Supreme Court - Daily Orders
Parminder Kaur & Ors. Etc. vs State Of Punjab on 23 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.20 COURT NO.10 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(s).9696-9697/2015
(Arising out of impugned final judgment and order dated 08/09/2015
in CRLM No. 22299/2010 and CRLM No. 33735/2014 passed by the High
Court of Punjab & Haryana at Chandigarh)
PARMINDER KAUR & ORS. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 23/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajat Sharma, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Learned Counsel for the Petitioners. We find no ground to interfere.
The Special Leave Petitions are dismissed. Pending Application, if any, also stands disposed of.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.11.24
16:05:20 IST
Reason: