Supreme Court - Daily Orders
Harijinder Singh Waraich vs The State Of Punjab on 10 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.10 COURT NO.6 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
Petition for Special Leave to Appeal (C) No. 25579/2017
(Arising out of impugned final judgment and order dated
20-02-2017 in CWP No. 3260/2017 passed by the High Court Of
Punjab & Haryana At Chandigarh)
HARIJINDER SINGH WARAICH & ANR. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(With prayer for interim relief)
Date :10-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Preeti Singh, AOR
Mr. I.P. Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.10.10
17:19:04 IST
Reason: