Supreme Court - Daily Orders
Rattani @ Rajni vs The State Of Himachal Pradesh on 18 February, 2022
ITEM NO.28 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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
BEFORE THE REGISTRAR SAURABH PARTAP SINGH LALER
Criminal Appeal No(s). 429/2021
RATTANI @ RAJNI Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
Date : 18-02-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Chander Shekhar Ashri, AOR
Ms. Kiran Dhawan, Adv
For Respondent(s)
Mr. Vinod Sharma, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time is granted to the sole respondent to file the counter affidavit.
Records are awaited. Registry to issue DO letter for remitting records from the concerned Courts.
List again on 25.03.2022.
SAURABH PARTAP SINGH LALER Registrar Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.02.18 17:16:44 IST Reason: