Supreme Court - Daily Orders
Naresh Kumar vs The State Of Uttarakhand Through The ... on 17 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.3 Court 6 (Video Conferencing) 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
Criminal Appeal No(s). 918/2018
NARESH KUMAR Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(IA No. 107563/2021 - RECALLING THE COURTS ORDER IN IA NO.
39907/2021)
Date : 17-09-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s) Ms. Ekta Choudhary, AOR (not joined)
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
The appellant in effect seeks review of the order dated 18.06.2021, albeit predicated on the ground that it was not to his knowledge that bail has been granted to the co-accused and thus fact was not brought to the notice of the Bench on the relevant date (Vacation Bench) which passed order dated 18.06.2021.
We are of the view that it would be
appropriate to list the matter before the Bench
Signature Not Verified
which passed the order dated 18.06.2021, subject to Digitally signed by Charanjeet kaur Date: 2021.09.17 16:30:21 IST Reason: orders of Hon’ble the Chief Justice. 2 A copy of the application be supplied to learned counsel for the respondent as learned counsel makes a grievance that despite request, the same has not been supplied to him.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)