Supreme Court - Daily Orders
Rakesh Singh vs The State Of Punjab on 30 January, 2023
Bench: Krishna Murari, V. Ramasubramanian
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ITEM NO.4 COURT NO.13 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). 9288/2021
(Arising out of impugned final judgment and order dated 29-09-2021
in CRMM No. 24553/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAKESH SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
Date : 30-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. V. Elanchezhiyan, AOR
Mr. Shahid Azad, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Mohd. Asif Rander, Adv.
Ms. Meenu Sharma, Adv.
Mr. N. Nasir, Adv.
Ms. Shalini, Adv.
Mr. Mateen Ahmad, Adv.
Mr. Kamal Kumar, Adv.
Mr. Tarun Mohan, Adv.
Ms. Pratima Singh, Adv.
For Respondent(s)
Ms. Kirti Ahuja, Adv.
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
Ms. Bhupinder, Adv.
Ms. Priyanka C., Adv.
Mr. Kuldeep Singh Kuchaliya, Adv.
Signature Not Verified
Mr. S. Wasim Qadri, Sr. Adv.
Mr. Tamim Qadri, Adv.
Digitally signed by
GEETA AHUJA
Date: 2023.02.02
16:23:31 IST
Reason: Mr. Saeed Qadri, Adv.
Mr. Shraveen Kumar Verma, Adv.
Ms. Twinkle, Adv.
Mr. Diwas Kumar, Adv.
Mr. Udita Singh, AOR
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UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent no. 2, list the matter after four weeks.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)