Supreme Court - Daily Orders
Gaurav Maini vs State Of Haryana on 15 November, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
1
ITEM NO.101 COURT NO.6 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 696/2010
GAURAV MAINI Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
WITH
Crl.A. No. 695/2010 (II-B)
( FOR DISCHARGE OF ADVOCATE ON RECORD ON IA 98289/2022 IN CRIMINAL
APPEAL NO. 695 OF 2010
IA No. 98289/2022 - DISCHARGE OF ADVOCATE ON RECORD)
Crl.A. No. 1724/2010 (II-B)
Crl.A. No. 584/2013 (II-B)
Date : 15-11-2022 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Appellant(s) Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. T. N. Singh, AOR
Mr. Vikas K. Singh, Adv.
Mr. Sham Chand, Adv.
Ms. Rajshree Singh, Adv.
Mr. Vikas Kumar Singh, Adv.
Mr. T. Mahipal, AOR
Mr. Vikram Singh, Adv.
For Respondent(s) Mr. S. Udaya Kumar Sagar, AAG.
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Crl.A. No. 695/2010
Signature Not Verified
Digitally signed by
Ashwani Kumar
Date: 2022.11.15
17:17:38 IST
Reason: The Advocate-on-Record on behalf of the appellant has filed an application for discharge. No other Vakalatnama on behalf of the 2 appellant is on record.
Let the Advocate-on-Record on behalf of the appellant inform the appellant either to appear in-person or through a counsel on the next date of hearing. The appellant is at liberty to approach the Supreme Court Legal Services Authority to provide the assistance of an advocate who can plead his case.
Advocate-on-Record on behalf of the appellant may inform the appellant the next date of hearing.
List on 17.01.2023.
In the meanwhile, learned counsel for the respondent/State may also file legible copies of the documents on which he wants to place reliance.
(VIRENDER SINGH (ASHWANI KUMAR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS