Supreme Court - Daily Orders
Sunil Dutt vs The State Of Haryana on 29 June, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, Ajay Rastogi
ITEM NO.24 COURT NO.3 SECTION II-B
(HEARING THROUGH VIDEO CONFERENCING)
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.23836/2020
(Arising out of impugned final judgment and order dated 03-03-2020
in CRAD No.859/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SUNIL DUTT Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(IA No.68592/2021 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No.68591/2021 – FOR EXEMPTION FROM FILING AFFIDAVIT;
and, IA No.68590/2021 – FOR PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 29-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Nanita Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the Special Leave Petition is granted.
Heard Ms. Nanita Sharma, learned counsel for the petitioner.
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.06.30 18:26:22 IST Reason: (MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER