Supreme Court - Daily Orders
Raja Nayakar vs The State Of Chhattisgarh on 16 February, 2018
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.40 COURT NO.12 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). 22785/2017
RAJA NAYAKAR Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
Date : 16-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Jetendra Singh,Adv.
Ms. Kalpana Sabharwal,Adv.
Ms. Priyanka Singh,Adv.
Mr. S. S. Dharma Teja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' further time is granted to the counsel for the petitioner to cure the defects, failing which the special leave petition shall stand dismissed without further reference to the Court.
(KUSUM LATA SYAL) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
KUSUM LATA SYAL
Date: 2018.02.17
12:48:00 IST
Reason: