Supreme Court - Daily Orders
Babbi Sharma @ L.N. Sharma vs The State Of Uttarakhand on 2 August, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.23 COURT NO.10 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).6145/2019
(Arising out of impugned final judgment and order dated 13-02-2019
in CRLAP No.62/2003 passed by the High Court Of Uttarakhand At
Nainital)
BABBI SHARMA @ L.N. SHARMA Petitioner(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(IA No.45623/2019 - EXEMPTION FROM FILING O.T.
IA No.45622/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mrs. Vibha Datta Makhija, Sr. Adv.
Ms. Gaganpreet Kaur, Adv.
Mr. Mansimran Singh, Adv.
Ms. Vishakha Ahuja, Adv.
Mr. Prithvi Pal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List alongwith SLP(C) No.4399/2019 on 30.08.2019.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.08.02
16:52:02 IST
Reason: