Supreme Court - Daily Orders
Olx India B.V. vs The State Of Haryana on 4 March, 2022
Bench: Uday Umesh Lalit, Pamidighantam Sri Narasimha
ITEM NO.23 COURT NO.2 SECTION II-B
(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.328/2022
(Arising out of impugned final judgment and order dated 13-12-2021
in CRMM No.14453/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
OLX INDIA B.V. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.2037/2022 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.2038/2022 – FOR
EXEMPTION FROM FILING AFFIDAVIT)
Date : 04-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Abhinay, AOR
Mr. Utsav Trivedi, Adv.
Mr. Asif Ahmed, Adv.
Mr. Himanshu Sachdeva, Adv.
Ms. Shivani Bhushan, Adv.
Ms. Manini Roy, Adv.
Ms. Unnati Vijay, Adv.
Mr. Pooran Chand Roy, Adv.
For Respondent(s) Mr. Nikhil Goel, AAG
Dr. Monika Gusain, AOR
Mr. Vishwa Pal Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, list the matter on 08.03.2022.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.03.05 11:58:26 IST Reason:(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER