Supreme Court - Daily Orders
The State Of Haryana vs Dildar Ram @ Dari on 26 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.22 Court 1 (Video Conferencing) SECTION IIB
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 (Crl.) No.8574/2021
(Arising out of impugned final judgment and order dated 15072021
in CRMM No. 25600/2021 passed by the High Court of Punjab & Haryana
at Chandigarh)
THE STATE OF HARYANA Petitioner(s)
VERSUS
DILDAR RAM @ DARI Respondent(s)
Date : 26112021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Prateek Som, Adv.
Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing Heard the learned counsel appearing for the State of Haryana. During the course of hearing, learned counsel appearing for the petitioner submits that the Special Leave Petition (Crl.) Nos.81648166/2021 filed by an accused (Mohd. Arbaz vs. Govt. of NCT of Delhi) involving the same question of law, is coming up for hearing on Monday, the 29th November, 2021 before this Court.
He requests that the instant Special Leave Petition may also be listed and heard together.
Signature Not Verified Digitally signed by Vishal AnandIn view of the above, let notice be issued in the matter, Date: 2021.11.26 16:11:30 IST returnable on 29112021.
Reason:Dasti service, in addition, is permitted. 2 Tag with Special Leave Petition(Crl.) Nos.81648166/2021.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)