Supreme Court - Daily Orders
Devendra Singh Malik vs State Of Uttrakhand on 1 September, 2014
Author: Dipak Misra
Bench: Dipak Misra
ITEM NO.19 COURT NO.8 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.)...... CRLMP No(s).
16870/2014
DEVENDRA SINGH MALIK Petitioner(s)
VERSUS
STATE OF UTTRAKHAND Respondent(s)
CRLMP. 16870/2014(with exemption from surrendering)
Date : 01/09/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Petitioner(s) Mr. Dinesh S.Badiar,Adv.
Mr. Birendra Kumar Srivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The prayer for exemption from surrendering is rejected.
However, the petitioner is granted four weeks' time to surrender and file proof thereof failing which the special leave petition shall stand dismissed.
If the surrender certificate is filed within the time frame, the Registry shall place the matter before the appropriate Bench immediately.
(SUMAN WADHWA) (SUNEET MAHAJAN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.09.02
16:49:19 IST
Reason: