Supreme Court - Daily Orders
Prabha Surana vs The State Of Nagaland on 16 October, 2023
ITEM NO.28 COURT NO.3 SECTION II
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). 32863/2023
(Arising out of impugned final judgment and order dated 22-02-2022
in CRLR No. 2/2019 passed by the High Court of Gauhati at Kohima)
PRABHA SURANA Petitioner(s)
VERSUS
THE STATE OF NAGALAND & ANR. Respondent(s)
(IA No.206433/2023-CONDONATION OF DELAY IN FILING and IA
No.206438/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 16-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Anshul Mittal, Adv.
Mr. Vinam Gupta, AOR
Ms. Aanchal Arora, Adv.
Mr. Sachit Arora, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
It is stated that the connected/similar special leave petition being SLP(Crl.) Diary No. 32852/2023 titled “Shanti Surana vs. State of Nagaland & Anr.” is listed before the another Bench on 30.10.2023.
Subject to orders of the Hon’ble the Chief Justice of India, the present special leave petition and SLP (Crl.) Diary No. 32852/2023 may be listed before one Bench on 30.10.2023. Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.10.18 17:42:37 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR