Supreme Court - Daily Orders
K. Venkat Raman vs State Of Chhattisgarh on 14 February, 2014
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ITEM NO.9 COURT NO.13 SECTION IIA
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).1015/2014
(From the judgement and order dated 24/10/2013 in MCRC No.1141/2013 of The
HIGH COURT OF CHHATTISGARH AT BILASPUR)
K. VENKAT RAMAN Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(With appln(s) for stay of arrest,permission to place addl. documents on
record,exemption from filing O.T.)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Dr. Rajesh Pandey, Adv.
Mr. Jitender Kr. Pandey, Adv.
Ms. Priyanka Pandey, Adv.
Ms. Mridula Ray Bhardwaj, Adv.
Mr. Surya Kamal Mishra, Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
As prayed for, by the learned counsel for the petitioner, post the matter on 21st February, 2014.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER