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Vinod @ Chhotu vs The State Govt. Of Nct Of Delhi Home ... on 14 November, 2018

Bench: N.V. Ramana, Mohan M. Shantanagoudar, M.R. Shah

     ITEM NO.104                               COURT NO.5                 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

     Petition(s) for Special Leave to Appeal (Crl.)                    No(s).597-598/2016

     (Arising out of impugned final judgment and order dated 26-08-2014
     in CRLAP No. 1036/2014 26-08-2014 in DSR No. 1/2014 passed by the
     High Court of Delhi at New Delhi)

     VINOD @ CHHOTU                                                       Petitioner(s)

                                                      VERSUS

     THE STATE GOVT. OF NCT OF DELHI HOME AFFAIRS                         Respondent(s)

     ([ TO GO BEFORE THREE HON'BLE JUDGES ] Death case and IA
     No.109664/2017-I/A FOR PERMISSION TO FILE ANNEXURES A-1 TO A-39 IN
     THE FORM OF VOLUME II - LEGAL AID MATTER)

     Date : 14-11-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)
                                         Mr. A. Sirajudeen, Sr. Adv.
                                         Mrs. S. Usha Reddy, AOR
                                         Spandana Reddy, Adv.
     For Respondent(s)
                                         Ms. Kiran Suri, Sr. Adv.
                                         Prerna Priyadarshini, Adv.
                                         Somay Kapoor, Adv.
                                         Mr. Abhay Kumar, Adv.
                                         Mr. B. V. Balaram Das, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

It is represented by the learned Senior counsel appearing for the respondent that another two connected matters are also pending before this Court being Special Leave Petition (Criminal) No.2264 of 2015 and Special Leave Petition(Criminal) Nos.3171-3172 of 2015.

We are informed that the said two cases are listed for hearing Digitally signed by VISHAL ANAND tomorrow.

Date: 2018.11.14 16:48:35 IST Reason:

In view of the above, list the instant Special Leave Petitions along with Special Leave Petition (Criminal) No.2264 of 2015 and Special Leave Petitions (Criminal) Nos.3171-3172 of 2015 tomorrow  -2- i.e. 15th November, 2018.

The Registry is directed to inform the learned Senior counsel/learned counsel appearing for the parties to appear in the Court on 15th November, 2018.

(VISHAL ANAND)                                        (RAJ RANI NEGI)
COURT MASTER (SH)                                   ASSISTANT REGISTRAR