Supreme Court - Daily Orders
Munish Kumar Gupta vs M/S Mittal Trading Company on 18 April, 2023
Bench: Dinesh Maheshwari, Sanjay Kumar
1
ITEM NO.1 COURT NO.6 SECTION II-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 (Crl.) No(s). 3040/2023
(Arising out of impugned final judgment and order dated 04-01-2023
in CRMM No. 37796/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MUNISH KUMAR GUPTA Petitioner(s)
VERSUS
M/S MITTAL TRADING COMPANY Respondent(s)
(FOR ADMISSION and IA No.47294/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES AND IA NO.67003/2023-PERMISSION TO
PLACE ADDITIONAL DOCUMENTS ON RECORD)
Date : 18-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Abhinav Shrivastava, AOR
Mr. Rahul Gupta, Adv.
Ms. Deepti Gupta, Adv.
Ms. Radhika Jalan, Adv.
Mr. Shivang Rawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have taken note of the application (IA No.67003/2023) seeking permission to place additional documents on record and have noticed Signature Not Verified Digitally signed by Neetu Khajuria that since after passing the order impugned, the Date: 2023.04.19 10:58:02 IST Reason: Trial Court has passed yet another order on 13.03.2023, not only permitting the amendment of 2 the contents of the affidavit of the complainant, but also denying the opportunity to the petitioner to cross-examine the said deponent afresh.
Issue notice, returnable in two weeks. In the meanwhile and until further orders, further proceedings in NACT No.698/2013 arising out of Complaint No.1 dated 02.01.2013 pending in the Court of Judicial Magistrate, 1st Class, Amloh, shall remain stayed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER