Supreme Court - Daily Orders
Karan Singh vs State (Nct Of Delhi) on 27 June, 2023
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.10 COURT NO.12 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(s). 17181/2023
(Arising out of impugned final judgment and order dated 13-01-2023
in WPCRL No. 1891/2022 passed by the High Court of Delhi at New
Delhi)
KARAN SINGH Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ORS. Respondent(s)
(IA No.104214/2023-CONDONATION OF DELAY IN FILING)
Date : 27-06-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE K V VISWANATHAN
(VACATION BENCH)
For Petitioner(s)
Mr. Kiran Kumar Patra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
After having perused the impugned order, prima facie, we find that the learned Judge was not justified in refusing prayer for pass over and proceeding to decide the case on merits. Hence, issue notice returnable on 21st August, 2023.
Liberty is granted to serve the standing counsel for the first respondent.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.06.27 (ANITA MALHOTRA) (AVGV RAMU)
16:13:26 IST
Reason: AR-CUM-PS COURT MASTER