SAT NARAIN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Crm-28375-2018

(2.) Notice of motion had been issued by this Court on 6.12017. Subsequently, on an application (CRM No. 5582 of 2018) filed by petitioner, this Court while considering the matter regarding grant of interim stay of proceedings before the lower appellate Court, passed the following order on 16.2018:-

(3.) Thus, vide order dated 16.2.2018, it was specifically clarified that there shall be no extension of stay on grounds of the RSA not being taken up for hearing. The present case i.e. CRM-M 46491 of 2017 was however, adjourned on various dates and lastly vide order dated 17.5.2018, the case was adjourned to 18.9.2018. Subsequently, another stay application i.e. CRM No. 24551 of 2018 was filed, which is in fact similar to the earlier application i.e. CRM No. 5582 of 2018 seeking stay of proceedings of criminal appeal pending in the Court of Additional Sessions Judge, Jind. The said second stay application was initially adjourned to 9.8.2018 and then to 18.9.2018, which was the date fixed in the main case itself, which has been preponed and taken on Board today.