Supreme Court - Daily Orders
Rajeev Kumar @ Rajiv Kumar @ Rinka vs The State Of Punjab on 27 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.62 COURT NO.17 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7959/2023
(Arising out of impugned final judgment and order dated 20-01-2023
in CRMM No. 3144/2023 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJEEV KUMAR @ RAJIV KUMAR @ RINKA Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
(FOR ADMISSION and I.R. and IA No.43483/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.43485/2023-EXEMPTION FROM
FILING O.T. and IA No.43481/2023-PERMISSION TO FILE SLP WITHOUT
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER )
Date : 27-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. APS Deol, Sr. Adv.
Mr. Abhimanyu Tewari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Counsel states that the copy of the impugned order is still not available.
The Registrar General of the Punjab and Haryana High Court at Chandigarh will ensure that a soft copy of the order impugned be forwarded to the Registry of this Court.
List on 03.03.2023.
Signature Not Verified Digitally signed by Indu Marwah Date: 2023.02.27 (INDU MARWAH) 18:08:47 IST Reason: (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)