Supreme Court - Daily Orders
Ashoksinh Jayendrasinh vs The State Of Gujarat on 29 January, 2014
b
ITEM NO.9 REGISTRAR COURT.1 SECTION IIB
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). 1123 OF 2010
BEFORE THE REGISTRAR M.A. SAYEED
ASHOKSINH JAYENDRASINH Appellant (s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln(s) for bail and office report )
WITH APPEAL(CRL) NO. 1125 of 2010
(With office report)
Date: 29/01/2014 This Appeal was called on for hearing today.
For Appellant(s)
Ms. Ruchi Kohli,Adv.
Ms. Hemantika Wahi, Adv.
For Respondent(s)
Ms Preeti Bhardwaj, Adv.
Ms. Hemantika Wahi,Adv.
Ms Nidhi Jaswal, Adv.
Ms. Ruchi Kohli, Adv.
UPON hearing counsel the Court made the following
O R D E R
Parties have failed to file additional documents within the time granted by the Court.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
| | |(M.A.SAYEED) | | | |REGISTRAR | hj