Supreme Court - Daily Orders
Yadwinder Singh Alias Yada vs The State Of Punjab on 18 August, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose
ITEM NO.28 Court 7 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3573/2020
(Arising out of impugned final judgment and order dated 16-06-2020
in CRM-M No. 12748/2020 passed by the High Court of Punjab &
Haryana at Chandigarh)
YADWINDER SINGH ALIAS YADA Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and
IA No. 72998/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 72999/2020 - EXEMPTION FROM FILING O.T.) Date : 18-08-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Parinav Gupta, Adv.
Mr. Pardeep Gupta, Adv.
Ms. Mansi Gupta, Adv.
Mr. Krishna Kumar, Adv.
Dr.(Mrs.) Vipin Gupta, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
We are not inclined to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications shall also stand disposed of.Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.08.18 19:34:32 IST Reason:
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR