Supreme Court - Daily Orders
Ashwani Sharma vs The State Of Chattisgarh on 4 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.30 COURT NO.3 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
CRIMINAL APPEAL NO(S)…………………../2018
DIARY NO(S). 29847/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14-02-2017
IN AA NO. 142/2016 PASSED BY THE HIGH COURT OF CHHATISGARH AT
BILASPUR)
ASHWANI SHARMA APPELLANT(S)
VERSUS
THE STATE OF CHATTISGARH RESPONDENT(S)
(FOR CONDONATION OF DELAY IN FILING APPEAL ON IA 100268/2017
FOR EXEMPTION FROM FILING O.T. ON IA 100270/2017
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 100272/2017
FOR EXEMPTION FROM FILING O.T. ON IA 137231/2017)
Date : 04-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant (s) Ms. E. R. Sumathy, AOR
Mr. S.K. Sahijpal, Adv.
Ms. Sudeepti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the appellant and perused the relevant material.
Delay condoned.
Permission to file lengthy list of dates is granted. Exemption from filing O.T. is granted. Issue notice.
Tag with Criminal Appeal No.1335 of 2017.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.01.04 16:39:03 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER