Supreme Court - Daily Orders
Digamber Vaishnav . vs The State Of Chhattisgarh on 2 January, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.25 COURT NO.1 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).
5530-5532/2015
(Arising out of impugned final judgment and order dated 30/04/2015
in CRLA No. 3/2014 30/04/2015 in CRLA No. 536/2014 30/04/2015 in
CRLA No. 537/2014 passed by the High Court Of Chhatisgarh At
Bilaspur)
DIGAMBER VAISHNAV & ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 02/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Pramit Saxena,Adv.
For Respondent(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post after six weeks.
Learned counsel for the respondent-State to file compilation of deposition of the witnesses and all other relevant documents including post mortum report etc. in the meantime.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.01.03 16:59:46 IST Reason: (Shashi Sareen) (Suman Jain)
AR-cum-PS Court Master