Supreme Court - Daily Orders
The State Of Punjab vs Sant Gurmeet Ram Rahim Singh on 18 October, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.10 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). 43184/2024
(Arising out of impugned final judgment and order dated 11-03-2024
in CWP No. 25168/2021 passed by the High Court Of Punjab & Haryana
at Chandigarh)
THE STATE OF PUNJAB Petitioner(s)
VERSUS
SANT GURMEET RAM RAHIM SINGH & ORS. Respondent(s)
(IA No.221343/2024-CONDONATION OF DELAY IN FILING )
Date : 18-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Gurminder Singh Ag, Sr. Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Vivek Jain, D.A.G.
Mr. Siddhant Sharma, AOR
Ms. Pragya Patel, Adv.
Mr. Kaustabh Khanna, Adv.
For Respondent(s)
Ms. Sonia Mathur, Sr. Adv.
Mr. Aman Jha, Adv.
Mr. Aman Khanna, Adv.
Mr. Nikhil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
Signature Not Verified2. Digitally signed by Deepak Singh Issue notice, returnable within four weeks. Date: 2024.10.18
3. 16:42:36 IST Reason: Dasti, in addition, is permitted.
4. Ms. Sonia Mathur, learned Senior Counsel, assisted by Mr. Aman Jha, learned Advocate-on-Record waives and accepts notice on behalf 2 of respondent No.1.
5. Until further order(s), there shall be ad-interim ex-parte stay on the operation and effect of the impugned order dated 11.03.2024 passed by the High Court.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)