Supreme Court - Daily Orders
Pawan Kumar Verma And Ors. Etc Etc vs State Of Haryana And Anr Etc Etc on 23 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.11 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 442-475/2015
PAWAN KUMAR VERMA AND ORS. ETC ETC Petitioner(s)
VERSUS
STATE OF HARYANA AND ANR ETC ETC Respondent(s)
(with appln. (s) for bail and ex-parte stay and office report)
Date : 23/11/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Mohd. Sajid, Adv.
Mr. G.L. Bhatia, Adv.
Mr. Anant Gautam, Adv.
For Mr. Chander Shekhar Ashri, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not intend to pass any order on these petitions at this stage.
The only grievance which has been ventilated before us by Mr. V. Shekhar, learned senior counsel appearing for the petitioners is that the petitioners are afraid of pursuing the matter pending before the Mediator in the Punjab & Haryana High Court at the instance of the hooligans. In this situation, we only request the Chief Justice of the Punjab & Haryana High Court to give ample opportunity to the petitioners to take appropriate steps in the matter.
The transfer petitions are disposed of accordingly.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.11.24 16:58:19 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master