Supreme Court - Daily Orders
Ram Binay Singh vs The State Of Jharkhand on 29 August, 2023
Bench: Bela M. Trivedi, Dipankar Datta
ITEM NO.35 COURT NO.15 SECTION II-A
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 (Crl.) No. 7672/2023
(Arising out of impugned final judgment and order dated 06-02-2023
in CRMP No. 232/2022 passed by the High Court of Jharkhand at
Ranchi)
RAM BINAY SINGH Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ORS. Respondent(s)
(IA No. 117313/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 117315/2023 - EXEMPTION FROM FILING O.T.)
Date : 29-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Bhakti Vardhan Singh, AOR
Mr. Shubhashis R Soren, Adv.
Mr. Ankit Khatri, Adv.
For Respondent(s) Mr. Vishnu Sharma, Adv.
Ms. Madhusmita Bora, AOR
Mr. Dipankar Singh, Adv.
Mrs. Anupama Sharma, Adv.
Mr. Amar Jyoti Sharma, Adv.
Mr. Anupam Raina, AOR
Mr. Nishant Kumar, Adv.
Mr./Ms.Osheen Bhat, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for respondent Nos. 2 and 5 seeking adjournment to file counter affidavit, re-list after two weeks.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.08.29 17:04:09 IST Reason: (BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR