Supreme Court - Daily Orders
Vijay Singh Dahiya vs The State Of Haryana on 5 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.39 COURT NO.13 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(s) for Special Leave to Appeal (Crl.) No(s). 7516/2023
(Arising out of impugned final judgment and order dated 02-06-2023
in CWP No. 12952/2023 passed by the High Court Of Punjab & Haryana
At Chandigarh)
VIJAY SINGH DAHIYA Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118491/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.118490/2023-EXEMPTION FROM
FILING O.T. and IA No.118492/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 05-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. Jagjit Singh Chabra, Adv.
Mr. Devashish Bharuka, Adv.
Mr. Vaibhav Niti, AOR
Ms. Madhavi Agrawal, Adv.
Mr. Madhur Mahajan, Adv.
Mr. Divyanshu Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner states that the petitioner may be permitted to withdraw this petition with liberty to the petitioner to approach the High Court for early listing of the matter and for appropriate interim orders.
Accordingly, we dismiss this petition as Signature Not Verified withdrawn with liberty as prayed.
Digitally signed by Neetu Khajuria Date: 2023.07.05 16:47:28 IST Reason:(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER