Supreme Court - Daily Orders
Arvind Parcha vs Suman Bala on 12 March, 2026
ITEM NO.36 COURT NO.4 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(s). 32558/2017
[Arising out of impugned final judgment and order dated 03-03-2017
in CWP No. 4353/2017 passed by the High Court of Punjab & Haryana
at Chandigarh]
ARVIND PARCHA Petitioner(s)
VERSUS
SUMAN BALA & ORS. Respondent(s)
(IA No. 110108/2017 - EXEMPTION FROM FILING O.T.
IA No. 110104/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Ms. Prerna Gupta, Adv.
Mr. Praween Gupta, Adv.
Mr. Parameesh Takkar, Adv.
Mr. Shubham Gupta, AOR
For Respondent(s) Mr. Atul Kumar, Adv.
Mr. Abhimanyu Sharma, Adv.
Ms. Deepali Atreja, Adv.
Mr. Arun Gaur, Adv.
Mr. Utsav Chaudhry, Adv.
Mr. Amit Gupta, Adv.
Mr. S. K. Verma, AOR
Mr. Sanjay Kumar Visen, AOR
Mr. Mohit Paul, AOR
Ms. Shagun Parashar, Adv.
Ms. Rangoli Seth, Adv.
Ms. Sanjleena Lal, Adv.
Mr. Rohit, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by RADHA SHARMA Date: 2026.03.14 12:54:19 IST Reason: 1. We have heard learned counsel for the petitioner and 1 learned AAG for the respondent-State.
2. The election in question was held in the year 2017.
The term of office has lapsed. In the circumstances, we do not find any reason to consider the correctness or otherwise of the impugned order.
3. Hence, the Special Leave Petition stands dismissed.
4. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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