Supreme Court - Daily Orders
Union Of India vs Naik Babu Ram on 21 April, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.31 COURT NO.4 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). 14325/2025
[Arising out of impugned final judgment and order dated 28-08-2024
in CWP No. 20410/2024 passed by the High Court of Punjab & Haryana
at Chandigarh]
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
NAIK BABU RAM & ANR. Respondent(s)
FOR ADMISSION and I.R.
IA No. 90352/2025 - CONDONATION OF DELAY IN FILING
Date : 21-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mrs. Archana Pathak Dave, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Harshita Choubey, Adv.
Mr. Advitya Awasthi, Adv.
Ms. Sweksha, Adv.
Mrs. Alka Agarwal, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with Civil Appeal Diary No.27246 of 2023.
In the meantime, operation of the impugned judgment shall remain stayed.
Signature Not Verified(KAVITA PAHUJA) Digitally signed by KAVITA PAHUJA Date: 2025.04.22 (AVGV RAMU) ASTT. REGISTRAR-cum-PS 16:54:53 IST Reason: COURT MASTER (NSH)