Supreme Court - Daily Orders
Mohit Singhal vs The State Of Uttarakhand on 8 May, 2023
ITEM NO.9 REGISTRAR COURT. 1 SECTION II-B
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. H. SHASHIDHARA SHETTY
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3674/2023
MOHIT SINGHAL & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.30409/2023-CONDONATION OF DELAY
IN FILING and IA No.30408/2023-EXEMPTION FROM FILING O.T. )
Date : 08-05-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr Indra Lal, Adv.
Mr. Aakash Sirohi, AOR
For Respondent(s)
Mr. Sudarshan Singh Rawat, AOR
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Mohit Kaushik, Adv.
Ms. Saakshi Singh Rawat, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Counsel for respondent nos. 1 and 2 prays for and is granted four weeks time as final opportunity for filing counter affidavit.
Service is complete on respondent no.3 but none has entered appearance.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for Signature Not Verified Digitally signed by GEETA AHUJA listing before the Hon’ble Court as per rules.
Date: 2023.05.10 17:02:10 IST Reason:H. SHASHIDHARA SHETTY Registrar