Supreme Court - Daily Orders
Tilak Raj vs State Of U.T., Chandigarh on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.41 COURT NO.1 SECTION II-B
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.5250/2019
(Arising out of impugned final judgment and order dated 30-04-2019
in CRMM No.22122/2005 passed by the High Court of Punjab & Haryana
at Chandigarh)
TILAK RAJ Petitioner(s)
VERSUS
STATE OF U.T., CHANDIGARH & ANR. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Abhinav Singh Raghuvanshi, AOR
Mr. Prateek Tewari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We find no merit in the special leave petition. The same is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.07.04 17:04:00 IST Reason: (Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master