Supreme Court - Daily Orders
Union Of India vs Sehdev Paswan on 5 February, 2014
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ITEM NO.47 REGISTRAR COURT.2 SECTION IVB
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 SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).29030-29031/2012
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SEHDEV PASWAN & ORS. Respondent(s)
(With office report )
Date: 05/02/2014 These Petitions were called on for hearing today.
For Petitioner(s) Mr.A.K.Shrivastava,adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Ms. Uttara Babbar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the petitioner is granted three weeks time as a last chance for taking steps against respondent No.63. If steps are not taken within the above time, list the matter before the Hon’ble Judge in Chamber regarding non-prosecution of respondent No.63. If steps are taken, issue notice. Await return of notice.
| | |(Sunil Thomas) | | | |Registrar | SB