Supreme Court - Daily Orders
Chandra Shekhar Kargeti vs The State Of Uttarakhand on 31 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.31 COURT NO.5 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(s). 6939/2018
(Arising out of impugned final judgment and order dated 08-08-2018
in CRLMA No. 576/2017 passed by the High Court of Uttarakhand At
Nainital)
CHANDRA SHEKHAR KARGETI Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.117658/2018-EXEMPTION FROM FILING
O.T. and IA No.117660/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 31-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Kamini Jaiswal, Adv.
Mr. Akhilesh Kalra, Adv.
Mr. Rohit Kumar Singh, AOR
Mr. Raghavendra Pratap Singh, Adv.
Mr. Avinash Chandra, Adv.
Ms. Rani Mishra, Adv.
Mr. Jatinderpal Singh, Adv.
For Respondent(s) Mr. Rakesh Kumar Khanna, Sr. Adv.
Mr. Rakesh Mishra, AOR
Mr. Sunil Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Rakesh Mishra, learned Advocate-on-Record, accepts notice and waives service of notice on behalf of respondent No. 2. Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.31 17:36:20 IST Reason: Counter affidavit be filed within four weeks. Rejoinder, if any, may be filed within two weeks, thereafter.
Let the matter be listed after six weeks.
2Till the next date of hearing, there shall be stay of the operation of the impugned judgment as well as stay of the proceedings pending before the trial court.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER