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Rakesh Kumar Sharma vs The State Of Punjab on 31 May, 2023

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

     ITEM NO.2                               COURT NO.5                   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).11577-11578/2023

     (Arising out of impugned order dated 18-05-2023 in CM Nos.8299/2023
     and 8303/2023 in CWP No.5308/2023 passed by the High Court of
     Punjab & Haryana at Chandigarh)

     RAKESH KUMAR SHARMA                                                     Petitioner(s)

                                                         VERSUS

     STATE OF PUNJAB & ORS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and
     LIST ON 31.05.2023 AS PER VACATION COURT MENTIONING DATED
     29.05.2023
     IA No. 109143/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 31-05-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE K V VISWANATHAN
                                              (VACATION BENCH)

     For Petitioner(s)                  Mr. Siddhartha Dave, Sr. Adv.
                                        Mr. Varun Mishra, AOR
                                        Mr. Prastut Dalvi, Adv.
                                        Mr. Ajay Sharma, Adv.

     For Respondent(s)
                                        Mr. Abhimanyu Tewari, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard the learned senior counsel appearing for the petitioner.

We are not inclined to interfere with the impugned order. The Special Leave Petitions are, accordingly, Signature Not Verified dismissed.

16:44:46 IST Pending application also stands disposed of.

Reason:




                         (ANITA MALHOTRA)                             (POONAM VAID)
                            AR-CUM-PS                                  COURT MASTER