Supreme Court - Daily Orders
Manjinder Singh @ Mintoo vs State Of Punjab on 16 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.19 COURT NO.2 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). 3118/2014
(Arising out of impugned final judgment and order dated 12/03/2014
in CRM No. 15187/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MANJINDER SINGH @ MINTOO & ANR Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR Respondent(s)
(with appln. (s) for ex-parte stay)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. M. P. Shorawala,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks six weeks' further time to file requisite certificate in terms of the previous order of this court dated 25.04.2014.s Post after six weeks.
(SHASHI SAREEN) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.01.16
10:51:50 ALMT
Reason: