Supreme Court - Daily Orders
Surendra Singh@Sura vs State Of Uttrakhand on 6 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.48 COURT NO.10 SECTION II
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). 3312-3314/2018
(Arising out of impugned final judgment and order dated 22-12-2017
in CRLA Nos.48/2015, 126/2015 and 124/2015 passed by the High Court
of Uttarakhand at Nainital)
SURENDRA SINGH@SURA & ANR. ETC.ETC. Petitioner(s)
VERSUS
STATE OF UTTRAKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.53852/2018-EXEMPTION FROM FILING
O.T. )
Date : 06-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S. K. Bhattacharya, AOR
Mr. Balam Singh Rawat,Adv.
Mr. L.K.Paonam,Adv.
Ms. Tomthinnganbi Koijam,Adv.
For Respondent(s) Mr. Ashutosh Kumar Sharma,Adv.
Mr. Jatinder Kumar Bhatia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the respondent-State seeking adjournment.
As prayed, list these matters after three weeks.
(ANITA MALHOTRA) (CHANDER BALA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by ANITA MALHOTRA Date: 2018.07.07 12:34:43 IST Reason: