Supreme Court - Daily Orders
State Of Punjab vs M/S. Kuljit Singh And Company on 3 January, 2017
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.29 COURT NO.6 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 (C)......CC No.24634/2016
(Arising out of impugned final judgment and order dated 11/01/2016
in CR No. 6136/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
STATE OF PUNJAB AND ANR. Petitioner(s)
VERSUS
M/S. KULJIT SINGH AND COMPANY
AND ANR. Respondent(s)
(With application(s) for c/delay in filing SLP)
Date : 03/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sanchar Anand, AAG
Mr. Apoorv Singhal, Adv.
Mr. Rajiv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Devendra Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(RASHI GUPTA) (SAROJ KUMARI GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.01.06
17:02:11 IST
Reason: