Supreme Court - Daily Orders
Mohd. Ahsan vs The State Of Haryana on 13 May, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.20 COURT NO.4 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.4058/2022
(Arising out of impugned final judgment and order dated 01-04-2022
in CRMM No.13847/2022 passed by the High Court of Punjab & Haryana
at Chandigarh)
MOHD. AHSAN Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(With IA No.64701/2022-EXEMPTION FROM FILING O.T. and IA
No.64699/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 13-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Mosood Hussain, Adv.
Ms. Pallavi Pratap, AOR
Mr. Shivam Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.05.14 09:44:03 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master