Supreme Court - Daily Orders
Rattani @ Rajni vs The State Of Himachal Pradesh on 6 May, 2022
ITEM NO.41 REGISTRAR COURT. 2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. S.P.S. LALER
Criminal Appeal No(s). 429/2021
RATTANI @ RAJNI Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
Date : 06-05-2022 This appeal was called on for hearing today.
For Appellant(s) Ms. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Vinod Sharma, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Sole respondent is duly represented. Records have been received from the concerned courts. Four weeks time is granted to the counsel for appearing parties, to file additional documents, if any.
After expiry of said period, matter be processed for listing before the Hon'ble Court, as per the rules.
S.P.S. LALER Registrar Signature Not Verified Digitally signed by PRIYANKA MALIK K Date: 2022.05.10 15:57:02 IST Reason: