Supreme Court - Daily Orders
Guria Swayam Sevi Sansthan vs Satyabhama on 19 August, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
OUT TODAY
ITEM NO.18 Court 3 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1204/2020 in Crl. Appeal No. 291/2017
GURIA SWAYAM SEVI SANSTHAN Petitioner(s)
VERSUS
SATYABHAMA & ANR. Respondent(s)
(FOR ADMISSION and IA No.49584/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.49583/2020-APPROPRIATE ORDERS/DIRECTIONS
IA No. 49583/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 49584/2020 - EXEMPTION FROM FILING AFFIDAVIT)
Date : 19-08-2020 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Aparna Bhat, AOR
Ms. Karishma Maria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Ms. Aparna Bhat, learned counsel, that for 40 days, the final arguments were heard by Ms. Rachna Singh, Additional District Judge, Prayagraj.
In view of the aforesaid statement made at the Bar by the learned counsel, we direct that the case, being ST No. 625/2016 titled as “State Vs. Durga Kamle & Ors.” be made over to Ms. Rachna Singh, Additional District Judge, along with other connected trials.
Signature Not VerifiedDigitally signed by Jayant Kumar Arora Date: 2020.08.19
In view of the above, the Misc. Application in disposed of.
17:48:33 IST Reason: (JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER ASSISTANT REGISTRAR