Supreme Court - Daily Orders
Chetan Das Sahu vs Hemlata Sahu on 27 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.55 COURT NO.10 SECTION IIC
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). 438/2017
(Arising out of impugned final judgment and order dated 19/09/2016
in CRLMP No. 922/2016 passed by the High Court Of Chhatisgarh At
Bilaspur)
CHETAN DAS SAHU Petitioner(s)
VERSUS
HEMLATA SAHU & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S. Nanda Kumar,Adv.
Mr. Parivesh Singh,Adv.
Mr. M.S.Saran Kumar,Adv.
Mr. P.Srinivasan,Adv.
Mr. Ram Dhan Singh Narwal,Adv.
Mr. Ranjeet Singh,Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any merit in this special leave petition which is hereby dismissed.
Pending application, if any, stands disposed of.
(Madhu Bala) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by MADHU BALA Date: 2017.01.27 15:41:18 IST Reason: