Supreme Court - Daily Orders
Sudhir Kumar Gupta vs State Of Uttarakhand . on 25 February, 2014
ITEM NO.11 COURT NO.7 SECTION II
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).6964/2013
(From the judgement and order dated 07/08/2013 in CRLMA No.628/2013 of
the HIGH COURT OF UTTARAKHAND AT NAINITAL)
SUDHIR KUMAR GUPTA Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ORS. Respondent(s)
(With appln(s) for stay, permission to file additional documents and
office report)
Date: 25/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s)
Mr. V. Giri, Sr. Adv.
Ms. Susmita Lal, Adv.
For Respondent(s)
Mr. Vijay Kumar, Adv.
Mr. Rajeev Kumar, Adv.
for Mr. Aniruddha P. Mayee, Adv.
Mr. Rajiv Nanda, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that he is proposing to file an application before the concerned Court.
The special leave petition is, accordingly, dismissed. However, in the event such an application is filed, the concerned Court shall consider and the decide the same, ...2/-
: 2 :in accordance with law, untrammeled by the observations made by the High Court.
|(N.S.K. Kamesh) | |(Renuka Sadana)
|
|Court Master | |Court Master |