Supreme Court - Daily Orders
Deen Mohammad vs The State Of Haryana on 9 January, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.16 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). 3058/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in CRR No. 4671/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DEEN MOHAMMAD Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
( IA No. 49879/2018 - EXEMPTION FROM FILING O.T.)
Date : 09-01-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Amit Pathak, Adv.
Mr. Atul Dewan, Adv.
Mr. Karan Dalal, Adv.
Mr. Deepkaran Dalal, AOR
For Respondent(s) Ms. Alka Agrawal, AAG
Ms. Anamika Agrawal, Adv.
Ms. Tusharika Sharma, Adv.
Dr. Monika Gusain, AOR
Mr. Ajay Kumar, Adv.
Ms. Ankita Agarwal, Adv.
Mr. Yashoda Katiyar, Adv.
Mr. Nandlal Kr. Mishra, Adv.
Ms. Akansha Rai, Adv.
Ms. Shweta Yadav, Adv.
Mr. Pramod Kumar, Adv.
Mr. Kaushal Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondents, list the matter after a week.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.01.09 17:35:16 IST Reason: (MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER