Supreme Court - Daily Orders
State Of Chhattisgarh vs Ram Shankar Netam on 14 February, 2014
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ITEM NO.27 COURT NO.5 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)... 2014
CRLMP.NO(s). 2494
(From the judgement and order dated 21/01/2013 in CRLMP No. 881/2012 of
The HIGH COURT OF CHHATTISGARH AT BILASPUR)
STATE OF CHHATTISGARH Petitioner(s)
VERSUS
RAM SHANKAR NETAM Respondent(s)
With CRLMP NO. 2494/2014(Condonation of delay in filing SLP)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Apoorv Kurup, Adv.
Mr. C.D. Singh, Adv.
Ms. Sakshi Kakkar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Learned counsel for the petitioner will file statements of P.Ws. 19 and 19A | |within a period of six weeks. | |List the matter thereafter. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |