Supreme Court - Daily Orders
Naveen Kumar Alias Monu vs The State Of Haryana on 15 February, 2023
Bench: Sanjay Kishan Kaul, Aravind Kumar
ITEM NO.102 COURT NO.2 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). 1140-1141/2018
NAVEEN KUMAR ALIAS MONU Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
([ TO GO BEFORE THREE HON'BLE JUDGES ][ DEATH CASE ][ FOR
DIRECTIONS ]
IA No. 117424/2021 - APPLICATION FOR PERMISSION)
WITH
Crl.A. No. 1283-1284/2018 (II-B)
([DEATH CASE]
IA No. 76358/2022 - APPLICATION FOR PERMISSION)
Date : 15-02-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. Ankit Kumar Lal, AOR
Mr. Vibhor Jain, Adv.
Ms. Pratiksha B., Adv.
Mr. Mrigank Prabhakar, AOR
Ms. Sakshi Jain, Adv.
For Respondent(s) Mr. Raj Singh Rana, A.A.G.
Mr. Gaurav Agarwal, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Vishwa Pal Singh, AOR
Dr. Monika Gusain, AOR
Mr. Samar Vijay Singh, AOR
Ms. Sabarni Som, Adv.
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2023.02.16
17:08:21 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
It appears that the order dated 30.8.2022 was not complied with within the stipulated time. The position today is that the parties have filed their respective compilations which alone will be required to be referred to as stated before us. The synopsis has not been filed by both the parties and in the Court today a synopsis has been handed by learned counsel for the petitioner.
Learned counsel for the respondent seeks three weeks’ time to file synopsis.
Learned counsel for both the parties requests for some time as aforesaid to examine the matter as the compilation was filed only yesterday.
List for hearing after three weeks as requested.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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