Supreme Court - Daily Orders
Kanak Lal Halba vs The State Of Chhattisgarh on 3 August, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.46 COURT NO.2 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). 10766/2018
KANAK LAL HALBA Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBER]
For Petitioner(s)
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(RAJNI MUKHI) (ASHA SONI)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2018.08.04
11:48:00 IST
Reason: