Supreme Court - Daily Orders
Vikas Verma vs State Of Chattisgarh on 8 October, 2015
Bench: T.S. Thakur, Kurian Joseph
1
ITEM NO.7 COURT NO.2 SECTION IIA
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). 4872/2015
(Arising out of impugned final judgment and order dated 10/03/2015
in MCRA No. 93/2015 passed by the High Court Of Chhatisgarh at
Bilaspur)
VIKAS VERMA Petitioner(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
(with appln. (s) for impleadment as party respondent and interim
relief and office report)
Date : 08/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Ms. Manisha Bhandari, Adv.
Mr. Omkar Shrivastava, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mr. Ankit Kushwaha, Adv.
Mrs. Nipush Mola Joshi, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
Mr. S.K. Dubey, Sr. Adv.
Mr. Akshat Shrivastava,Adv.
Mr. Rohin Oza, Adv.
Mr. Yogesh Tiwari, Adv.
Mr. Inderjeet Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by Deepak
Mansukhani
Date: 2015.10.12 11:26:02 IST
Reason: DSC OF MR.
Heard.
DEEPAK MANSUKHANI IS BEING USED BY MR. ASHOK RAJ SINGH, CM.List on 18th November, 2015.
Interim protection granted by this court is to continue until further orders.
2In the meantime, the petitioner is directed to appear before the investigating officer on 26th 27th and 28th of October, 2015 and cooperate with the ongoing investigation. The investigating officer shall submit the report about the status of the ongoing investigation on or before the next date of hearing.
Crl.M.P. No.13763 of 2015 is allowed and the applicant is impleaded as respondent No.2. Reply, if any, be filed by the respondent within four weeks.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master