Supreme Court - Daily Orders
Rattani @ Rajni vs The State Of Himachal Pradesh on 2 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.2 Court 7 (Video Conferencing) 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
IA 54957/2021 in Criminal Appeal No(s). 429/2021
RATTANI @ RAJNI Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(IA 54957/2021 for suspension of sentence to be listed only.
IA No. 54957/2021 - SUSPENSION OF SENTENCE)
Date : 02-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s) Mr. Aditya Dhawan, Adv.
Ms. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Vikas Mahajan, Sr. Adv./AAG
Mr. Vivek Mahaja, Adv.
Mr. Vidit Sharma, Adv.
Mr. Anil Kumar, Adv.
Mr. Vinod Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-State has entered appearance.
Counter affidavit be filed within three weeks. Rejoinder affidavit be filed within one week thereafter, as prayed for.
List after four weeks.
Signature Not VerifiedDigitally signed by Charanjeet kaur Date: 2021.07.03 [CHARANJEET KAUR] [POONAM VAID] 12:54:59 IST Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)