Supreme Court - Daily Orders
Govind Chandra & Another vs State Of Chattisgarh on 1 April, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.19 COURT NO.12 SECTION IIA
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.)...... CRLMP No(s).
4995/2015
(Arising out of impugned final judgment and order dated 14/05/2014
in CRLA No.374/2013 passed by the High Court of Chhatisgarh at
Bilaspur)
GOVIND CHANDRA & ANOTHER Petitioner(s)
VERSUS
STATE OF CHATTISGARH Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Aarohi Bhalla, Adv.
Mr.P.Chetan, Adv.
Ms. Sujata Kurdukar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks time to file additional documents.
Post after three weeks.
(SATISH KUMAR YADAV) (RENU DIWAN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.04.01 16:32:20 IST Reason: