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Jemaben vs The State Of Gujarat on 23 January, 2018

     ITEM NO.52                             REGISTRAR COURT. 2                       SECTION II-B

                                      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. SANJAY PARIHAR

     IA 57746/2017, in Criminal Appeal                      No(s).    1934/2017

     JEMABEN                                                                     Appellant(s)

                                                         VERSUS

     THE STATE OF GUJARAT & ANR.                                                 Respondent(s)



     Date : 23-01-2018 These matters were called on for hearing today.


     For Appellant(s)                     Ms. Neelam Saini,Adv.
                                          Mr. S. C. Birla, AOR

     For Respondent(s)                    Ms. Mamta Singh,Adv.
                                          Ms. Hemantika Wahi, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Ld. Counsel for the respondent No.1 has stated that she does not intend to file the counter affidavit. This is taken on record.

As per postal tracking report notice issued to the respondent No.2 has been received back with postal remarks which is in vernacular language. Hence, learned counsel for the appellant 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.

List again on 15.3.2018.

SANJAY PARIHAR Digitally signed by MADHU GROVER Date: 2018.01.23 Registrar 16:18:46 TLT Reason:

MG