Supreme Court - Daily Orders
State (Govt.Of N.C.T.Of Delhi) vs Pankaj Choudhary on 10 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.38 COURT NO.8 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
M.A. No.3068 of 2018 in Crl.Appeal No(s). 2299/2009
PANKAJ CHOUDHARY & ORS. Petitioner(s)/
Applicant(s)
VERSUS
STATE (GOVT.OF N.C.T.OF DELHI) Respondent(s)
IN THE MATTE OF :
STATE (GOVT.OF N.C.T.OF DELHI) Petitioner(s)
VERSUS
PANKAJ CHOUDHARY & ORS. Respondent(s)
(FOR ADMISSION and IA No.163533/2018-EXTENSION OF TIME FROM
SURRENDERING )
Date : 10-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)/ Mr. Parveen Chaturvedi,AOR
Applicant(s)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicants/petitioners shall serve notice upon the standing counsel of the respondent-State.
Post the matter on Thursday, the 13th December, 2018.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.12.11
10:58:55 IST
Reason: