Supreme Court - Daily Orders
Pardeep Kumar Kaushal vs State Of Haryana on 5 December, 2022
Bench: K.M. Joseph, Hima Kohli
ITEM NO.12 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.) Nos. 4265-4266/2020
(Arising out of impugned final judgment and order dated 21-08-2020
in CRMM No. 22195/2020 28-08-2020 in CRMN No. 21260/2020 passed by
the High Court of Punjab & Haryana at Chandigarh)
PARDEEP KUMAR KAUSHAL Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(With IA No. 103353/2020 - INTERVENTION APPLICATION and IA No.
100287/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 5865/2020 (II-B)
(With IA No. 123177/2020 - INTERVENTION APPLICATION)
Date : 05-12-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Prabhat Kumar Rai, Adv.
Mr. Christopher Dsouza, AOR
Mr. Sandeep Singh, Adv.
Mr. Saurabh Arora, Adv.
Ms. Tina Garg, AOR
For Respondent(s)
Dr. Monika Gusain, AOR
Mr. Manoj K. Mishra, AOR
Mr. Adarsh Tiwari, Adv.
Mr. Vivek Kumar Tripathi, Adv.
Mr. Vinit Pathak, Adv.
Mr. Suresh Pandey, Adv.
Mr. Dashrath Singh, Adv.
Mr. Manvendra Singh, Adv.
Mr. Abhijeet Singh, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.12.09 There is no dispute between the learned counsel 17:29:14 IST Reason: appearing for the parties that after the filing of the special leave petitions, there has been settlement between the parties and nothing survives for consideration. The special leave petitions stand disposed of as infructuous.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR