Supreme Court - Daily Orders
Shanti Surana vs The State Of Nagaland on 27 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.38 COURT NO.11 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). 32852/2023
(Arising out of impugned final judgment and order dated 22-02-2022
in CRLR No. 1/2019 passed by the High Court of Gauhati at Kohima)
SHANTI SURANA Petitioner(s)
VERSUS
THE STATE OF NAGALAND & ANR. Respondent(s)
(IA No.194871/2023-CONDONATION OF DELAY IN FILING and IA
No.194874/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.194872/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS )
Date : 27-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Vinam Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel appearing for the petitioner seeking adjournment on the ground of personal difficulty, list the matter on 30th October, 2023.
(ASHISH KONDLE) Signature Not Verified (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by Anita Malhotra Date: 2023.09.30 11:03:31 IST Reason: