Supreme Court - Daily Orders
Bhagwan Singh vs State Of Uttaranchal on 17 February, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.44 COURT NO.14 SECTION II-B
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.10831/2024
[Arising out of impugned final judgment and order dated 10-04-2024
in GA No.378/2003 passed by the High Court of Uttarakhand at
Nainital]
BHAGWAN SINGH Petitioner
VERSUS
STATE OF UTTARANCHAL & ORS. Respondents
(With I.A. No.163117/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and I.A. No.163119/2024-EXEMPTION FROM FILING O.T.)
Date : 17-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. Rishesh Sikarwar, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Chandan Kumar Singh, Adv.
Mr. V. Ramasubbu, Adv.
For Respondent(s) :Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Ishita Bist, Adv.
Ms. Ambika Atrey, Adv.
Ms. Jyoti Verma, Adv.
Mr. Navneet Gupta, Adv.
Mr. Brijesh Kumar, Adv.
Mr. Ravindra S. Garia, AOR
Mr. Shashank Singh, Adv.
Mr. Madan Chandra Karnatak, Adv.
Signature Not Verified
Digitally signed by
rashmi dhyani pant
Date: 2025.02.17
17:17:06 IST
Reason: Mr. Sriharsh Nahush Bundela, AOR
Mr. Sandeep Chhabra, Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the respondent seeks and is granted four weeks’ time to file counter affidavit.
2. Rejoinder affidavit, if any, be filed within one week.
3. Re-list the special leave petition after six weeks.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2