Supreme Court - Daily Orders
The State Of Haryana vs Arun Bhatia on 26 July, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.31 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
SPECIAL LEAVE PETITION (CRIMINAL)...... Diary No(s).21465/2019
(Arising out of impugned final judgment and order dated 30-01-2019
in CRM-A-648-MA/2013 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
ARUN BHATIA Respondent(s)
(With appln.(s) for c/delay in filing SLP & exemption from
filing O.T.)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Hemant Gupta,Adv.
Mr. Tushar Sharma,Adv.
Mr. Sanjay Kumar Visen,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed. Pending applications shall stand disposed of.
(Anand Prakash) (Sarita Purohit)
Signature Not Verified
Branch Officer AR-cum-PS
Digitally signed by
SARITA PUROHIT
Date: 2019.07.27
12:56:54 IST
Reason: