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Ravishankar Tandon vs State Of Chhattisgarh on 6 September, 2023

Bench: S. Ravindra Bhat, C.T. Ravikumar

     ITEM NO.33                              COURT NO.8                 SECTION II­C

                                   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.27190/2023

     (Arising out of impugned final judgment and order dated 02­01­2023
     in CRLA No. 194/2013 passed by the High Court of Chhattisgarh at
     Bilaspur)

     RAVISHANKAR TANDON                                                 Petitioner(s)

                                                    VERSUS

     STATE OF CHHATTISGARH                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149046/2023­CONDONATION OF DELAY
     IN FILING SLP)

     Date : 06­09­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)
                                       Mr. Manish Kumar Saran, AOR
                                       Mr. Yash Prakash Sharan, Adv.
                                       Mr. Satya Prakash Sharan, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Heard learned counsel appearing for the petitioner and perused the material placed on record.

2. Delay condoned.

3. Issue notice, returnable in two weeks.

4. Liberty is granted to serve the Standing counsel for the State of Chhattisgarh.

(VISHAL ANAND) Digitally signed by VISHAL ANAND (BEENA JOLLY) ASTT. REGISTRAR­cum­PS Date: 2023.09.06 18:43:08 IST Reason:

COURT MASTER (NSH)