Supreme Court - Daily Orders
Chandan vs The State (Delhi Admn. ) on 7 July, 2023
ITEM NO.4 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 SH. VIVEK SAXENA
Criminal Appeal No(s). 788/2012
CHANDAN Appellant(s)
VERSUS
THE STATE (DELHI ADMN. ) Respondent(s)
Date : 07-07-2023 This appeal was called on for hearing today.
For Appellant(s)
For Respondent(s)
Mr. Shreekant Neelappa Terdal, AOR
Mr. Abhishek Khanna, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Sole respondent is duly represented. Notice of alternative arrangement was issued. A letter has been received from Central Jail No.2, Tihar, stating therein that he was released on bail and no other address is available with the Registry.
Hence, process the matter for listing before the Hon’ble Judge-in-Chambers, for further directions.
VIVEK SAXENA Signature Not Verified Registrar Digitally signed by PRIYANKA MALIK Date: 2023.07.08 pm 10:37:27 IST Reason: