Supreme Court - Daily Orders
The State Of Punjab vs Gurpreet Singh on 18 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.24 COURT NO.5 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 15720/2020
(Arising out of impugned final judgment and order dated 05-12-2019
in CRAD No. 1606/2015 05-12-2019 in CRR No. 2942/2015 passed by the
High Court Of Punjab & Haryana At Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
GURPREET SINGH & ORS. Respondent(s)
IA No. 75971/2020 - CONDONATION OF DELAY IN FILING
Date : 18-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Ms. Jaspreet Gogia, AOR
Mr. Gaurav Dhama, AAG
Ms. Rooh-e-hina Dua, AOR
Ms. Malvika Raghavan, Adv.
Mr. Harshit Khanduja, Adv.
For Respondent(s) Ms. Aanchal Jain, AOR
Mr. Karan Dewan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent Nos. 1, 2 and 3 seeks and is granted four weeks’ time to file reply to the application for condonation of delay as well as the counter affidavit in the meanwhile.
Signature Not VerifiedPost the matter for hearing on 08.12.2023.
Digitally signed by Rajni Mukhi Date: 2023.10.18 18:15:43 IST Reason: (KAPIL TANDON) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)