Supreme Court - Daily Orders
X vs State Of Haryana on 6 January, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.32 COURT NO.11 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). 11998/2024
[Arising out of impugned final judgment and order dated 18-07-2024
in CRM No. 31652/2023 passed by the High Court of Punjab & Haryana
at Chandigarh]
X Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(IA No. 188070/2024 - EXEMPTION FROM FILING O.T.)
Date : 06-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Aps Deol, Sr. Adv.
Ms. Jaspreet Gogia, AOR
For Respondent(s) Mr. Samar Vijay Singh, AOR
Mr. Birender Bikram, D.A.G.
Mr. Arjun Singh Bhati, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for respondent(s) seeks time to file counter affidavit.
2. List the matter after four weeks.
3. In the meantime, pleadings be completed.
(NISHA KHULBEY) (MAMTA RAWAT) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by NITIN TALREJA Date: 2025.01.06 *physical appearance not given 18:08:55 IST Reason: