Supreme Court - Daily Orders
Jasvir Kaur Khusa vs Hardev Singh on 29 January, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.43 COURT NO.10 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 1130/2018
(Arising out of impugned final judgment and order dated 20-12-2017
in CRMM No. 43080/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JASVIR KAUR KHUSA Petitioner(s)
VERSUS
HARDEV SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.7446/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.7447/2018-EXEMPTION FROM
FILING O.T. and IA No.7444/2018-PERMISSION TO FILE SLP/TP )
Date : 29-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Yadhuandan Bansal,Adv.
Mr. Abhijat P. Medh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned order. The special leave petition(s) is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified(MADHU BALA) Digitally signed by MADHU BALA Date: 2018.01.30 (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) 12:00:30 IST Reason: BRANCH OFFICER