Supreme Court - Daily Orders
Gurdev Singh Bhalla vs State Of Punjab on 16 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.50 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.11654/2023
(Arising out of impugned final judgment and order dated 23-03-2023
in CRR No. 1751/2018 passed by the High Court of Punjab & Haryana
at Chandigarh)
GURDEV SINGH BHALLA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(IA No. 178786/2023 - APPLICATION FOR PERMISSION
IA No. 194125/2023 - EXEMPTION FROM FILING O.T.
IA No. 171001/2023 - EXEMPTION FROM FILING O.T.)
Date : 16-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Chritarth Palli , AOR
For Respondent(s) Mr. Sunil Fernandes, Adv.
Ms. Nupur Kumar, AOR
Ms. Priyansha Sharma, Adv.
Ms. Muskan Nagpal, Adv.
Ms. Diksha Dadu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-State of Punjab prays for and is granted two weeks’ time to file counter-affdavit.
List the matter on 07.11.2023.
(KRITIKA TIWARI) (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Nisha Khulbey
Date: 2023.10.17
17:02:10 IST
Reason: