Supreme Court - Daily Orders
Harbans Singh & Etc. vs State Of Punjab on 3 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.19 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.)...... CRLMP No(s).
9169-9170/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in CRR No.1468/2014 and CRR No.2240/2014 passed by the High Court
of Punjab & Haryana at Chandigarh)
HARBANS SINGH & ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 03/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Ajay Kumar Singh, Adv.
Ms.Shikha Roy, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2015.07.03 AR-CUM-PS 16:30:45 IST Reason: COURT MASTER