Supreme Court - Daily Orders
State Of Punjab vs Azad Parvinder Singh on 25 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5329 OF 2007
State of Punjab and Others Appellant(s)
Versus
Azad Parvinder Singh Respondent(s)
O R D E R
Heard Mr. Kuldip Singh, learned counsel for the appellant-State.
On a perusal of the judgement of the High Court, we find that only one person is likely to get benefit of the judgement.
In view of the aforesaid, we are not inclined to interfere with the judgement of the High Court. The appeal is, accordingly, dismissed. There shall be no order as to costs.
......................J. (Dipak Misra) ......................J. (Prafulla C. Pant) Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.03.26 16:29:28 IST New Delhi;
Reason:March 25, 2015.
ITEM NO.101 COURT NO.4 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.5329 of 2007
STATE OF PUNJAB & ORS. Appellant(s)
VERSUS
AZAD PARVINDER SINGH Respondent(s)
(With appln. (s) for permission to file rejoinder affidavit) Date : 25/03/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. Kuldip Singh, AOR For Respondent(s) Dr. Kailash Chand, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)