Supreme Court - Daily Orders
Rakesh Kumar vs State Of Chhatisgarh on 14 March, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.27 COURT NO.1 SECTION IIA
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)... 2014
CRL.M.P. NO.5901
(From the judgement and order dated 20/09/2013 in CRLA No.962/2012,
IA No.1/2013 of The HIGH COURT OF CHHATTISGARH AT BILASPUR)
RAKESH KUMAR Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
(With appln(s) for c/delay in filing SLP, exemption from filing
O.T. and office report)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Fakharuddin, Sr. Adv.
Mr. Raj Kishore Chaudhary, Adv.
Mr. T. Mahipal, AOR
Ms. Neeru Sharma, Adv.
Mr. Sadaf Rehman, Adv.
Mr. Jaswant Mann, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed.
Delay condoned.
Issue notice, returnable in four weeks.
Dasti, in addition, is permitted.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |