Supreme Court - Daily Orders
Mohinder Pal Singh vs State Of Punjab on 22 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.37 COURT NO.14 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.)...... CRLMP No(s).
18439/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in CRLM No. 41624/2013 passed by the High Court Of Punjab &
Haryana At Chandigarh)
MOHINDER PAL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 22/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Mr. B. Ramana Murthy,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.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KUMAR) (MALA KUMARI SHARMA) Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.09.26 COURT MASTER COURT MASTER 17:44:54 IST Reason: