Supreme Court - Daily Orders
Chhote Lal vs Rohtash on 10 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.102 Court 12 (Video Conferencing) 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
Criminal Appeal No(s). 2490/2014
CHHOTE LAL Appellant(s)
VERSUS
ROHTASH & ORS. Respondent(s)
Date : 10-02-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s)
Mr. Anjani Kumar Mishra, AOR
Ms. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Shiv Ram Pandey, Adv.
For Respondent(s) Mr. Dinesh Chander Yadav, AAG
Dr. Monika Gusain, AOR
Mr. Rohit Sharma, Adv.
Mr. Rounak Nayak, Adv.
Ms. Arju Chaudhary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the office note with regard to the demise of the counsel representing respondent nos. 1 to 6, let fresh notice issue to respondent nos. 1 to 6 by the Registry to take necessary steps to ensure their representation in the present appeal.
List after four weeks.
Signature Not Verified Digitally signed by Rachna Date: 2021.02.10 (NEETA SAPRA) 17:43:40 IST Reason: (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)