Supreme Court - Daily Orders
Raja Naykar, vs State Of Chattisgarh, on 9 January, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.34 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8016/2022
(Arising out of impugned final judgment and order dated 22-07-2015
in CRA No. 223/2012 passed by the High Court of Chhatisgarh at
Bilaspur)
RAJA NAYKAR, Petitioner(s)
VERSUS
STATE OF CHATTISGARH, Respondent(s)
IA No. 73986/2022 - CONDONATION OF DELAY IN FILING
IA No. 73988/2022 - EXEMPTION FROM FILING O.T.
IA No. 104841/2022 - EXEMPTION FROM FILING O.T.
IA No. 104840/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Sameer Shrivastava, AOR
For Respondent(s)
Mr. Sumeer Sodhi, AOR
Mr. Devashish Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner(s) seeking time to file rejoinder affidavit.
One week’s time is granted for the same. List after a week.
(NARENDRA PRASAD) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Narendra Prasad Date: 2023.01.10 COURT MASTER (NSH) 11:06:52 IST Reason: