Supreme Court - Daily Orders
Priyanka Jaiswal vs The State Of Jharkhand on 18 November, 2022
Bench: B.R. Gavai, Vikram Nath
ITEM NO.25 COURT NO.9 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10668/2022
(Arising out of impugned final judgment and order dated 16-06-2022
in CRMP No. 1291/2021 passed by the High Court Of Jharkhand At
Ranchi)
PRIYANKA JAISWAL Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. IA No. 156637/2022 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA No. 156638/2022 - EXEMPTION
FROM FILING O.T.)
Date : 18-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Ms. Anjana Prakash, Sr. Adv.
Mr. Sameer Kumar, AOR
Mr. Shah Rukh Ahmad, Adv.
Mr. Niraj Dubey, Adv.
Mr. Sahil Chowdhury, Adv.
Mr. Mandeep Baisala, Adv.
For Respondent(s)
Mr. H. K. Chaturvedi, AOR
Mr. Sagar Chaturvedi, Adv.
Ms. Rupali Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Signature Not Verified Digitally signed by Deepak Singh Date: 2022.11.19 11:05:58 IST Reason:(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)