Supreme Court - Daily Orders
Lilawati Devi vs The State Of Bihar on 17 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.14 COURT NO.7 SECTION II-A
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). 11923/2022
(Arising out of impugned final judgment and order dated 21-09-2022
in CRLMN No. 64964/2021 passed by the High Court Of Judicature At
Patna)
LILAWATI DEVI PETITIONER(S)
VERSUS
THE STATE OF BIHAR RESPONDENT(S)
(IA No. 191156/2022 - EXEMPTION FROM FILING O.T.)
Date : 17-01-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Ashutosh Thakur, Adv.
Mr. Neeraj Shekhar, AOR
Dr. Sumit Kumar, Adv.
Mr. Keshav Baheti, Adv.
Mr. Chandra Pratap, Adv.
Mr. Abhishek Pandey, Adv.
For Respondent(s) Mr. Devashish Bharuka, AOR
Ms. Sarvshree, Adv.
Mr. Abhijeet Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for respondent-State seeking adjournment, re-list in the month of February, 2023.
Counter affidavit/reply, if any, may be filed within 10 days. Rejoinder affidavit, if any, may be filed within seven days Signature Not Verified after service of counter affidavit/reply. Digitally signed by POOJA SHARMA Date: 2023.01.17 17:25:08 IST Reason:
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)