Supreme Court - Daily Orders
State Of Himachal Pradesh vs Sagar Chaudhary on 13 May, 2016
ITEM NO.55 REGISTRAR COURT. 2 SECTION IIB
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. M V RAMESH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6672/2015
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
SAGAR CHAUDHARY Respondent(s)
(with office report)
Date : 13/05/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Learned Counsel for the petitioner has failed to take appropriate steps in respect of the sole respondent despite opportunities. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
(M V RAMESH) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2016.05.13 16:20:13 SCT Reason: