Supreme Court - Daily Orders
The State Of Jharkhand vs Gaurav Vaksh @ Lucky Singh on 12 November, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.6 Court 15 (Video Conferencing) SECTION II-A
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.) No(s). 7245/2021
(Arising out of impugned final judgment and order dated 28-05-2020
in WPCR No. 428/2019 passed by the High Court Of Jharkhand At
Ranchi)
THE STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
GAURAV VAKSH @ LUCKY SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.121148/2021-EXEMPTION FROM FILING
O.T.)
Date : 12-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Vishnu Sharma, Adv.
Mr. Shantanu Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner prays for further time to respond to the queries of the Court and to file better affidavit in terms of the order dated 04.10.2021. Extending the last opportunity, the matter stands adjourned today; but while providing that if the better affidavit is not filed within two weeks’ from today, this petition shall stand dismissed without referring to the Bench. If the affidavit is so filed, the matter may be posted for Signature Not Verified consideration on 29.11.2021.
Digitally signed byNEETU KHAJURIA Date: 2021.11.13 17:25:45 IST Reason:
(TUSHAR BISHT) (SUNIL KUMAR RAJVANSHI)
COURT MASTER (SH) BRANCH OFFICER