Supreme Court - Daily Orders
Malkhan Singh vs The State Of Haryana on 10 July, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.25 COURT NO.5 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
SPECIAL LEAVE PETITION (CIVIL)………... Diary No(s).18408/2023
(Arising out of impugned final judgment and order dated 23-01-2023
in CWP No.22895/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MALKHAN SINGH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104196/2023-CONDONATION OF DELAY
IN FILING and IA No.104199/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 10-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Aayush Agarwala, Adv.
Mr. Siddham Nahata, Adv.
M/s. PBA Legal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We do not find any ground to interfere with the impugned order dated 23.01.2023 passed by the High Court of Punjab & Haryana.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of. Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.07.10 17:28:46 IST Reason:
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)