Supreme Court - Daily Orders
Lalit Khurana vs The State Of Punjab on 11 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.25 Court 7 (Video Conferencing) 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).27443/2020
(Arising out of impugned final judgment and order dated 20-07-2018
in CRMM No.18477/2018, 20-07-2018 in CRMM No.23098/2018 passed by
the High Court Of Punjab & Haryana At Chandigarh)
LALIT KHURANA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(IA No.133595/2020-CONDONATION OF DELAY IN FILING and IA
No.133598/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.133600/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.133596/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 11-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Ms. Radhika Gautam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petition is dismissed on the ground of delay.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2021.01.11
15:32:21 IST
Reason: