Supreme Court - Daily Orders
Naresh Kumar Dahat vs State Of Karnataka on 6 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.23 COURT NO.11 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9409/2019
(Arising out of impugned judgment and order dated 21-08-2019 in
CRLP No. 1303/2016 passed by the High Court of Karnataka at
Bengaluru)
NARESH KUMAR DAHAT Petitioner(s)
VERSUS
STATE OF KARNATAKA & ANR. Respondent(s)
(IA No. 156610/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 122795/2023 – Application for permission to appear and argue in person) Date : 06-07-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Shikhil Suri, Adv.
Mrs. Madhu Suri, Adv.
Ms. Jyoti Suri, Adv.
Ms. Wamika Chadha, Adv.
Ms. Vidhi Kapoor, Adv.
Ms. Vidushi Jain, Adv.
Mr. T. R. B. Sivakumar, AOR For Respondent(s) Mr. V. N. Raghupathy, AOR UPON hearing the counsel the Court made the following O R D E R In view of the request for assistance made by the second respondent (complainant/wife), the Supreme Court Legal Aid Committee would nominate the lawyer from the panel to represent respondent No. 2. I.A. No. 122795 of 2023 is accordingly disposed Signature Not Verified of.
Digitally signed byNITIN TALREJA Date: 2023.07.10
Case papers be furnished to the engaged counsel. 16:46:20 IST Reason:
The matter be listed thereafter.
(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR