Supreme Court - Daily Orders
Nitti Gulati vs The State Of Punjab on 2 January, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.46 COURT NO.11 SECTION IV-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 (C) No(s). 11617/2020
(Arising out of impugned final judgment and order dated 28-05-2020
in CWP No. 28503/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NITTI GULATI & ORS. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
( IA No. 135892/2020 - EX-PARTE STAY)
Date : 02-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, AOR
Mr. Gopal Singh Nahel, Adv.
Mr. Raj Sudhakar Yadav, Adv.
Mr. Atul Kumar, Adv.
Mr. Yatinder Chaudhary, Adv.
Mr. Davinder Singh Khurana, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Manoj Rajpoot, Adv.
Mr. Vikrant, Adv.
For Respondent(s) Mr. Sunil Fernandes, A.A.G.
Mr. Karan Sharma, AOR
Mr. Rishabh Sharma, Adv.
Ms. Priyansha Sharma, Adv.
UPON hearing the counsel the court made the following
O R D E R
At the request of proxy counsel appearing for the respondent- State who states that the arguing counsel is not available presently, list on Signature Not Verified 23rd January, 2024. Digitally signed by GEETA AHUJA Date: 2024.01.04 10:34:28 IST Reason: (Geeta Ahuja) (Dipti Khurana) Assistant Registrar-cum-PS Assistant Registrar