Supreme Court - Daily Orders
The State Of Punjab vs Sant Gurmeet Ram Rahim Singh on 3 February, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.6 COURT NO.2 SECTION IV-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 (C) No(s). 26507/2024
[Arising out of impugned final judgment and order dated 11-03-2024
in CWP No. 25168/2021 passed by the High Court of Punjab & Haryana
at Chandigarh]
THE STATE OF PUNJAB Petitioner(s)
VERSUS
SANT GURMEET RAM RAHIM SINGH & ORS. Respondent(s)
[IA No. 282986/2024 - VACATING STAY]
Date : 03-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Gurminder Singh, Ag Punjab, Sr. Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Siddhant Sharma, AOR
For Respondent(s) :
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Balbir Singh, Sr. Adv.
Mr. Aman Jha, AOR
Mr. Harish Chhabra, Adv.
Mr. Amar D Kamra, Adv.
Mr. Rishi Tutu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO. 282986/2024
1. The prayer made in the application cannot be granted without Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2025.02.04 hearing the matter on merits.
17:43:42 IST Reason:
2. As prayed, three weeks’ time is granted to file rejoinder 2 affidavit in the main matter.
3. List the main matter in the week commencing from 18.03.2025.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)