Supreme Court - Daily Orders
Chanu Parcha vs The State Of Punjab on 4 July, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.7 COURT NO.12 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). 59532/2024
[Arising out of impugned final judgment and order dated 02-09-2024
in LPA No. 334/2023 passed by the High Court of Punjab & Haryana at
Chandigarh]
CHANU PARCHA Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
FOR ADMISSION and I.R.
IA No. 119047/2025 - CONDONATION OF DELAY IN FILING
IA No. 119049/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 119050/2025 - EXEMPTION FROM FILING O.T.
Date : 04-07-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) : M/S. Gorkela Law Office, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
In terms of letter of adjournment filed by the learned counsel for the petitioner(s), list the matter after two weeks.
(INDU MARWAH) (NIDHI WASON)
AR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2025.07.04
15:51:25 IST
Reason: