Supreme Court - Daily Orders
Neha Bisht vs Surendra Bisht on 8 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.14 COURT NO.7 SECTION II
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). 41851/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in CRLRP No. 28/2017 passed by the High Court Of Uttarakhand At
Nainital)
NEHA BISHT Petitioner(s)
VERSUS
SURENDRA BISHT Respondent(s)
( IA No.196938/2019-CONDONATION OF DELAY IN FILING and IA
No.196939/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 08-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Manisha Bhandari, Adv.
Mr. Omkar Shrivastava, Adv.
Mr. Diyadeep Chaturvedi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as also on the special leave petition, returnable in three weeks.
Dasti, in addition, is permitted.
(NEETU KHAJURIA) (VIDYA NEGI)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
CHARANJEET KAUR
Date: 2020.01.08
15:52:39 IST
Reason: