Supreme Court - Daily Orders
Rajeev Kumar Beri vs State Of Punjab on 17 April, 2014
ÜITEM NO.32 COURT NO.3 SECTION IVB
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 (Civil) No(s).9595/2014
(From the judgement and order dated 30/10/2013 in CWP
No.8044/2005 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
RAJEEV KUMAR BERI Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
(With prayer for interim relief)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.S. Patwalia, Sr. Adv.
Ms. Natasha Vinayak, Adv.
Mr. Tushar Bakshi, Adv.
Mr. A.Venayagam Balan,Adv.
Ms. V.S. Lakshmi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar