Supreme Court - Daily Orders
State Of Haryana vs Narvir Singh . on 15 July, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.30 COURT NO.11 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) Diary No(s).
36574/2015
(Arising out of impugned final judgment and order dated 09/05/2014
in LPA No. 1347/2012 09/05/2014 in RA No. 60/2013 passed by the
High Court Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
NARVIR SINGH AND ORS. Respondent(s)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Dr. Monika Gusain,Adv.(NP)
For Respondent(s) Mr. Devesh Kumar Tripathi,Adv.(NP)
The Court made the following
O R D E R
Three weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in the office report dated 11.05.2016 failing which the special leave petition shall stand dismissed without further reference to the Court.
(Sonali Saund) (Renu Diwan)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2016.07.20
10:42:11 IST
Reason: