Supreme Court - Daily Orders
Robin Singh vs State Of Nct Of Delhi on 29 November, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
1
ITEM NO.19 COURT NO.7 SECTION II-C
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). 4892/2022
(Arising out of impugned final judgment and order dated 27-02-2020
in BA No. 1803/2017 passed by the High Court of Delhi at New Delhi)
ROBIN SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No. 75349/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 5023/2022 (II-C)
IA No. 77142/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 29-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Rajesh Srivastava, Adv
Mr. Gaurav Verma, Adv
Mr. Neeraj Datt Gaur, Adv
For Respondent(s) Mr. Jayant K. Sud, ASG
Mr. Kartik Jasra, Adv.
Mr. Randeep Sachdeva, Adv.
Mr. Akshay Amritanshu,adv.
Mr. Raksesh Soni, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Akshay Nain, Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the submissions made, Signature Not Verified Digitally signed by including the submission on behalf of the Neetu Khajuria Date: 2022.11.29 18:47:11 IST Reason: petitioner that he intends to settle the matter amicably and effectively with the complainant, it 2 appears appropriate to extend an opportunity of hearing to the complainant in these matters.
The petitioner(s) shall implead the complainant as respondent No.2 in the respective petitions.
Cause-title may be amended within a week. Let notice be issued to the newly added respondent, returnable in three weeks.
List these matters in the second week of January, 2023.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER