Supreme Court - Daily Orders
M/S Sagar Damoh Toll Roads Pvt. Ltd vs The State Of Haryana on 16 December, 2024
Bench: Dipankar Datta, Prashant Kumar Mishra
ITEM NO.39 COURT NO.15 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.54599/2024
[Arising out of impugned final judgment and order dated 01-10-2024
in CRLMP No.38813/2024 passed by the High Court of Punjab & Haryana
at Chandigarh]
M/S SAGAR DAMOH TOLL ROADS PVT. LTD. & ANR. Petitioners
VERSUS
THE STATE OF HARYANA & ANR. Respondents
(FOR ADMISSION; I.A. No.288209/2024-EXEMPTION FROM FILING O.T. and
I.A. No.288210/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 16-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Sidharth Singh, Adv.
Mr. Rakesh Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Permission to file the special leave petition is granted.
2. We are not inclined to interfere with the impugned judgment(s) and order(s) of the High Court; hence, the special leave petition is dismissed.
3. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2024.12.17 17:00:28 IST Reason: (SAPNA BISHT) (SUDHIR KUMAR SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)