Supreme Court - Daily Orders
Sonu Agnihotri vs Chandra Shekhar on 25 September, 2023
ITEM NO.1706 COURT NO.13 SECTION II-C
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).12012-
12013/2023
SONU AGNIHOTRI Petitioner(s)
VERSUS
CHANDRA SHEKHAR & ORS. Respondent(s)
(IA No. 185111/2023 - INTERVENTION/IMPLEADMENT)
Date : 25-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.V. VISWANATHAN
[IN CHAMBER]
For Petitioner(s) Mr. Anil Kumar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let the application to implead the Hon’ble High court of Delhi through its Registrar General be listed before this Court. Learned Counsel draws my attention to the record of proceedings dated 15.09.2023, where the Bench while condoning the delay has issued notice to the parties arrayed as respondents in the SLP. Learned Counsel for the petitioner has pointed out that I.A.No.185111 of 2023 -application for impleading the Hon’ble High Court through its Registrar General was before the Court but he could not draw the Signature Not Verified attention of the Court to the same.
Digitally signed byPOOJA SHARMA Date: 2023.09.27 17:35:14 IST Reason: 1 It is only proper that the application is placed before the appropriate bench, for the bench to take a call on the same. Learned Counsel for the petitioner prays that there is an urgency in the matter and seeks an early listing of the same. Let a proper prayer be made to the competent authority in this regard.
(KAVITA PAHUJA) (GURCHARAN SINGH KUKAL)
COURT MASTER (SH) COURT MASTER (NSH)
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