Supreme Court - Daily Orders
The State Of Jharkhand vs Dhananjay Gupta @ Dhananjay Prasad ... on 26 September, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.37 COURT NO.16 SECTION II-A
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). 10810/2023
(Arising out of impugned final judgment and order dated 12-01-2023
in BA No. 12508/2022 passed by the High Court Of Jharkhand At
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
DHANANJAY GUPTA @ DHANANJAY PRASAD GUPTA Respondent(s)
IA No. 159317/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 159318/2023 - EXEMPTION FROM FILING O.T.) Date : 26-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Ms. Pragya Baghel, Adv.
Mr. Jayant Mohan, AOR Ms. Adya Shree Dutta, Adv.
For Respondent(s) Mr. Rajan Raj, Adv.
Ms. Mohini Priya, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the Respondent shall file counter affidavit, if any, within a period of three weeks.
List on 7.11.2023.
(DR. NAVEEN RAWAL) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.09.26 16:06:30 IST Reason: