Supreme Court - Daily Orders
Manjula K.E. vs The State Of Karnataka on 4 September, 2017
ITEM NO.55 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5697/2017
MANJULA K.E. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
Date : 04-09-2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. H. Chandra Sekhar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report notice issued to the sole respondent has been received back with postal remarks “Redirection”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period. Dasti in addition is permitted to be served through the Ld. Standing Counsel representing the State of Karnataka.
List again on 30.10.2017.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.09.04(KAPIL MEHTA) 16:30:10 IST Reason:
Registrar MG