Supreme Court - Daily Orders
Naib Singh Son Of Bachittar Singh vs State Of Punjab And Others on 14 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.26 COURT NO.6 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.)....../2015
CRLMP No(s). 21112/2015
(Arising out of impugned final judgment and order dated 24/12/2014
in CRLA No. 188/2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
NAIB SINGH SON OF BACHITTAR SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Aldanish Rein,Adv.
Ms. Shamshranish Rein,Adv.
Ms. Maheranish Rein,Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.12.14 17:31:03 IST Reason: