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The State Of Uttar Pradesh vs Pappu @ Ghanshayam on 28 August, 2019

     ITEM NO.35                           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 SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (Crl.)                     No(s).    5906-
     5907/2019

     THE STATE OF UTTAR PRADESH                                              Petitioner(s)

                                                       VERSUS

     PAPPU @ GHANSHAYAM                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.93543/2019-EXEMPTION FROM FILING
     O.T. )

     Date : 28-08-2019 These petitions were called on for hearing today.

     For Petitioner(s)
                                         Mr. Shashank Shekhar Singh, AOR (Not Present)
                                         Mr. Antariksh Singh, Adv. (Present)

     For Respondent(s)


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

Notice could not be served to the Sole Respondent as postal remarks shows “Receiver reside at somewhere else”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks. Dasti, in addition is permitted.

List again on 17.12.2019.

SURINDER S. RATHI Digitally signed by MADHU GROVER Date: 2019.08.29 Registrar 16:25:35 IST Reason:

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