Supreme Court - Daily Orders
State Of Punjab vs Jaswinder Singh Ex. Constable on 12 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.13 COURT NO.13 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(s).
6997/2015
(Arising out of impugned final judgment and order dated 12/03/2014
in RSA No. 2675/1997 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB AND ORS. Petitioner(s)
VERSUS
JASWINDER SINGH EX. CONSTABLE Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rakesh Khanna, AAG
Mr. Jagjit Singh Chhabra,Adv.
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.
(Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.10.13
11:04:23 IST
Reason: