Supreme Court - Daily Orders
Asi Jarnail Singh vs State Of Punjab on 25 August, 2015
î ITEM NO.3 COURT NO.6 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.)....../2015
CRLMP No(s). 13856/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in CRM No. 6891/2015 in CRAS No. 958/2015 passed by the High Court
of Punjab & Haryana at Chandigarh)
ASI JARNAIL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 25/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Nupur Choudhary,Adv.
For Mr. Satish Kumar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.08.26 16:44:41 IST Reason: