Supreme Court - Daily Orders
Gurmej Singh @ Happy vs The State Of Haryana on 22 November, 2019
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.24 COURT NO.2 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
SPECIAL LEAVE PETITION (CRIMINAL) ……..Diary No(s).38123/2019
(Arising out of impugned final judgment and order dated 09-07-2019
in CRMM No.27712/2019 passed by the High Court of Punjab & Haryana
at Chandigarh)
GURMEJ SINGH @ HAPPY Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.174919/2019-CONDONATION OF DELAY
IN FILING and IA No.174921/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.174922/2019-EXEMPTION FROM FILING O.T.
and IA No.174920/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 22-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Aditya Verma, Adv.
Mr. Vivek Jain, AOR
Mr. Hardik Rupal, Adv.
Mr. Sasha Maria Paul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
Signature Not Verified(SATISH KUMAR YADAV) Digitally signed by SATISH KUMAR YADAV (RAJ RANI NEGI) AR-CUM-PS Date: 2019.11.22 17:34:07 IST Reason:
ASSISTANT REGISTRAR