Supreme Court - Daily Orders
L/Asi Seema vs The State Of Haryana on 29 November, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
ITEM NO.7 Court 10 (Video Conferencing) 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. 13573/2021
(Arising out of impugned final judgment and order dated 23-07-2021
in LPA No. 252/2021 passed by the High Court of Punjab & Haryana at
Chandigarh)
L/ASI SEEMA Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109844/2021-EXEMPTION FROM FILING
O.T.)
Date : 29-11-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Mr. Altaf Hussain, Adv.
Mr. F. I. Choudhury, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application stands disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2021.11.30
17:21:48 IST
Reason: