Supreme Court - Daily Orders
Naveen Bareja vs State Of Nct Delhi on 21 July, 2014
\230 ITEM NO.72 REGISTRAR COURT. 2 SECTION II
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 M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3269/2014
NAVEEN BAREJA Petitioner(s)
VERSUS
STATE OF NCT DELHI & ANR Respondent(s)
(with appln. (s) for stay and office report)
Date : 21/07/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. Salil Bhattacharya,Adv.
Mr. Sanjay Jain ,Adv.
For Respondent(s) Mr. Tara Chandra Sharma,Adv.
Ms. Neelam Sharmam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Await the return of the service of notice already issued to the respondent No.1.
Respondent No. 2 shall be at liberty to file the counter affidavit within a period of six weeks, in case he intends to do so.
List again on 23.9.2014.
(M K HANJURA) Registrar Mg Signature Not Verified Digitally signed by Madhu Grover Date: 2014.07.24 10:28:11 IST Reason: