Supreme Court - Daily Orders
Chetankumr Dashrathlal Raval vs The State Of Gujarat on 25 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.51 COURT NO.12 SECTION III
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 (C) No(s).2652/2019
(Arising out of impugned final judgment and order dated 26-09-2018
in LPA No. 457/2018 passed by the High Court of Gujarat at
Ahmedabad)
CHETANKUMR DASHRATHLAL RAVAL Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
Date : 25-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
Surabhi Guleria, Adv.
Mr. Yogesh Kolte, Adv.
Ms. Nandini Singla, Adv.
For Respondent(s) Ms. Hemantika Wahi, Adv.
Ms. Jesal Wahi, Adv.
Ms. Vishakha, Adv.
Ms. Parul Luthra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the State of Gujarat, hearing is adjourned by four weeks to enable the State to file a counter affidavit.
List the Special Leave Petition on 29 March 2019.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
SANJAY KUMAR
Date: 2019.02.26
16:57:07 IST
Reason: