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Supreme Court - Daily Orders

Jitender Kumar Shukla vs The State Of Uttar Pradesh on 5 February, 2015

     Item No.54                                     1

                                        REGISTRAR COURT. 2               SECTION II

                                  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 (Crl.)                 No(s).     4361/2014

     JITENDER KUMAR SHUKLA                                             Petitioner(s)

                                                   VERSUS

     THE STATE OF U.P.& ORS.                                           Respondent(s)

     (with office report)


     WITH
     SLP(Crl) No. 9851/2014
     (With appln.(s) for exemption from filing O.T. and Office Report)


     Date : 05/02/2015 These petitions were called on for hearing today.




     For Petitioner(s)                  Mr. Mahesh Tiwari,Adv.
                                        Dr. Kailash Chand,Adv.

                                        Mr. Mukul Singh,Adv.
                                        Mr. Gaurav Dhingra,Adv.

     For Respondent(s)
                                        Mr. Syed Mehdi Imam,Adv.

                                         Ms. Neha Agarwal,Adv.
                                         Mr. E.C. Agrawala,Adv.



                             UPON hearing the counsel the Court made the following
                                                O R D E R
SLP(Crl) No. 4361/2014 Signature Not Verified Digitally signed by Madhu Grover Date: 2015.02.06 14:39:43 IST Reason:

Ms. Neha Agarwal, Ld. Advocate has appeared on behalf of the respondent No. 3. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Item No.54 2

Respondent No.2 shall also be at liberty to file the counter affidavit within the period stipulated above.

Fresh steps for the service of notice by usual mode to the unserved respondent No.1 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Ld. Standing Counsel representing the State of U.P. SLP(Crl) No. 9851/2014 The learned counsel for the petitioner shall within a period of two weeks file the spare copies of the Petition whereafter notice shall be issued to the respondents with utmost dispatch.

List again on 15.4.2015.

(M K HANJURA) Registrar MG