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Olx India B.V. vs The State Of Haryana on 8 March, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha

                                                                                               1

      ITEM NO.4                                      COURT NO.2                 SECTION II-B
                                           (HEARING THROUGH HYBRID MODE)

                                    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 (Crl.) No.328 of 2022

      (Against the order dated 13.12.2021 passed by the High Court of
      Punjab and Haryana in CRM-M No.14453 of 2021 (O&M) titled as “Pintu
      v. State of Haryana & Others”)

      OLX INDIA B.V.                                                         Petitioner

                                                         VERSUS

      STATE OF HARYANA & ORS.                                                Respondents

      (FOR ADMISSION and I.R.; IA No.2037/2022 – FOR EXEMPTION FROM
      FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.2038/2022 – FOR
      EXEMPTION FROM FILING AFFIDAVIT)

      Date : 08-03-2022 This matter was called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                              HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

      For Appellant(s)                     Mr.   Sidharth Luthra, Sr. Adv.
                                           Mr.   Abhinay, AOR
                                           Mr.   Asif Ahmed, Adv.
                                           Mr.   Himanshu Sachdeva, Adv.
                                           Ms.   Shivani Bhushan, Adv.
                                           Ms.   Manini Roy, Adv.
                                           Ms.   Unnati Vijay, Adv.
                                           Mr.   Pooran Chand Roy, Adv.
                                           Mr.   Aditya Raju, Adv.

      For Respondent(s)                    Mr. Nikhil Goel, Addl. AG
                                           Dr. Monika Gusain, AOR
                                           Mr. Vishwa Pal Singh, AOR

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

Signature Not Verified Leave granted.

Reason: The appeal is allowed, in terms of the Signed Order placed on the file.

Pending applications, if any, also stand disposed of.

(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER