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Supreme Court - Daily Orders

Payal Sharma vs State Of Punjab on 3 February, 2023

Bench: Ajay Rastogi, Bela M. Trivedi

                                                 1

     ITEM NO.39                         COURT NO.5                 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).    3995/2022

     (Arising out of impugned final judgment and order dated 11-03-2022
     in CRMM No. 42226/2021 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     PAYAL SHARMA                                                   Petitioner(s)

                                                VERSUS

     STATE OF PUNJAB & ANR.                                         Respondent(s)

     IA No. 63540/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH
     Diary No(s). 25116/2022 (II-B)

     FOR CONDONATION OF DELAY IN FILING ON IA 133742/2022
     FOR EXEMPTION FROM FILING O.T. ON IA 133743/2022
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     133744/2022
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     158814/2022

     Date : 03-02-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE AJAY RASTOGI
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)             Mr. Vineet Bhagat, AOR
                                   Ms. Manju Bhagat, Adv.
                                   Ms. Archna Midha, Adv.
                                   Mr. Mohit Gulati, Adv.

                                   Mr. Ajay Choudhary, AOR
                                   Mr. Harsh J., Adv.


     For Respondent(s)
Signature Not Verified
                                   Mr. Karan Sharma, AOR
                                   Mr. Kapil Yadav, Adv.
Digitally signed by
Ashwani Kumar
Date: 2023.02.03
17:04:02 IST
Reason:                            Mr. Mohit Siwach, Adv.
                                   Mr. Rishabh Sharma, Adv.
                                   Mr. Rohit Kaliyar, Adv.
                                     2


                    Mr. Ajay Choudhary, AOR
                    Mr. Harsh J., Adv.


            UPON hearing the counsel the Court made the following
                               O R D E R

Learned counsel for the parties jointly submit that if the matter is referred to the Supreme Court Mediation Center, there is a possibility that if the parties sit across the table may find out some amicable solution to resolve their dispute. The parties may appear before the Coordinator, Supreme Court Mediation Centre on 27.02.2023 at 11.00 a.m. The parties are at liberty to appear through virtual/physical mode. After culmination of mediation proceedings, a report be submitted to this Court.

List immediately after receipt of mediation report.

(VIRENDER SINGH)                                     (ASHWANI KUMAR)
BRANCH OFFICER                                   ASTT. REGISTRAR-cum-PS