22482/2014(With exemption from surrendering)
Date : 25/11/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Mr.Satinder S.Gulati, Adv.
Mrs. Kamaldeep Gulati, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
The application for exemption from surrendering is rejected. Four weeks' time is granted to the petitioner to surrender and to file proof thereof.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.11.26
14:50:44 IST
Reason: