Supreme Court - Daily Orders
Deepak Sahu vs The State Of Chhattisgarh on 8 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.36 COURT NO.6 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).1179/2019
(Arising out of impugned final judgment and order dated 01-11-2018
in IA No.1/2018 passed by the High Court of Chhatisgarh at
Bilaspur)
DEEPAK SAHU PETITIONER(S)
VERSUS
THE STATE OF CHHATTISGARH RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.20086/2019-EXEMPTION FROM FILING
O.T.)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Sameer Shrivastava, AOR
Mr.Prassana Mohan, Adv.
Ms.Divya Rai, Adv.
Mr.Sachin Pujara, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.02.09 10:14:12 IST Reason: