Supreme Court - Daily Orders
Achin Gupta vs The State Of Haryana on 11 July, 2023
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.24 COURT NO.4 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). 4912/2022
(Arising out of impugned final judgment and order dated 05-04-2022
in CRM-M No. 14198/2022 passed by the High Court Of Punjab &
Haryana At Chandigarh)
ACHIN GUPTA Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(IA No. 75646/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 75648/2022 - EXEMPTION FROM FILING O.T.)
Date : 11-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Mr. Yusuf, AOR
Mr. Amit Arora, Adv.
Mr. Amarjeet Singh Girsa, Adv.
Mr. Ajay Kumar, Adv.
For Respondent(s)
Dr. Monika Gusain, AOR
Mr. Chiriitarath Palli, Adv.
Mr. Sanjay Jain, AOR
Mr. Parveen Kumar Aggarwal, Adv.
Mr. Abhishek Grover, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
As the parties are still exploring the possibility of Digitally signed by Deepak Singh Date: 2023.07.14 settlement, list this matter after eight weeks. 10:25:38 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)