Supreme Court - Daily Orders
Dilawar vs State Of Haryana And Another on 31 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.3 COURT NO.11 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). 657/2017
(Arising out of impugned final judgment and order dated 02/12/2016
in CRMM No. 27311/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DILAWAR Petitioner(s)
VERSUS
STATE OF HARYANA AND ANOTHER Respondent(s)
(With interim relief and office report)
Date : 31/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sameer Singh,Adv.
Mr. Kulbir Singh Malik,Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere. The special leave petition is accordingly dismissed. However, we direct the Trial Court to conclude the trial as far as possible within a period of six months from today.
(Madhu Bala) (Veena Khera)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2017.02.01
17:01:37 IST
Reason: