Supreme Court - Daily Orders
Vikas Kumar Gupta vs The State Of Punjab on 12 January, 2021
Bench: Uday Umesh Lalit, Hemant Gupta, S. Ravindra Bhat
1
ITEM NO.19 COURT NO.4 SECTION II
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.6753/2020
(Arising out of impugned final judgment and order dated 08-12-2020
in CRLR No.754/2019 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
VIKAS KUMAR GUPTA Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(FOR ADMISSION and I.R.; IA No.134789/2020 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.134788/2020-
EXEMPTION FROM FILING O.T.)
Date : 12-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Anilendra Pandey, AOR
Mr. Sandeep, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The order presently under challenge has directed that interim maintenance in the sum of Rs.3000/- be paid by the petitioner- husband to respondent no.2/wife and that the matter be listed in the month of January 2021.
Signature Not Verified
In the circumstances, we see no reason to exercise our Digitally signed by Dr. Mukesh Nasa Date: 2021.01.12 17:52:14 IST Reason: jurisdiction under Article 136(1) of the Constitution of India. 2 We however request the High Court to consider disposing of Criminal Revision No.754 of 2019 at an early date and preferably within six weeks from the receipt of this order. The Special Leave Petition is, accordingly, dismissed. Pending applications, if any, also stand disposed of.
(MUKESH NASA) (PRADEEP KUMAR)
COURT MASTER BRANCH OFFICER