Supreme Court - Daily Orders
Ram Avtar vs State Of Haryana on 19 August, 2025
ITEM NO.50 COURT NO.3 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 42050/2025
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05-12-2024
IN LPA NO. 3043/2024 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH]
RAM AVTAR PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
IA NO. 199355/2025 - CONDONATION OF DELAY IN FILING
IA NO. 199356/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA NO. 199358/2025 - EXEMPTION FROM FILING O.T. Date : 19-08-2025 This matter was called on for hearing today. CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) : Mr. Ravi Shankar Jandhyala, Sr. Adv.
Mr. Mohit Jakhar, Adv.
Mr. P. Santhosh Kumar, Adv.
Mr. Sravan Kumar Karanam, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Following the order passed in Special Leave Petition (Civil) Diary No.37518 of 2024 and connected matters dated 10.09.2024, (Sunita vs. The State of Haryana and others), Signature Not Verified we dismiss this Special Leave Petition also. Digitally signed by BORRA LM VALLI Date: 2025.08.19 18:11:46 IST
Reason: We say so for the reason that in the aforesaid case, the judgment of the High Court in Mustaq vs. State of 1 Haryana and others was followed by the Division Bench of the High Court in the impugned order.
Since the Special Leave Petitions, as against the aforesaid Special Leave Petition, have been dismissed, we follow the same and dismiss this Special Leave Petition also.
Pending application(s), if any, shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2