Supreme Court - Daily Orders
Shesha Singh Alias Shisha Ram vs The State Of Haryana on 12 November, 2018
Bench: D.Y. Chandrachud, Ajay Rastogi
ITEM NO.39 COURT NO.13 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(s). 9407/2018
(Arising out of impugned final judgment and order dated 01-08-2018
in CRLMM No. 19945/2018 passed by the High Court Of Punjab &
Haryana At Chandigarh)
SHESHA SINGH ALIAS SHISHA RAM Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. A. Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.13 17:34:11 IST Reason: