Supreme Court - Daily Orders
Narsingh Dass Achint vs State Of Haryana . on 27 January, 2014
ITEM NO.29 COURT NO.6 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 (Civil)....../2012
CC 10473/2012
(From the judgement and order dated 18/11/2011 in CWP No.16351/1997, of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
NARSINGH DASS ACHINT Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
With I.A No. 1 (appln(s) for c/delay in filing SLP)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Suresh Kumari,Adv.
Ms. Rekha Singh,Adv.
Ms. Divya Mishra,Adv.
Ms. Momota Devi Oinam,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |