Supreme Court - Daily Orders
Raja Nayakar vs The State Of Chhattisgarh on 11 December, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.49 COURT NO.13 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). 22785/2017
RAJA NAYAKAR Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. Jitendra Singh,Adv.
Ms. Kalpana Sabharwal,Adv.
Ms. Priyanka Singh,Adv.
Mr. S. S. Dharma Teja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the counsel for the petitioner to cure the defects as pointed out by the Registry in its office report.
(KUSUM LATA SYAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by RACHNA Date: 2017.12.15 10:12:14 TLT Reason: