Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Idrish Khan on 6 October, 2015
ITEM NO.25 REGISTRAR COURT. 1 SECTION IIA
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 MRS. RACHNA GUPTA
Criminal Appeal No(s). 2047/2013
STATE OF M.P. Appellant(s)
VERSUS
IDRISH KHAN Respondent(s)
(with office report)
Date : 06/10/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Anil Kumar Pandey, Adv.
Mr. Saurabh Mishra,Adv.
For Respondent(s)
Mr. Anis Ahmed Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of lodgement of petition of appeal is complete.
Original records have been received from the Courts below.
No additional documents have been filed by either of the parties nor have been opted for.
The appeal stands complete. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.
Digitally signed byRupam Dhamija Date: 2015.10.06 17:21:58 IST Reason:
(RACHNA GUPTA) Registrar