Punjab-Haryana High Court
Som Dutt vs State Of Haryana & Anr on 8 January, 2015
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRR 16 of 2015 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRR 16 of 2015
Date of Decision: January 8, 2015
Som Dutt
.....Petitioner
Vs.
State of Haryana and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr. Vikram Singh, Advocate
for the petitioner.
-.-
M.M.S. BEDI, J. (ORAL)
An application filed by the petitioner for retention of certain call details mentioned in the misc. application has been deferred by the trial Court for hearing till February 10, 2015 on the ground that in revision petition, a Coordinate Bench of this Court had directed the trial Court to adjourn the trial after the date fixed in the High Court which is stated to be February 3, 2015.
I have heard learned counsel for the petitioner and I am of the opinion that since the application of the petitioner has not been dismissed, SANJAY GUPTA 2015.01.09 17:35 I attest to the accuracy and integrity of this document High Court Chandigarh CRR 16 of 2015 [2] the present revision petition is premature as there is no judicial order required for scrutiny of this Court for its illegality and impropriety.
This petition is disposed of as premature with liberty to the petitioner to approach the trial Court for adjudication of the misc. application, in accordance with law. However, it is clarified that the order dated November 20, 2014 passed by this Court will not hamper the jurisdiction of the trial Court to decide the application before February 10, 2015.
January 8 , 2015 (M.M.S.BEDI)
sanjay JUDGE
SANJAY GUPTA
2015.01.09 17:35
I attest to the accuracy and
integrity of this document
High Court Chandigarh