Supreme Court - Daily Orders
Atul Singh vs The State Of Himachal Pradesh on 11 May, 2022
ITEM NO.37 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. S.P.S. LALER
Criminal Appeal No(s). 1527/2021
ATUL SINGH Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION and I.R. )
WITH
Crl.A. No. 133/2022 (II-C)
Date : 11-05-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Praveen Chaturvedi, AOR
Ms. Jyoti Chaturvedi, Adv.
Ms. Subhanshu Mohaptra, Adv.
Mr. Vijay Kumar, AOR
For Respondent(s)
Mr. Raj Kamal, AOR
Ms. Mahika Verma, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Criminal Appeal No(s). 1527/2021
Sole respondent is duly represented. Two weeks, time is
granted to sole respondent to file Counter Affidavit.
Records received.
Four weeks time, is granted to appearing parties, to file Signature Not Verified additional documents.
Digitally signed byPRIYANKA MALIK Date: 2022.05.13 10:05:49 IST Reason:
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.
Criminal Appeal No(s). 133/2022
Sole respondent is duly represented. Two weeks, time is
granted to sole respondent to file Counter Affidavit.
As per Order XX, Rule-5 (3) of Supreme Court (Amendment) Rule 2019, as this matter neither involves sentence of life imprisonment/ death penalty nor the Hon’ble Court has asked for requisitioning of Original Records of court below, therefore, records are not required to be requisitioned from the concerned courts.
Four weeks time, is granted to counsel for appearing parties to file additional documents, if any.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per the rules.
S.P.S. LALER Registrar pm