Supreme Court - Daily Orders
The State Of Haryana vs Ashok Khemka on 6 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.40 COURT NO.13 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). 13972/2019
(Arising out of impugned final judgment and order dated 18-03-2019
in CWP No. 317/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE STATE OF HARYANA Petitioner(s)
VERSUS
ASHOK KHEMKA & ANR. Respondent(s)
Date : 06-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Tushar Mehta, Solicitor General (V.C.)
Mr. Hemant Gupta, A.A.G.
Mr. Samar Vijay Singh, AOR
Ms. Payal Gupta, Adv.
Mr. Shivang Jain, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Keshav Mittal, Adv.
Ms. Amrita Verma, Adv.
Ms. Sabarni Som, Adv.
Mr. Varun Goel, Adv.
Mr. Vineet Jain, Adv.
For Respondent(s) Mr. Shreenath A Khemka, Adv.
Mr. Ambhoj Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned Solicitor General, list again on 1st August, 2023.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.07.07 17:04:30 IST Reason:(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)