Supreme Court - Daily Orders
State Of Haryana vs Ghasi Ram on 30 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.30 COURT NO.4 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)......CC No(s).
5375/2015
(Arising out of impugned final judgment and order dated 10/10/2014
in LPA No. 1691/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
GHASI RAM Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Rajesh K. Singh, Adv.
Mr. Prakash Kumar, Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 1967/2010.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.03.30 18:21:11 IST Reason: