Supreme Court - Daily Orders
Harjeet Kaur vs The State Of Punjab on 21 May, 2021
Bench: Vineet Saran, B.R. Gavai
ITEM NO.32 Court 9 (Video Conferencing) 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). 3689/2021
(Arising out of impugned final judgment and order dated 06-04-2021
in CRM No. 7591/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARJEET KAUR Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(IA No.61237/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.61238/2021-EXEMPTION FROM FILING O.T. and IA
No.61241/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vishal Mahajan, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Anil Kumar, Adv.
Mr. Vinod Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court. Accordingly, the Special Leave Petition stands dismissed.
Signature Not Verified
Pending application(s), if any, stands disposed of Digitally signed by ASHWANI KUMAR Date: 2021.05.22 accordingly.
13:59:43 IST Reason:
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)