Supreme Court - Daily Orders
Jaswant Rai vs State Of Punjab on 26 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.602 COURT NO.4 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.) No(s). 7561/2014
(Arising out of impugned final judgment and order dated 22/08/2014
in CRMM No. 28548/2014 passed by the High Court of Punjab &
Haryana at Chandigarh)
JASWANT RAI AND ORS. Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with Interim Relief)
Date : 26/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Yadav Narender Singh,Adv.
For Respondent(s) Mr. Anurag Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Rajni Mukhi) (H.S. Parasher)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.09.27
14:45:20 IST
Reason: