Supreme Court - Daily Orders
Ramesh Dalal vs The State Of Haryana on 28 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.36 COURT NO.4 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). 7684/2018
(Arising out of impugned final judgment and order dated 27-07-2018
in CRMM No. 31766/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAMESH DALAL Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.131006/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.131004/2018-EXEMPTION FROM
FILING O.T.)
Date : 28-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. M.C. Dhingra, Adv.
Mr. Gaurav Dhingra, AOR
Mr. P. Kant Roy, Adv.
Mr. Vikrant Yadav, Adv.
Ms. Indira Kandra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It would always be open to the petitioner to challenge the order of charge. With this observation, the special leave petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.09.28 (ASHWANI THAKUR) 16:48:44 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER