Supreme Court - Daily Orders
Robin Singh vs State Of Nct Of Delhi on 20 February, 2023
Bench: Vikram Nath, Sanjay Kumar
ITEM NO.1 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).4892/2022
(Arising out of impugned final judgment and order dated 27-02-2020
in BA No.1803/2017 passed by the High Court Of Delhi At New Delhi)
ROBIN SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
(IA No.25575/2023 – INTERVENTION/IMPLEADMENT, IA No.75349/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 5023/2022 (II-C)
(IA No.25592/2023 – INTERVENTION/IMPLEADMENT, IA No.77142/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 20-02-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Rajesh Srivastava, AOR
Mr. Gaurav Verma, Adv.
Mr. Neeraj Datt Gaur, Adv.
For Respondent(s) Mr. Jayant K.sud, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Shantnu Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Rakesh Kr.soni, Adv.
Mr. Akshay Nain, Adv.
Mr. Satish Pandey, AOR
Mr. Fanish Jain, Adv.
Mr. Abhishek Vikas, AOR
Mr. Saket Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Applications for impleadment (IA No.25575/2023 & IA Digitally signed by ARJUN BISHT Date: 2023.02.20 15:46:15 IST Reason: No.25592/2023) are allowed.
1Modified array of parties be filed within a week.
Learned counsel for the newly added respondent(s) may file counter affidavit within four weeks.
In view of the letter circulated by learned counsel for the respondents, list after four weeks.
(ARJUN BISHT) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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