Supreme Court - Daily Orders
Raminder Kaur vs The State Of Haryana on 16 December, 2024
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ITEM NO.28 COURT NO.8 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(S).17480/2024
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06-11-2024
IN CRM NO. 25790/2024 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH]
RAMINDER KAUR PETITIONER(S)
VERSUS
THE STATE OF HARYANA & ANR. RESPONDENT(S)
(IA NO.288682/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 16-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Ms. Jaspreet Gogia, AOR
Mr. Vipin Gogia, Adv.
Mr. Karanvir Gogia, Adv.
Ms. Varnika Gupta, Adv.
Mr. Aditya Goyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner.
We dispose of this Special Leave Petition by reserving liberty to the petitioner herein to seek Signature Not Verified modification of the impugned interim order dated Digitally signed by GEETA JOSHI Date: 2024.12.17 18:35:55 IST Reason: 06.11.2024 passed by the High Court of Punjab and Haryana at Chandigarh in CRM No.25790 of 2024 in CRR 2 No.1233 of 2024. Alternatively, to seek extension of time to make payment of Rs.1,00,000/- to the complainant as advised.
If the petitioner makes an application, as aforesaid for seeking either of the reliefs, the same may be considered in accordance with law and as expeditously as possible by the High Court.
Pending application(s), if any, shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)