Supreme Court - Daily Orders
Sapna Gautam vs State Ut Chandigarh on 1 July, 2014
È ITEM NO.11 COURT NO.9 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). 4040/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in CRLMP 949/2014, passed by the High Court Of Punjab & Haryana At
Chandigarh)
SAPNA GAUTAM Petitioner(s)
VERSUS
STATE UT CHANDIGARH & ANR Respondents(s)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V GOPALA GOWDA
For Petitioner(s) Mr. Gaurav Mitra, Adv.
Mr. Vijayender Kumar, Adv.
Mr. Dhruv Kapur, Adv.
Mr. Yash Pal Dhingra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(NAVEEN KUMAR) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Naveen Kumar
Date: 2014.07.01
17:09:00 IST
Reason: