Supreme Court - Daily Orders
Shameem @ Shameemuddin vs The State Of Chhattisgarh on 16 August, 2023
1
ITEM NO.24 REGISTRAR COURT. 2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. VIVEK SAXENA
IA 114167/2023,114168/2023, in Writ Petition(s)(Criminal) No(s).
262/2023
SHAMEEM @ SHAMEEMUDDIN Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH & ANR. Respondent(s)
IA No. 114168/2023 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT
IA No. 114167/2023 - EXEMPTION FROM FILING O.T.)
Date : 16-08-2023 These matters were called on for hearing today.
For Petitioner(s)
Mr. Md. Shahid Anwar, AOR
Mr. Shahzeb Khan, Adv.
Mr. Syed Rehan, Adv.
For Respondent(s)
Ms. Ruchira Goel, AOR
Mr. Adit Jayeshbhai Shah, Adv.
Mr. Pradeep Misra, AOR
Mr. Sumeer Sodhi,AOR
Mr. Dhruv Wadhwa,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by MADHU GROVER Date: 2023.08.17 Four weeks time is granted to respondent No.2 to file the 11:57:08 IST Reason: counter affidavit.
Service is not complete in respect of respondent No.1. However Mr. Dhruv Wadhwa, Ld. Advocate has appeared on behalf 2 of Mr.Sumeer Sodhi, Ld. Advocate-on-Record for Respondent No.1. He seeks and is granted four weeks time to file vakalatnama and four weeks time to file counter affidavit.
At this stage, Ld. Counsel for petitioner objects for seeking of time on behalf of Respondent No.1 and submits that the matter needs to be listed before the Hon’ble Court, as the service is complete.
Since the vakalatnama on behalf of respondent No.1 is yet to be filed. The service cannot be taken as complete.
List again on 9.10.2023.
VIVEK SAXENA Registrar MG