Supreme Court - Daily Orders
State Of Haryana vs Uday Pratap Singh on 1 April, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.15 COURT NO.4 SECTION IV-B
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 (C) No(s).6950-6953/2024
(Arising out of impugned final judgment and order dated 07-03-2024
in CWP-(PIL) No. 29/2024 07-03-2024 in CWP-(PIL) No. 30/2024 07-03-
2024 in CWP-(PIL) No. 36/2024 07-03-2024 in CWP-(PIL) No. 42/2024
passed by the High Court Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA & ANR. Petitioner(s)
VERSUS
UDAY PRATAP SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.69901/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69903/2024-EXEMPTION FROM
FILING O.T.)
Date : 01-04-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Tushar Mehta, Solicitor General
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Madhav Sinhal, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Himanshi Sakhya, Adv.
Ms. Sabarni Som, Adv.
Mr. Fateh Singh, Adv.
For Respondent(s) Mr. Uday Pratap Singh, Adv.
Mr. Divyesh Pratap Singh, AOR
Mr. Angrej Singh, Adv.
Mr. Gurbhej Singh, Adv.
Mr. Amandeep Singh, Adv.
Mr. Amit Sangwan, Adv.
Mr. Aps Deol, Sr. Adv.
Mr. Aadil Singh Boparai, Adv.
Mr. Sumer Singh Boparai, Adv.
Mr. Gurlabh Singh Bhaika Sidhu, Adv.
Ms. Srishti Khanna, Adv.
Signature Not Verified
Mr. Amarjeet Singh, AOR
Digitally signed by
Ashwani Kumar
Date: 2024.04.02
17:52:04 IST
Reason: Mr. Pardeep Kumar Rapria, Adv.
Mr. Harinder Pal S., Adv.
1
Mr. Paras Nath Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Post these matters on 19.04.2024.
(ARJUN BISHT) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) 2