Supreme Court - Daily Orders
Amit Gupta vs State Of Chhattisgarh on 8 March, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.23 COURT NO.9 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 2478/2016 in R.P.(Crl.) D 22520/2015 In SLP(Crl) No.
10184/2013
AMIT GUPTA AND ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(For discharge of advocate on record)
Date : 08/03/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBERS]
For Petitioner(s) Mr. Nitin Kumar Thakur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.P. No. 2478/2016 for discharge of advocate-on-record is rejected.
(RASHI GUPTA) (CHANDER BALA)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.03.09
11:38:39 IST
Reason: