Supreme Court - Daily Orders
The State Of Uttarakhand vs Harkesh @ Rakesh Saini on 6 March, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.28 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 45519/2019
(Arising out of impugned final judgment and order dated 11-06-2019
in CRMA No. 859/2019 and CRMA No. 1427/2019 passed by the High
Court Of Uttarakhand At Nainital)
THE STATE OF UTTARAKHAND Petitioner(s)
VERSUS
HARKESH @ RAKESH SAINI & ORS. Respondent(s)
( IA No.36885/2020-CONDONATION OF DELAY IN FILING and IA
No.36887/2020-EXEMPTION FROM FILING O.T. and IA No.36886/2020-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 06-03-2020 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Sudarshan Singh Rawat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the order passed by the High Court. The special leave petitions are dismissed.
Pending application stands disposed of.
(MEENAKSHI KOHLI) (DIPTI KHURANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.03.07
09:55:03 IST
Reason: