Supreme Court - Daily Orders
Om Prakash @ Israel @ Raju @ Raju Das vs Union Of India on 4 April, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.23 COURT NO.6 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No.2214/2022
(Arising out of impugned final judgment and order dated 23-08-2019
in W.P.(CRL) No.1531/2017 passed by the High Court of Uttarakhand
at Nainital)
OM PRAKASH @ ISRAEL @ RAJU @ RAJU DAS Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(I.A. No. 23979/2022 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 04-04-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Prateek K. Chadha, AOR
Ms. Radhika Dhanotia, Adv.
Ms. Trisha Chandran, Adv.
For Respondent(s) Ms. Vanshaja Shukla, AOR
Ms. Rachna Gandhi, Adv.
Mr. K. M. Nataraj, ASG
Mr. Digvijay Dam, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Mrinal Elkar Mazumdar, Adv.
Mr. Raghav Sharma, Adv.
Mr. A. K. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
An adjournment letter has been circulated on behalf of the respondent No.2. Service is complete.
Learned counsel for the respondent(s) is granted four weeks’ time to file counter affidavit, as prayed for. Rejoinder be filed Signature Not Verified within two weeks thereafter.
Digitally signed by RASHMI DHYANI Date: 2022.04.04 17:23:45 IST Reason:List after six weeks.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER