Supreme Court - Daily Orders
Dharamvir Singh vs The State Of Haryana on 5 August, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.34 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 (C) No(s). 4088/2016
(Arising out of impugned final judgment and order dated 16/09/2015
in RFA No. 5599/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
DHARAMVIR SINGH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(office report on default)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Mr. Mudit Dubey, Adv.
Mr. Daya Krishan Sharma,Adv.
For Respondent(s)
Dr. Monika Gusain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that spare copies of SLP for issuance of notice has already been filed.
Registry to verify and proceed, if filed.
Signature Not Verified Digitally signed by (VINOD KUMAR JHA) (SUMAN JAIN) VINOD KUMAR Date: 2016.08.08 18:02:40 IST AR-CUM-PS COURT MASTER Reason: