Supreme Court - Daily Orders
Naresh Kumar vs State Of Nct Of Delhi on 19 August, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
3IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL DIARY NO. 22149 OF 2019
NARESH KUMAR Appellant(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
WITH
SPECIAL LEAVE PETITION (CRL.) DIARY NO. 22298 OF 2019
O R D E R
CRIMINAL APPEAL DIARY NO. 22149 OF 2019:
Learned counsel for the appellant, on instructions, submits that although there was an order of the Chamber Judge dated 08.07.2019 to surrender within six weeks, but because of unavoidable circumstances, the appellant could not surrender pursuant thereto and request that the appellant will surrender and submit proof thereof.
The appeal shall be dismissed without further reference to the Court, if he fails to submit the proof of surrender on or before 03.09.2019.
SPECIAL LEAVE PETITION (CRL.) DIARY NO. 22298 OF 2019:
An application has been filed seeking extension of time in surrendering pursuant to the order of the Chamber Judge dated 08.07.2019.
After going through the contents of the application and in the interest of justice, two weeks time is granted to surrender and furnish proof of surrender failing which the special leave petition shall stand dismissed without further reference to the Court. Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.08.21 17:04:25 IST Reason:
.......................... J.
New Delhi; (AJAY RASTOGI)
August 19, 2019.
ITEM NO.27 COURT NO.3 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
CRIMINAL APPEAL Diary No(s). 22149/2019 NARESH KUMAR Appellant(s) VERSUS STATE OF NCT OF DELHI & ANR. Respondent(s) WITH SLP (Crl.) Diary No(s). 22298/2019 (II-C) (FOR EXTENSION OF TIME FROM SURRENDERING ON IA 120569/2019 Date : 19-08-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI [IN CHAMBER] For Petitioner(s) Mr. Vibhor Verdhan, Adv.
Mr. Shwetank Sailakwal, AOR Mr. Vishwendra Verma, Adv.
Ms. Shivali, Adv.
Dr. Sushil Balwada, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R CRIMINAL APPEAL DIARY NO. 22149 OF 2019:
Learned counsel for the appellant, on instructions, submits that although there was an order of the Chamber Judge dated 08.07.2019 to surrender within six weeks, but because of unavoidable circumstances, the appellant could not surrender pursuant thereto and request that the appellant will surrender and submit proof thereof.
The appeal shall be dismissed without further reference to the Court, if he fails to submit the proof of surrender on or before 03.09.2019 in terms of the signed order.
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SPECIAL LEAVE PETITION (CRL.) DIARY NO. 22298 OF 2019:
An application has been filed seeking extension of time in surrendering pursuant to the order of the Chamber Judge dated 08.07.2019.
After going through the contents of the application and in the interest of justice, two weeks time is granted to surrender and furnish proof of surrender failing which the special leave petition shall stand dismissed without further reference to the Court in terms of the signed order.
(R. NATARAJAN) (SANTOSH KUMAR) COURT MASTER (SH) BRANCH OFFICER
(Signed order is placed on the file)