Supreme Court - Daily Orders
Kanak Lal Halba vs The State Of Chhattisgarh on 22 October, 2018
Bench: Uday Umesh Lalit, D.Y. Chandrachud
ITEM NO.40 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 10766/2018
(Arising out of impugned final judgment and order dated 28-04-2015
in CRLA No. 89/2010 passed by the High Court Of Chhatisgarh At
Bilaspur)
KANAK LAL HALBA Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.144516/2018-CONDONATION OF DELAY
IN FILING and IA No.144518/2018-EXEMPTION FROM FILING O.T. and IA
No.144517/2018-CONDONATION OF DELAY IN REFILING )
Date : 22-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. K.M.M.Khan, Adv.
Mr. N.N.Bain, Adv.
Mr. S.B. -Sabad Khan, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SUMAN JAIN) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by SHASHI SAREEN Date: 2018.10.23 16:40:45 IST Reason: