Supreme Court - Daily Orders
Ram Avtar Batra vs The State Of Punjab on 23 April, 2026
ITEM NO.22 COURT NO.12 SECTION IV-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 20669/2024
[Arising out of impugned final judgment and order dated 29-02-2024 in
CWP No. 13798/2012 passed by the High Court of Punjab & Haryana at
Chandigarh]
RAM AVTAR BATRA Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(IA No. 262557/2024 - APPLICATION FOR PERMISSION, IA No. 263660/2024 -
APPLICATION FOR PERMISSION, IA No. 186085/2024 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, IA No. 8945/2026 - EXEMPTION FROM FILING
O.T., IA No. 8944/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No. 301411/2024 - STAY APPLICATION)
WITH
Diary No(s). 6646/2025 (IV-D)
(IA No. 64075/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT, IA No. 64072/2025 -
APPLICATION FOR SUBSTITUTION, IA No. 64071/2025 - CONDONATION OF DELAY
IN FILING, IA No. 64077/2025 - PERMISSION TO FILE PETITION
(SLP/TP/WP/..), IA No. 64073/2025 - SETTING ASIDE AN ABATEMENT)
SLP(C) No. 13522/2025 (IV-D)
(IA No. 110294/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 114183/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 10667/2025 (IV-D)
FOR ADMISSION
SLP(C) No. 18608/2025 (IV-D)
FOR ADMISSION
Diary No(s). 24375/2025 (IV-D)
(IA No. 161437/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT, IA No. 161434/2025 -
APPLICATION FOR SUBSTITUTION, IA No. 161439/2025 - PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No. 161435/2025 - SETTING ASIDE AN
ABATEMENT)
SLP(C) No. 18339/2025 (IV-D)
FOR ADMISSION
Signature Not Verified
Digitally signed by
SLP(C) No. 21712/2025 (IV-D)
babita pandey
Date: 2026.04.24
18:28:08 IST
FOR ADMISSION and I.R.
Reason:
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Date : 23-04-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Abhinav Ramkrishna, AOR
Mr. Mohit Jaggi, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s) Mr. Karan Sharma, AOR
Mr. Chetan Manchanda, Adv.
Ms. Nupur Kumar, AOR
Mr. Prashant Manchanda, Adv.
Mr. Angad Singh, Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Siddhant Singh, Adv.
Mrs. Archana Pathak Dave, A.S.G.
Ms. Vidya Vijaysinh Pawar, Adv.
Ms. Harshita Raghuvanshi, Adv.
Dr. N. Visakamurthy, AOR
Mr. Ritesh Khatri, AOR
Mr. Mohan Kumar, AOR
Mr. Sandeep Bansal, Adv.
Ms. Nishtha, Adv.
Ms. Neetu Singh, Adv.
Ms. Vishesh Tyagi, Adv.
Ms. Asia Beg, Adv.
Ms. Rashmi Pandey, Adv.
Ms. Ishika, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Tag with SLP(C) No. 1863/2024, titled “The Sohana Co Operative Agricultural Service Society Ltd. Vs. State of Punjab and Ors.” and list before the appropriate Bench.
(BABITA PANDEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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