Supreme Court - Daily Orders
State Of Nct Of Delhi vs Raj Kumar @ Lovepreet @ Lovely on 10 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.19 COURT NO.12 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). 2503/2021
(Arising out of impugned final judgment and order dated 11-02-2021
in CRLMC No. 2312/2020 passed by the High Court of Delhi at New
Delhi)
STATE OF NCT OF DELHI Petitioner(s)
VERSUS
RAJ KUMAR @ LOVEPREET @ LOVELY Respondent(s)
( IA No. 41205/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 41208/2021 - EXEMPTION FROM FILING O.T.) Date : 10-10-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Suryaprakash V.raju, A.S.G. Ms. Sairica Raju, Adv.
Mr. Ashutosh Ghade, Adv.
Mr. Guntur Pramod Kumar, Adv. Dr. Arun Kumar Yadav, Adv.
Mr. Shreekant Neelappa Terdal, AOR For Respondent(s) Ms. Shivangi Sharma, Adv.
Ms. Supriya Juneja, AOR 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 respondent on personal grounds, the matter stand adjourned for 31st October, Signature Not Verified 2023.Digitally signed by SONIA BHASIN Date: 2023.10.11 16:24:23 IST Reason:
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)