Supreme Court - Daily Orders
Kiran Talwar vs The State Of Uttarakhand on 11 May, 2022
ITEM NO.27 REGISTRAR COURT. 2 SECTION II-B
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. S.P.S. LALER
Criminal Appeal No(s). 1683/2021
KIRAN TALWAR Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
Date : 11-05-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Shekhar Prit Jha, AOR
Ms. Preeti, Adv.
For Respondent(s)
Mr. Jaswant Singh Rawat, AOR
Jatinder Pal Singh, AOR
Ms. Reema Chauhan, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent nos. 1 to 4 are duly represented. Four weeks time, is granted to respondent no. 4 to file counter affidavit.
As per Order XX, Rule-5 (3) of Supreme Court (Amendment) Rule 2019, this matter neither involves sentence of life imprisonment/ death penalty nor the Hon’ble Court has asked for requisitioning of Original Records of court below. Therefore, records are not required to be requisitioned from the concerned courts.
Four weeks time is granted to the counsel for appearing parties to file additional documents, if any.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per the rules.
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2022.05.13 10:05:38 IST Reason:S.P.S. LALER Registrar pm