Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Uchit Sharma vs The State Of Chhattisgarh on 8 April, 2022

Bench: Chief Justice, Krishna Murari, Hima Kohli

                                                     1

     ITEM NO.28                              COURT NO.1                  SECTION II­C

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

           Petitions for Special Leave to Appeal (Crl.)                Nos.1769­1770/2022

     (Arising out of impugned final judgment and order dated 10­01­2022
     in WPCR No. 88/2020 and Order dated 10­01­2022 in WPCR No. 154/2020
     passed by the High Court of Chhattisgarh at Bilaspur)

     UCHIT SHARMA                                                         Petitioner(s)
                                                    VERSUS

     THE STATE OF CHHATTISGARH & ORS.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.27656/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.27657/2022­EXEMPTION FROM
     FILING O.T.)

     WITH
     SLP(Crl) No. 1703­1705/2022 (II­C)
     (FOR ADMISSION and I.R. and IA No.26594/2022­EXEMPTION FROM FILING
     O.T. and IA No.26597/2022­DELETING THE NAME OF PETITIONER/
     RESPONDENT)

     Date : 08­04­2022 These petitions were called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE KRISHNA MURARI
              HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                      Mr. Siddhartha Dave, Sr. Adv.
                                      Mr. Pranjal Kishore, Adv.
                                      Mr. M. P. Vinod, AOR

                                      Mr.   Rakesh Dwivedi, Sr. Adv.
                                      Mr.   Gautam Narayan, AOR
                                      Mr.   Sanjeevi Seshadri, Adv.
                                      Ms.   Monika Dwivedi, Adv.
                                      Mr.   Adithya Nair, Adv.
     For Respondent(s)
Signature Not Verified

Digitally signed by
VISHAL ANAND
                             UPON hearing the counsel the Court made the following
Date: 2022.04.08
17:38:34 IST
Reason:
                                                O R D E R

1. Heard learned Senior counsel appearing for the petitioner ­ complainant in Special Leave Petition (Crl.) No.1769­1770/2022 and  2 learned Senior counsel appearing for the State of Chhattisgarh in Special Leave Petition (Crl.) No.1703­1705/2022 for some time.

2. List the matters on 18­4­2022 for further hearing.

  (VISHAL ANAND)                                  (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                           COURT MASTER (NSH)