Supreme Court - Daily Orders
State (Nct Of Delhi) vs Manish Sharma@ Pappan on 14 January, 2019
ITEM NO.74 REGISTRAR COURT. 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
BEFORE THE REGISTRAR RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8069-
8071/2018
STATE (NCT OF DELHI) Petitioner(s)
VERSUS
MANISH SHARMA@ PAPPAN & ANR. Respondent(s)
Date : 14-01-2019 These petitions were called on for hearing today.
For Petitioner(s) Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. D. K. Devesh, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)No. 8069/2018
Sole respondent is given four weeks’ time, as last opportunity, to file counter affidavit. After the completion of four weeks’ time, process the matter for listing before Hon’ble Court.
SLP(C)No. 8070-71/2018 Learned counsel for petitioner shall as a last opportunity comply with order dated 02.11.2018 in respect of common sole respondent within four weeks’ time.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.01.16 10:33:20 IST Reason:….contd.
-2-Office report indicates that the Original Records of Trial Court has been sent back to the Trial Court for English version of depositions. The Trial Court in this regard vide letter dated 09.01.2019 along with Original Record has informed that there is no post of Translator. Hence, the Registry shall forward the depositions/ Original Record of the Trial Court to the concerned High Court for English translation.
List again on 27.02.2019.
RAJESH KUMAR GOEL Registrar JG