Supreme Court - Daily Orders
Sadakat Kotwar vs The State Of Jharkhand on 28 February, 2020
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.20 COURT NO.5 SECTION II-A
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). 38089/2019
SADAKAT KOTWAR & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(IA No.33405/2020-EXEMPTION FROM SURRENDERING WITHIN TIME and IA
No.33406/2020-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS )
Date : 28-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr. Shree Prakash Sinha,Adv.
Mr. Rakesh Mishra,Adv.
Ms. Marina Wheeler,Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 92 days in refiling the special leave petition is condoned.
Heard Mr. Shree Prakash Sinha, learned counsel appearing for the petitioners.
Prayer for exemption from surrendering is declined. As prayed, four weeks’ time is granted to the petitioners to surrender and file proof thereof.
Application for exemption from surrendering is accordingly dismissed As and when proof of surrender is filed by the petitioners, the Registry is directed to process the matter for being listed Signature Not Verified before the Court forthwith.
Digitally signed by MAHABIR SINGH Date: 2020.02.29 13:47:54 IST Reason: (MAHABIR SINGH) (BEENA JOLLY)
AR-cum-PS BRANCH OFFICER