Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pankaj Sharma vs State Of Ut Chandigarh on 4 March, 2021

Bench: Mohan M. Shantanagoudar, Vineet Saran

      ITEM NO.9                   Court 10 (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).   11292/2019

      (Arising out of impugned final judgment and order dated 27-11-2019
      in CRM-M No. 28437/2018 passed by the High Court Of Punjab &
      Haryana At Chandigarh)

      PANKAJ SHARMA                                                        Petitioner(s)

                                                     VERSUS

      STATE OF UT CHANDIGARH                                               Respondent(s)


      (IA No. 189643/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT IA No. 6002/2020 - INTERVENTION/IMPLEADMENT)

      Date : 04-03-2021 These matters were called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE VINEET SARAN


      For Petitioner(s)                Mr.   Abhimanyu Tewari, AOR
                                       Mr.   Rakesh Talukdar, Adv.
                                       Mr.   Ashray Chopra, Adv.
                                       Mr.   Ankit Jaglan, Adv.

      For Respondent(s)                Mr.   Nikhil Goel, AOR
                                       Ms.   Naveen Goel, Adv.
                                       Mr.   Dushyant Sarna, Adv.
                                       Mr.   Vinay Mathew, Adv.

                                       Mr.   Ashwani Verma, Adv.
                                       Mr.   Ganesh Singh, Adv.
                                       Mr.   Mani Bhushan Sinha, Adv.
                                       Mr.   Pranab Prakash, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Heard learned counsel for the parties.

GULSHAN KUMAR ARORA Date: 2021.03.04 16:37:01 IST Reason: Application for intervention/impleadment is allowed. The interim anticipatory bail is in existence from 11.12.2019.  2 There are no allegations as such against the petitioner during interregnum. Hence, the interim order dated 11.12.2019 shall continue and the interim anticipatory bail stands confirmed. Learned counsel for the parties submitted that they want to settle the matter. It is open for them to approach the concerned Mediation Centre at Chandigarh. The parties are directed to appear before the concerned Mediation Centre at Chandigarh at 11.00 a.m. on 12.03.2021.

The special leave petition is, accordingly, disposed of. Pending applications, if any, stand disposed of accordingly.

(GULSHAN KUMAR ARORA)                                 (R.S. NARAYANAN)
     AR-CUM-PS                                          COURT MASTER