Supreme Court - Daily Orders
Ajit Singh (Dead) Through Lrs vs The State Of Haryana on 24 April, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.36 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.) No(s).
3815-3816/2015
(Arising out of impugned final judgment and order dated 10/12/2014
in CRA No. 1010/2013 10/12/2014 in MR No. 5/2013 passed by the High
Court Of Punjab & Haryana At Chandigarh)
AJIT SINGH Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(Office report on default)
Date : 24/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Sunny Choudhary, AOR (Not Present)
For Respondent(s) Mr. Devender Kumar Saini, Adv.
Mr. Sanjay Kumar Visen, AOR
Ms. Nida Doon, Adv.
Mr. R. C. Kaushik, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the learned counsel for the petitioner to comply with the Office Report dated 11.04.2017.
(RASHI GUPTA) (SUMAN JAIN)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2017.04.26
17:29:32 IST
Reason: