Supreme Court - Daily Orders
Jang Singh vs The State Of Punjab on 7 January, 2021
Bench: S. Abdul Nazeer, K.M. Joseph
ITEM NO.7 Court 10 (Video Conferencing) 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). 22349/2020
(Arising out of impugned final judgment and order dated 27-11-2013
in CWP No. 25555/2013 10-07-2015 in RACW No. 586/2014 in CWP No.
25555/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JANG SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.113593/2020-CONDONATION OF DELAY
IN FILING )
Date : 07-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Rupesh Kumar, AOR
Mr Rajeev Sharma Adv.
Ms Neelam Sharma, Adv.
Ms Pankhuri Shrivastava, Adv.
Mr. Alekshendra Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.01.08 10:35:59 IST Reason: