Supreme Court - Daily Orders
Jagdev Singh vs State Of Punjab on 15 January, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.1 COURT NO.9 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). 162/2009
(Arising out of impugned final judgment and order dated 28/11/2007
in CRLA No. 732/1996 passed by the High Court of Punjab & Haryana
at Chandigarh)
JAGDEV SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln(s) for c/delay in filing SLP and c/delay in re-filing
SLP and exemption from filing c/copy of impugned judgment and
office report)
Date : 15/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. S. Janani,Adv.
Mr. Sunando Raha, Adv.
For Respondent(s) Mr. Jayant K. Sud, Addl. AG
Ms. Jasleen Chahal, Asstt. AG
Mr. Kuldip Singh,Adv.
Dr. Vijendra M., Adv.
Ms. Pallavi Awasthi, Adv.
Ms. Aishwarya Bhati,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly.
Signature Not Verified Pending application(s), if any, stands disposed of. Digitally signed by Vinod Kumar Date: 2016.01.16 13:40:36 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER