Supreme Court - Daily Orders
Subrat Saha @ Khokhan vs State Of Chhattisgarh on 12 July, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.12 COURT NO.15 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.) Diary No(s).
8527/2015
(Arising out of impugned final judgment and order dated 04/03/2015
in TP No. 26/2014 passed by the High Court of Chhatisgarh at
Bilaspur)
SUBRAT SAHA @ KHOKHAN AND ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH AND ANR. Respondent(s)
(Office report on default)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Shankar Divate,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Time for removing defects is extended by further period of four weeks' from today failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
(JYOTI GUPTA) (SAROJ GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
JYOTI GUPTA
Date: 2016.07.14
14:20:13 PKT
Reason: