Supreme Court - Daily Orders
Shiv Prasad Semwal vs The State Of Uttarakhand on 2 February, 2022
ITEM NO.15 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION II-B
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 SH. VINOD SINGH RAWAT
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3687/2020
SHIV PRASAD SEMWAL Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
Date : 02-02-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Pallavi Langar, AOR
For Respondent(s)
Mr. Jaswant Singh Rawat, AOR
Mr. Vikash Negi, Adv.
Mr. Ashish Sehrawat, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent Nos. 1 and 2 have already filed the counter affidavit.
Learned counsel for the petitioner shall within a period of two weeks, file the fresh particulars of Respondent No.3 and he shall also take fresh steps for the service of notice to him within the same period.
List again on 7.3.2022.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.02.03 14:54:31 IST Reason:VINOD SINGH RAWAT Registrar MG