Supreme Court - Daily Orders
Dayal Chand Garg vs The State Of Punjab on 8 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.9 COURT NO.9 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). 6775/2018
(Arising out of impugned final judgment and order dated 02-08-2018
in CRM-M No. 41462/2017 passed by the High Court Of Punjab &
Haryana At Chandigarh)
DAYAL CHAND GARG Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
WITH
SLP(Crl) No. 7539/2018 (II-B)
SLP(Crl) No. 7377/2018 (II-B)
SLP(Crl) No. 7777/2018 (II-B)
SLP(Crl) No. 8369/2018 (II-B)
SLP(Crl) No. 9315/2018 (II-B)
Date : 08-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Dhruv Sheoran, Adv.
Ms. Garima Bajaj, AOR
Mr. Raghavendra Mohan Bajaj, Adv.
Mr.sanjay Singh, Adv.
Ms. Shipra Singh, Adv.
Mr. Umang Shankar, AOR
Mr. Birendra Kumar Mishra, AOR
Mr.Rahul Malhotra, Adv.
Ms. Poonam Atey, Adv.
Mr. Vipin Gogia, Adv.
Ms. Christi Jain, AOR
Mr. Nidhes Gupta, Sr. Adv.
Ms. Tarannum Cheema, Adv.
Signature Not Verified
Ms. Hiral Gupta, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2019.01.10
Ms. Smrithi Suresh
13:32:13 IST
Reason:
Mr. Sanjay Jain, AOR
Mr. Varun Tyagi, Adv.
Mr. Bharat Gupta, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
For Respondent(s)
Mr. Sanchar Anand, Adv.
Mr. Devendra Singh, AOR
Ms. Uttara Babbar, AOR
Ms. Ranjeeta Rohatgi, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (Crl.) Nos. 6775, 7377, 7539, 7777 and 9315/2018 At the request of learned counsel for the State of Punjab, hearing is deferred for two weeks to enable the respondent to file the counter affidavit.
List the matter on 22.01.2019.
In the meantime, the interim protection to continue. SLP(Crl.) No. 8369/2018 Learned counsel for the petitioner submits on instructions that the petitioner’s father has expired on 30.12.2018 for which reason his request for grant of interim bail be considered. It is open to the petitioner to take out a formal application for that purpose, but in the meantime learned counsel for the State of Punjab shall take instructions on the factual position stated at the bar.
List the matter on 14.01.2019.
(DEEPAK SINGH) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)