Supreme Court - Daily Orders
Rajinder Kumar Jain vs The State Of Punjab on 8 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.42 COURT NO.12 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).3979-3980/2019
(Arising out of impugned final judgment and order dated 10-04-2019
in CRM No.11892/2019, 10-04-2019 in CRM No.11795/2019 passed by the
High Court Of Punjab & Haryana At Chandigarh)
RAJINDER KUMAR JAIN Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP(Crl) No. 4159-4160/2019 (II-B)
(FOR ADMISSION and I.R.)
Date : 08-05-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mrs. Mansi Gupta, Adv.
Mr. Wazir Singh Malik, Adv.
Mr. Moazzam Ali, Adv.
Dr. (mrs. ) Vipin Gupta, AOR
For Respondent(s)
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
Signature Not VerifiedWe, however, observe that since the matter is coming for Digitally signed by ARJUN BISHT Date: 2019.05.09 consideration before the High Court on 18.07.2019, the petitioners 16:20:23 IST Reason:
be not arrested till than. Future course of action shall be in 1 accordance of the order of the High Court. Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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