Supreme Court - Daily Orders
Sandya Kaura vs Union Territory Of Chandigarh And ... on 13 July, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.25 COURT NO.12 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). 5213/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in CRLMM No. 30163/2013 passed by the High Court of Punjab &
Haryana at Chandigarh)
SANDYA KAURA Petitioner(s)
VERSUS
UNION TERRITORY OF CHANDIGARH AND OTHERS Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date: 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Dr. Nirmal Chopra,Adv.(Not Present)
For Respondent(s)
The Court made the following
O R D E R
None appears for the petitioner even on the third call. In the interest of justice, list the matter on 27-7-2015.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.07.14
12:34:59 EAST
Reason: