Supreme Court - Daily Orders
Geeta vs State Of Uttarakhand on 27 January, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.15 COURT NO.10 SECTION II
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.)...... CRLMP No(s).
1101/2016
(Arising out of impugned final judgment and order dated 08/09/2015
in CRLA No. 95/2004 08/09/2015 in RA No. 80/2015 passed by the High
Court of Uttarakhand at Nainital)
GEETA Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
CRLMP. 1101/2016(with exemption from surrendering)
Date : 27/01/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Pundit Parmanand Kotara,Sr.Adv.
Mr. David A.,Adv.
Mr. Lalit Kumar,Adv.
Ms. Rajkumari Banju,Adv.
Mr. S.Lal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.P.No. 1101/2016 for exemption from surrendering is rejected. However, two weeks' time is granted for filing proof of surrender.
In case, the petitioner surrenders and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration in the Court.
(SUMAN WADHWA) (TAPAN KUMAR CHAKRABORTY)
AR-cum-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2016.01.28
16:05:42 IST
Reason: