Supreme Court - Daily Orders
Sushil Shah vs Netrapal Singh on 3 June, 2020
Author: Krishna Murari
Bench: Krishna Murari
ITEM NO.2 Virtual Court 8 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 523/2018
SUSHIL SHAH Petitioner(s)
VERSUS
NETRAPAL SINGH Respondent(s)
(IA No. 154156/2018 - EXEMPTION FROM FILING O.T.
IA No. 154153/2018 - STAY APPLICATION)
WITH
T.P.(Crl.) No. 524/2018 (XVI-A)
IA No. 154209/2018 - EXEMPTION FROM FILING O.T.
IA No. 154208/2018 - STAY APPLICATION)
T.P.(Crl.) No. 527/2018 (XVI-A)
IA No. 154374/2018 - STAY APPLICATION)
Date : 03-06-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Shivam Sharma, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
For Respondent(s) Mr. Ashutosh Dubey, AOR
Chaudhary Bhupendra Singh, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Rajesh Singh Chauhan, Adv.
Mr. Jabar Singh, Adv.
Mr. Annam Venkatesh, AOR
Mr. Rahul Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the Signature Not Verified respondent, matters are adjourned for four weeks to file Digitally signed by RAJNI MUKHI Date: 2020.06.03 counter affidavit.
16:30:46 IST Reason:
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)