Supreme Court - Daily Orders
The State Of Chhattisgarh vs Aman Kumar Singh on 2 March, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.11 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 46427/2019
(Arising out of impugned final judgment and order dated 13-02-2019
in WPC No. 447/2019 20-11-2019 in WPC No. 447/2019 passed by the
High Court Of Chhattisgarh At Bilaspur)
THE STATE OF CHHATTISGARH & ANR. Petitioner(s)
VERSUS
AMAN KUMAR SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12858/2020-CONDONATION OF DELAY
IN FILING and IA No.12859/2020-EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 2369/2020 (IV-A)
(FOR ADMISSION and I.R. and IA No.13439/2020-EXEMPTION FROM FILING
O.T. and IA No.13438/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-03-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Siddharth Dave, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Ashish Tiwari, Adv.
For Respondent(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Apoorv Kurup, AOR
Ms. Daisy Hannah, Adv.
Mr. Siddharth Nigotia, Adv.
Ms. Upama Bhattacharjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Adjourned by four weeks.
(R. NATARAJAN) Signature Not Verified (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.03.02 16:53:28 IST Reason: