Supreme Court - Daily Orders
Kuljinder Singh vs State Of Punjab on 4 August, 2017
Bench: Chief Justice, D.Y. Chandrachud
1
ITEM NO.18 COURT NO.1 SECTION IV-B
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) No(s). 19916/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in CWP No. 17097/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
KULJINDER SINGH & ANR. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
((1)Non-filing of affidavit properly executed PARA 1 OF AFFIDAVIT
IS BLANK. (2)Non-filing of certified copy of the impugned judgment.
NEITHER EXEMPTION NOR CERTIFIED COPY OF IMPUGNED ORDER FILED.
APPLICATION FOR EXEMPTIN FROM CERTIFIED COPY IS UNSIGNED
(3)Annexures..............referred to in the petition not true
copies of the documents before the court below/ annexures not in
chronological order as per list of dates.-ANNEXURES FILED IN SLP
(TRUE COPIES) NOT SIGNED BY ADVOCATE IN ORIGINAL. (4)Non inclusion
of complete listing proforma filled in, signed in the
paper-books.-LISTING PROFORMA UNSIGNED IN PAPER BOOKS
(5)Other-PRAYER (B) DELETED FROM APPLICATION FOR PERMISSION TO FILE
PLAIN COPY AS WELL AS CERTIFIED COPY AND SEPARATE APPLICATION FOR
ADDITIONAL GROUNDS IS REQUIRED WITH COURT FEE AND AFFIDAVIT
(6)Other-LIST OF IMPUGNED ORDER IS REQUIRED (7)Other-ALL PAPER
BOOKS WILL BE CHECKED AFTER CURING THE DEFECTS and IA
No.68696/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Aditya Singh, adv.
Mr. Akash Sirohi, Adv.
Mr. Sumeet T, Adv.
Mr. Pragyanand Tiwari, Adv.
for Mr. M. P. Shorawala, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
PARVEEN KUMAR
Date: 2017.08.04
17:29:59 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners. 2 No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, also stands disposed of.
(PARVEEN KUMAR) (RENUKA SADANA) AR CUM PS ASST.REGISTRAR