Supreme Court - Daily Orders
State Of Haryana vs Naveen Kumar on 22 July, 2022
Bench: Surya Kant, Abhay S. Oka
ITEM NO.24 COURT NO.16 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). 6054/2022
(Arising out of impugned final judgment and order dated 28-10-2021
in CRWP No. 10162/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
NAVEEN KUMAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.90129/2022-EXEMPTION FROM FILING
O.T. )
Date : 22-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Hemant Gupta, AAG
Mr. Alok Sharma, Adv.
Mr. Payal Gupta, Adv.
Ms. Shreya Jain, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned judgment and order dated 28.10.2021 passed by the High Court of Punjab and Haryana at Chandigarh.
The Special Leave Petition is accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(NISHA KHULBEY) Digitally signed by NEETU KHAJURIA Date: 2022.07.23 (PREETHI T.C. SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 12:47:56 IST Reason: