Supreme Court - Daily Orders
Fuleshwar Gope vs Union Of India on 4 May, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.19 COURT NO.2 SECTION II-A
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). 4866/2023
(Arising out of impugned final judgment and order dated 21-03-2023
in WPCR No. 443/2022 passed by the High Court Of Jharkhand At
Ranchi)
FULESHWAR GOPE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.78388/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.78387/2023-EXEMPTION FROM FILING O.T. and IA
No.83231/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 04-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Balaji Srinivasan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, adjourned by three weeks.
(ASHA SUNDRIYAL) Signature Not Verified (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS Digitally signed by ASHA SUNDRIYAL Date: 2023.05.06 COURT MASTER (NSH) 12:57:25 IST Reason: