Supreme Court - Daily Orders
Rajesh Kumar Mishra vs The State Govt Of Nct Delhi on 21 January, 2019
Bench: Uday Umesh Lalit, M.R. Shah
ITEM NO.37 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.47936/2018
(Arising out of impugned final judgment and order dated 06-03-2018
in CRA No.427/2017 passed by the High Court Of Delhi At New Delhi)
RAJESH KUMAR MISHRA Petitioner(s)
VERSUS
STATE GOVT OF NCT DELHI Respondent(s)
(FOR ADMISSION and I.R.; and IA No.6334/2019-CONDONATION OF DELAY
IN FILING)
Date : 21-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. A. Sirajudeen, Sr. Adv.
Mr. Brij Bhushan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that certain depositions need to be placed on record. On his request, the matter is adjourned for four weeks.
In the meantime, the lower Court records be summoned so that learned counsel for the petitioner may inspect the same and file the requisite copies of the depositions.
List this matter on 22.02.2019.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.01.24 09:32:37 IST Reason: (MUKESH KUMAR) (SUMAN JAIN)
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