Supreme Court - Daily Orders
Suneeti Toteja vs State Of U.P. on 21 September, 2023
ITEM NO.39 REGISTRAR COURT. 1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6898/2023
SUNEETI TOTEJA Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
IA No. 96260/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 96262/2023 - EXEMPTION FROM FILING O.T. IA No. 97166/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 21-09-2023 These matters were called on for hearing today.
For Petitioner(s) Ms. Meenakshi Kalra, AOR Mr. Anurag Malik, Adv.
Mr. S N Kalra, Adv.
For Respondent(s) Mr. Adarsh Upadhyay, AOR Mr. Aman Pathak, Adv.
Ms. Pallavi Kumari, Adv.
Mr. Prashant Bhushan, AOR Ms. Suroor Mander, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Ld. counsel for respondent No.1 has filed only Memo of Digitally signed by PRIYANKA MALIK Date: 2023.09.23 11:31:56 IST Reason: appearance but vakalatnama and counter affidavit has not been contd….
-2-filed, despite last opportunity having been granted. Further opportunity to file counter affidavit stands declined.
Vakalatnama may be filed as per rules.
Respondent No.2 is granted four weeks’ time, as last opportunity, for filing counter affidavit.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon’ble Court, as per rules.
H. SHASHIDHARA SHETTY Registrar