Supreme Court - Daily Orders
Praveen Kumar Alias Prashant vs State Of Gnct Of Delhi on 5 July, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.28 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
Miscellaneous Application No. 1414/2021
(Arising out of impugned final judgment and order dated 24-11-2020
in D No. No. 23428/2020 passed by the Supreme Court of India)
PRAVEEN KUMAR ALIAS PRASHANT Petitioner(s)
VERSUS
STATE OF GNCT OF DELHI Respondent(s)
(In view of Court's order dated 19.05.2022 in Criminal Appeal
No.348/2021 Praveen Kumar @ Prashant shall not be permitted to
appear "in person" in this or any other proceedings without prior
permission of the concerned court.
IA No. 125675/2020 - APPEAL AGAINST REGISTRARS ORDER XV RULE 5
IA No. 125684/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 125679/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 05-07-2023 This matterss were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Ramjee Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking an adjournment, hearing of the matter is adjourned by ten weeks.
(VIJAY KUMAR) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Deepak Singh
Date: 2023.07.05
16:03:44 IST
Reason: