Supreme Court - Daily Orders
Rajender Gupta vs The State Of Haryana on 26 September, 2023
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
1
ITEM NO.56 COURT NO.4 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). 4455/2020
(Arising out of impugned final judgment and order dated 04-09-2020
in CRMM No. 24642/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJENDER GUPTA Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
( IA No. 93696/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 93691/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 93692/2020 - EXEMPTION FROM FILING O.T. IA No. 132586/2022 - INTERVENTION/IMPLEADMENT IA No. 93694/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. C.B. Gururaj, Adv.
Mr. Prakash Ranjan Nayak, AOR Mr. Animesh Dubey, Adv.
For Respondent(s) Mr. Deepak Thukral, A.A.G. Mr. Gautam Sharma, Adv.
Dr. Monika Gusain, AOR Mr. Ranjit Balasaheb Raut, AOR Mr. Sonit Sinhmar, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by Deepak Singh Date: 2023.09.27 Learned counsel who is appearing virtually before this Court 15:16:34 IST Reason:
for the State states that the petitioner is not cooperating in the 2 matter. On the other hand, learned counsel for the petitioner states that the mediation is going on between the parties for settlement.
In view of the above, the matter is adjourned for three weeks. List after three weeks.
(POOJA SHARMA) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)