Supreme Court - Daily Orders
Janki Devi vs State Of (Govt. Of Nct) Delhi And Anr. ... on 21 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.35 COURT NO.13 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). 3259-
3260/2023
(Arising out of impugned final judgment and order dated 03-08-2022
in CRLA No. 168/2019 03-08-2022 in CRLA No. 173/2019 passed by the
High Court of Delhi at New Delhi)
JANKI DEVI Petitioner(s)
VERSUS
STATE OF (GOVT. OF NCT) DELHI AND ANR. ETC. Respondent(s)
(IA No. 38772/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. A. Sirajudeen, Sr. Adv.
Mr. Manish Kapoor, Adv.
Mr. Naresh Kumar, AOR
Mr. Keerthik Vasan, Adv.
For Respondent(s) Mr. Vikramjit Banerejee, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. B.k.satija, Adv.
Mr. Shuvodeep Roy, Adv.
Mr. Ayush Anand, Adv.
Mr. Vishnu Kant, Adv.
Dr. N. Visakamurthy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Translation of the trial Court record has not been completed.
Issue fresh notice to respondent No. 2 in SLP(Crl.) No. 3260 of 2023. The concerned police station is directed to serve the said respondent and file report Signature Not Verified thereof.
Digitally signed by NEETA SAPRA Date: 2023.04.21List after six weeks.
18:20:52 IST Reason:
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)