Supreme Court - Daily Orders
Subash Sharma vs State Of Punjab on 7 December, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.19 COURT NO.13 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). 10198/2015
(Arising out of impugned final judgment and order dated 04/11/2015
in CRMM No. 36231/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUBASH SHARMA Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 07/12/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P. N. Puri, Adv.
Mr. Rakesh Chopra, Adv.
Mr. S. N. Chopra, Adv.
Ms. Reeta Dewan Puri, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed without prejudice to the liberty to the petitioner to take all available contentions before the Sessions Court in a Revision Petition.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2015.12.09
15:57:32 IST
Reason: