Supreme Court - Daily Orders
Roop Chand vs The State Of Haryana on 8 October, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.16 Court 11 (Video Conferencing) SECTION IV-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 (C) No(s). 15750-
15751/2021
(Arising out of impugned final judgment and order dated 08-09-2021
in CM No. 12792/2021 24-09-2021 in CM No. 14242/2021 passed by the
High Court Of Punjab & Haryana At Chandigarh)
ROOP CHAND & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127507/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.127508/2021-EXEMPTION FROM
FILING O.T.)
Date : 08-10-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Himanshu Sharma, AOR
Mr. K. S. Dadwal, Adv.
Mr. Saurabh Garg, Adv.
Ms. Aditi Sharma, Adv.
Mr. Naresh Kkumar, Adv.
Ms. Seeta Ram Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The challenge in the present petitions is to an order declining to advance the date of hearing and to grant status quo. The grievance of the petitioners is that there was a status quo order granted by the High Court on 01.06.2011, which had been Signature Not Verified vacated on 06.03.2020 on account of absence of learned counsel for Digitally signed by Jayant Kumar Arora Date: 2021.10.09 12:38:33 IST Reason: the petitioners.
2The petitioners have moved an application for grant of interim order and fresh application for stay and for advancing the date of hearing.
Since the matter is pending before the High Court, we do not find any good reason to entertain the present Special Leave Petitions. The same are, accordingly, dismissed.
However, we grant liberty to the petitioners to move an application before the High Court for deciding the applications. If such an application is filed, we hope that the High Court will take up the matter at an early date.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER