Supreme Court - Daily Orders
The State Of Rajasthan vs Javed Beig on 15 December, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRLMP NO.17970 OF 2016 AND
CRLMP NO.17971 OF 2016
IN
CRIMINAL APPEAL NO.127 OF 2010
STATE OF RAJASTHAN ... APPELLANT
VERSUS
JAVED BEIG ... RESPONDENT
WITH
CRLMP NO.17721 OF 2016 AND
CRLMP NO.17722 OF 2016
IN
CRIMINAL APPEAL NO.128 OF 2010
O R D E R
1. Delay in filing applications for restoration is condoned, the applications for restoration of the appeals are allowed and the Criminal Appeals are restored to their Original numbers, subject to the State depositing a sum of Rs.500/- in the Supreme Court Employees' Mutual Welfare Fund within a period of four weeks from today.
...................J. (N.V. RAMANA) Signature Not Verified NEW DELHI;
Digitally signed by CHARANJEET KAUR Date: 2016.12.16 22:32:02 TLT15TH DECEMBER, 2016 Reason: ITEM NO.3 COURT NO.8 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CRLMP. 17971/2016,CRLMP. 17970/2016 in Criminal Appeal No(s).
127/2010
STATE OF RAJASTHAN Appellant(s)
VERSUS
JAVED BEIG Respondent(s)
WITH CRLMP NO.17721 OF 2016 AND CRLMP NO.17722 OF 2016 IN CRIMINAL APPEAL NO.128 OF 2010 (for restoration and c/delay in filing appln.for restoration) Date : 15/12/2016 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBER] For Appellant(s) Ms. Ruchi Kohli,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing applications for restoration is condoned, the applications for restoration of the appeals are allowed and the Criminal Appeals are restored to their Original numbers, subject to the State depositing a sum of Rs.500/- in the Supreme Court Employees' Mutual Welfare Fund within a period of four weeks from today.
(G.V.RAMANA) (S.S.R.KRISHNA)
AR-CUM-PS ASSTT.REGISTRAR
(Signed order is placed on the file)