Supreme Court - Daily Orders
State Of Haryana vs Ajit Singh @ Chaman on 6 July, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.26 COURT NO.3 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 for Special Leave to Appeal (Crl.) No.5384/2009
(Arising out of impugned final judgment and order dated 17/02/2009
in CRLM No. 629/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
AJIT SINGH @ CHAMAN Respondent(s)
(office report on default)
WITH
SLP(Crl) No. 7167/2013
(office report on default)
WITH
SLP(Crl) No. 7171/2013
(office report on default)
Date : 06/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Kamal Mohan Gupta,Adv.(N.P)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the learned Counsel for the Petitioners to cure the defects as pointed out in the Office Report dated 19th May 2015.
In case the needful is not done within two weeks, the Special Leave Petitions shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.07.07 16:33:36 IST Reason: Matters uploaded by (Rashi Gupta) (Pardeep Kumar) Rashi Gupta, Sr.P.A. using the card of Mrs. Rajni Mukhi, Sr. P.A. Sr. P.A. AR-CUM-PS