Supreme Court - Daily Orders
Olx India B.V. vs The State Of Haryana on 10 January, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Bela M. Trivedi
ITEM NO.22 Court 2 (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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 70/2022
(Arising out of impugned final judgment and order dated 13-12-2021
in CRMM No. 14453/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
OLX INDIA B.V. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.2037/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.2038/2022-EXEMPTION FROM
FILING AFFIDAVIT and IA No.2036/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Siddharth Luthra (Senior Advocate)
Mr. Abhinay, Advocate on Record
Mr. Utsav Trivedi, Advocate
Mr. Asif, Advocate
Mr. Himanshu Sachdeva, Advocate
Ms. Shivani Bhushan, Advocate
Mr. Aditya Raju, Advocate
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Issue notice, returnable on 04.03.2022. Dasti in addition.
Liberty to serve the learned Standing counsel for the State. Pending further consideration, the effect and operation of the order under challenge to the extent it issued certain directions Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.12 against and in relation to the petitioner shall remain stayed. 17:52:29 IST Reason:
(INDU MARWAH) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER