Supreme Court - Daily Orders
Naveen Dahiya vs The State Of Haryana on 5 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.17 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8435/2019
(Arising out of impugned final judgment and order dated 11-01-2019
in LPA No. 30/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
NAVEEN DAHIYA & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR I.R. and IA No.45193/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.45194/2019-EXEMPTION FROM FILING O.T.
and IA No.45190/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and
IA No.45192/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 05-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. R.K. Rathore, Adv.
Mr. Sunil Kumar Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
The impugned order being in the nature of interim order, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is accordingly dismissed. However, it shall be open for the petitioners to appear before the High Court and pray for early disposal of the matter. Signature Not Verified
Pending applications stand disposed of. Digitally signed by SANJAY KUMAR Date: 2019.04.06 13:04:14 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
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