Supreme Court - Daily Orders
Nitin Ahluwalia vs The State Of Punjab on 4 January, 2019
Bench: Chief Justice, Sanjay Kishan Kaul
1
ITEM NO.33 COURT NO.1 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). 9616/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23-03-2017
IN CRM NO. 850/2017 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
NITIN AHLUWALIA PETITIONER(S)
VERSUS
THE STATE OF PUNJAB & ANR. RESPONDENT(S)
Date : 04-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Sunil Fernandes, AOR
Ms. Nupur Kumar, Adv.
Ms. Priyansha Indra Sharma, Adv.
Mr. Darpan Sachdeva, Adv.
For Respondent(s)
Ms. Charu Mathur, AOR
Ms. Uttara Babbar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the facts of the case we are of the view that an attempt should be made to settle the matter in mediation. Accordingly, we refer the parties or their representatives to mediation in the Supreme Court Mediation Centre, New Delhi. The parties or their representatives Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2019.01.04 will report to the learned Coordinator, Supreme Court 14:48:12 IST Reason: 2 Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi – 110201 on 23rd January, 2019 at 11.00 a.m. If required, the learned Coordinator, Supreme Court Mediation Centre may interact with the parties on video conferencing as they are living outside the country. Once the mediation is complete, the report thereof be submitted to this Court.
List the matter after the receipt of the report of Mediation.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER