Supreme Court - Daily Orders
Mamta Shailesh Chandra vs The State Of Uttarakhand on 7 July, 2023
Bench: Aniruddha Bose, Sanjay Kumar
ITEM NO.30 COURT NO.6 SECTION II-B
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. 7273/2019
(Arising out of impugned final judgment and order dated 24-07-2019
in WPCRL No. 1330/2018 passed by the High Court Of Uttarakhand At
Nainital)
MAMTA SHAILESH CHANDRA Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(IA No. 122202/2019 - EXEMPTION FROM FILING O.T.)
Date : 07-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Rameshwar Prasad Goyal, AOR
Mr. Anurag Tomar, Adv.
For Respondent(s) Mr. Jaswant Singh Rawat, AOR
Mr. Vikas Negi, Adv.
Ms. Ikshita Parihar, Adv.
Mr. Nand Lal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, the matter stands adjourned for four weeks.
(SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2023.07.07
17:02:02 IST
Reason: