Supreme Court - Daily Orders
State Of Uttar Pradesh vs Ram Kunwar on 14 November, 2014
ITEM NO.32 REGISTRAR COURT. 2 SECTION XV
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 27966/2012
STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAM KUNWAR Respondent(s)
(with office report)
WITHSLP(C) No. 27967/2012
SLP(C) No. 27968/2012
SLP(C) No. 31371/2012
(With Office Report)
Date : 14/11/2014 This petition was called on for hearing today.
For Petitioner(s) Ms.Shreya Dubey,adv.
Mr. C. D. Singh,Adv.
For Respondent(s) Ms.Pooja Kabra,adv.
Mr. Garvesh Kabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the sole respondent in SLP(C) No.27967/12 and 27968/12 has failed to file the counter affidavit within the period stipulated under the rules.
Three weeks time as last chance is given to the Ld.counsel for the petitioner to take fresh steps for the service of notice by usual mode to the unserved respondents. Dasti in addition is permitted to be served through the Trial Court, the particulars of which Signature Not Verified shall be furnished by the Ld.counsel for the petitioner within the period stipulated above. List again on 29.01.2015.
Digitally signed by Sushma Kumari Bajaj Date: 2014.11.15 10:51:45 IST Reason:(M K HANJURA) Registrar SB