Supreme Court - Daily Orders
Bablu Singh @ Bovendra Singh vs The State Of Rajasthan on 23 January, 2020
Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari
ITEM NO.5 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 168/2020 in SLP(Crl.) No(s).
5868/2019
(Arising out of impugned final judgment and order dated 09-07-2019
in SLP(Crl) No. No. 5868/2019 passed by the Supreme Court Of India)
BABLU SINGH @ BOVENDRA SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No. 1013/2020-EXTENSION OF TIME )
Date : 23-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
By Courts Motion, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report and the letter dated 07.12.2019, received from the Additional Session Judge, Mahwa, District - Dausa, Rajasthan.
We accede to his request and grant further time of two months from today with a hope that the trial will be concluded within the extended period.
The interlocutory application and misc. application are Signature Not Verified Digitally signed by disposed of accordingly.
DEEPAK SINGHDate: 2020.01.23 16:53:13 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)