Supreme Court - Daily Orders
Phurba Tenzing Bhutia vs The State Of Sikkim on 15 March, 2019
ITEM NO.47 REGISTRAR COURT. 2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 589/2019
PHURBA TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF SIKKIM Respondent(s)
Date : 15-03-2019 This petition was called on for hearing today.
For Petitioner(s)
Mrs. S. Usha Reddy, AOR
For Respondent(s) Mrs.Aruna Mathur,Adv.
Ms.Anuradha Arputham,Adv.
M/S. Arputham Aruna And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks’ time, to file counter affidavit.
Matter be processed for listing before the Hon’ble Court as per rules after expiry of four weeks.
RAJESH KUMAR GOEL Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.03.16 11:19:14 IST Reason: