Supreme Court - Daily Orders
Ratnu Yadav vs The State Of Chhattisgarh on 14 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.45 COURT NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7210/2018
(Arising out of impugned final judgment and order dated 07-04-2018
in CRLA No. 929/2013 passed by the High Court Of Chhatisgarh At
Bilaspur)
RATNU YADAV Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Shridhar Yeshwant Chitale,Adv.(AC)
For Respondent(s) Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Adv.
Mr. Dharmendra Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Registry is directed to call for the record(s).
List in the month of August, 2019.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.12.15 11:20:18 IST Reason: