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Supreme Court - Daily Orders

Mukesh Singh vs The State (Nct Of Delhi) on 30 October, 2015

Bench: Pinaki Chandra Ghose, R.K. Agrawal

  ITEM NO.46                                  COURT NO.12                 SECTION II

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

  Petition(s) for Special Leave to Appeal (Crl.)                       No(s).    10020/2014

  (Arising out of impugned final judgment and order dated 28/02/2014
  in CRLA No. 1246/2011 passed by the High Court Of Delhi At New
  Delhi)

  MUKESH SINGH                                                            Petitioner(s)

                                                     VERSUS

  THE STATE (NCT OF DELHI)                                                Respondent(s)

  (With appln.(s) for exemption from filing O.T.)

  Date : 30/10/2015 This petition was called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                            HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)
                                         Mr. Farrukh Rasheed,Adv.

  For Respondent(s)
                                        Mr.   K.L. Janjani, Adv.
                                        Mr.   Abhishek Attrey, Adv.
                                        Ms.   Surajita Pattanaik, Adv.
                                        Mr.   R.K. Rathore, Adv.
                                        Mr.   D. S. Mahra,Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel appearing for the petitioner seeks adjournment on the ground of personal difficulty.

Mr. K.L. Janjani, learned counsel appearing for the sole respondent seeks two weeks' time to file counter affidavit in the matter.

Let the matter appear on Board after two weeks.

Signature Not Verified Digitally signed by

In the meantine, counter affidavit be filed in the matter.

Vishal Anand Date: 2015.10.31 11:54:44 EASST Reason:
                      (VISHAL ANAND)                                 (SNEH LATA SHARMA)
                       COURT MASTER                                     COURT MASTER