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Supreme Court - Daily Orders

The State Of Punjab vs Sant Gurmeet Ram Rahim Singh on 29 April, 2025

Author: B.R. Gavai

Bench: B.R. Gavai

     ITEM NO.42                                 COURT NO.2                  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 FOR SPECIAL LEAVE TO APPEAL (C)         NO.    26507/2024

     [Arising out of impugned final judgment and order dated 11-03-2024
     in CWP No. 25168/2021 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     THE STATE OF PUNJAB                                                        PETITIONER(S)

                                                       VERSUS

     SANT GURMEET RAM RAHIM SINGH & ORS.                                        RESPONDENT(S)


     (IA No. 282986/2024 - VACATING STAY)

     Date : 29-04-2025 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH


     For Petitioner(s) :
                                       Mr. Rajat Bhardwaj, A.A.G.
                                       Mr. Siddhant Sharma, AOR


     For Respondent(s) :
                                       Mr. Mukul Rohatgi, Sr. Adv.
                                       Mr. Balbir Singh, Sr. Adv.
                                       Mr. Aman Jha, AOR
                                       Mr. Harish Chhabra, Adv.
                                       Mr. Amar D Kamra, Adv.
                                       Ms. Ranjita Rohtagi, Adv.
                                       Mr. Rishi Tutu, Adv.
                                       Mr. Naman Tondan, Adv.
                                       Mr. Kshitij Mayank, Adv.


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

1. The learned counsel appearing for the parties agree Signature Not Verified Digitally signed by POOJA SHARMA Date: 2025.05.07 that until further orders are passed, the proceedings 14:06:28 IST Reason: before the Trial Court would not proceed. Parties by 1 agreement would make a common request for adjournment.

2. List in the week commencing 21st July, 2025.

 (POOJA SHARMA)                                 (ANJU KAPOOR)
COURT MASTER (SH)                            ASSISTANT REGISTRAR




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