Supreme Court - Daily Orders
The State Of Punjab vs Harjinder Singh (Dead) on 12 October, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5042 OF 2009
THE STATE OF PUNJAB & ANR. Appellant(s)
VERSUS
HARJINDER SINGH (DEAD) & ORS. Respondent(s)
O R D E R
Mr. Vivek Jain, learned D.A.G. appearing for the State of Punjab, on instructions, submits that the State would not like to press this appeal in the peculiar facts of this case.
The respondents are represented by Mr. Apoorv Srivastava, learned counsel.
Noting the above submission of the State’s counsel, the appeal stands dismissed, as not pressed. However, the question of law, if any, is left open.
Pending application(s), if any, shall stand closed.
..................J. (HRISHIKESH ROY) ..................J. (PANKAJ MITHAL) NEW DELHI;
OCTOBER 12, 2023.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.10.14 12:15:00 IST Reason: ITEM NO.101 COURT NO.7 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 5042/2009 THE STATE OF PUNJAB & ANR. Appellant(s) VERSUS HARJINDER SINGH (DEAD) & ORS. Respondent(s) (IA No. 88119/2022 - DISCHARGE OF ADVOCATE ON RECORD) Date : 12-10-2023 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PANKAJ MITHAL For Appellant(s) Mr. Vivek Jain, DAG Mr. Karan Sharma, AOR Mr. Rajat Jain, Adv.
Mr. Rishabh Sharma, Adv.
For Respondent(s) Mr. K. V. Mohan, AOR Mr. Rohit Kumar Singh, AOR Mr. Jogy Scaria, AOR Mr. Apoorv Srivastava, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal stands dismissed, as not pressed in terms of the signed order.
Pending application(s), if any, shall stand closed. (NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)