Supreme Court - Daily Orders
Ankit Sharma vs State Of Haryana . on 28 September, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
REVISED
ITEM NO.4 COURT NO.1 SECTION IVB
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 (C)...CC No(s).18425/2016
(Arising out of impugned final judgment and order dated 22/09/2016
in CWP No. 18514/2016 passed by the High Court Of Punjab & Haryana
at Chandigarh)
ANKIT SHARMA AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(With permission to file SLP and interim relief)
Date : 28/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Dushyant Parashar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
We are not inclined to interfere with the interim order passed by the High Court.
The special leave petition is accordingly dismissed. The petitioner shall however be free to approach the High Court for an early and expeditious disposal of the main writ petition.
(Ashok Raj Singh) (Veena Khera)
Signature Not Verified
Court Master Court Master
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.10.06
14:40:42 IST
Reason: