Supreme Court - Daily Orders
Sri Tukan Sharma vs State Of Tripura on 13 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.25 COURT NO.9 SECTION II
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....../2017
CRL.M.P. No.6112/2017
(Arising out of impugned final judgment and order dated 05/04/2016
in CRLA No. 4/2014 passed by the High Court Of Tripura At
Agarthala)
SRI TUKAN SHARMA Petitioner(s)
VERSUS
STATE OF TRIPURA Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Hiren Dasan, Adv.
Mr. Kripa Shankar Prasad,Adv.
Mr. Karri Venkata Reddy, Adv.
Mr. Chand Qureshi, Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment for filing additional documents, put up after two weeks.
(Sanjay Kumar-II) (Suman Jain)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.04.13
15:38:27 IST
Reason: