Supreme Court - Daily Orders
Anjali @ Neha vs The State Of Haryana on 3 January, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.51 Court 8 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRIMINAL) Diary No(s). 24108/2021
ANJALI @ NEHA Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and IA No.164779/2021-STAY APPLICATION and IA
No.164786/2021-EXEMPTION FROM FILING O.T. and IA No.164778/2021-
PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 03-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Sanjeev Kumar, Adv
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Navin Kumar, Adv
Mr. Sujeet Kumar, Adv
Mr. Dilip Kumar, Adv
Mr. Niranjana Das, Adv
Mr. Anurag Jain, Adv
Mrs. Manjulika Pal, Adv
Mr. Mahesh Chaurasia, Adv
Mrs. Soni, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed by learned counsel for the petitioner, the matter is adjourned for two weeks.
In the meantime, liberty is granted to file documents regarding proof of threat calls. (MEENAKSHI KOHLI) Signature Not Verified (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS Digitally signed by COURT MASTER DEEPAK SINGH Date: 2022.01.04 17:32:09 IST Reason: