OLX INDIA B.V Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 13/12/2021 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.14453 of 2021 (O&M) titled as "Pintu v. State of Haryana and Others".

(3.) While dealing with the petition seeking issuance of directions to respondents Nos.2 to 4, namely, the Commissioner of Police, Gurugram, Assistant Commissioner of Police, DLF Gurugram, and Station House Officer, Police Station DLF, District Gurugram respectively, the High Court made certain tentative observations against the OLX Group and directed that notice be issued to the newly added respondents Nos.5 to 8.