Supreme Court - Daily Orders
Nirmala vs Kulwant Singh on 21 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.46 COURT NO.7 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). 8624/2022
(Arising out of impugned final judgment and order dated 23-08-2022
in CRWP No. 1485/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NIRMALA Petitioner(s)
VERSUS
KULWANT SINGH & ORS. Respondent(s)
( IA No. 135831/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-11-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Narender Hooda, Sr. Adv.
Mr. Rahul Rathore, Adv.
Mr. Shaurya Lamba, Adv.
Ms. Seema Sindhu, Adv.
Mr. Vinod Mehta, Adv.
Ms. Apasana Khatoon, Adv.
Dr. Surender Singh Hooda, AOR
For Respondent(s) Mr. Kanwar Uday Bhan Singh, Adv.
Mr. Apar Chopra, Adv.
Mr. Sameer Singh, Adv.
Ms. Neelam Singh, AOR
Mr. Hemant Gupta, Adv.
Mr. Shivang Jain, Adv.
Ms. Payal Gupta, Adv.
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Interim order dated 23.09.2022 is confirmed to last until the decision of this appeal.
Having regard to the subject-matter, it appears appropriate to Signature Not Verified Digitally signed by ARJUN BISHT take up the appeal for consideration expeditiously.
Date: 2022.11.21 17:19:20 IST Reason:List this appeal for hearing in the month of April, 2023.
(MEENAKSHI KOHLI) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER