Supreme Court - Daily Orders
State Of Ut Chandigarh vs Ajay Malik . on 12 May, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.12 COURT NO.15 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.) No(s). 5680/2010
(Arising out of impugned final judgment and order dated 22/06/2009
in CRLA No. 2165/2006 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF UT CHANDIGARH Petitioner(s)
VERSUS
AJAY MALIK & ORS. Respondent(s)
(office report for directions)
Date : 12/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Petitioner(s) Mr. Gopal Singh,Adv.(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report.
Steps on the correct particulars and address of the respondent no. 2 be taken within a period of four weeks failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(DEEPAK MANSUKHANI) (PARDEEP KUMAR)
COURT MASTER AR-cum-PS
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.05.13
13:50:38 IST
Reason: