Supreme Court - Daily Orders
The State Of Punjab vs Mahesh Kumar Garg on 19 November, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.18 Court 7 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18035/2020
(Arising out of impugned final judgment and order dated 03-07-2019
in LPA No. 2443/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
MAHESH KUMAR GARG Respondent(s)
(FOR ADMISSION and I.R. and IA No.86037/2020-CONDONATION OF DELAY
IN FILING and IA No.86038/2020-STAY APPLICATION )
Date : 19-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Karan Bharihoke, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits. However, question of law is kept open.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (ANAND PRAKASH)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2020.11.20
19:19:32 IST
Reason: