Supreme Court - Daily Orders
State Of Haryana vs Mohd.Yunus . on 27 March, 2014
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ITEM NO.17 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 M.K. HANJURA
CRIMINAL APPEAL NO(s). 1307 OF 2012
STATE OF HARYANA Appellant (s)
VERSUS
MOHD.YUNUS & ORS. Respondent(s)
WITH APPEAL(CRL) NO. 1308 of 2012
(With office report)
Date: 27/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Dr. Monika Gusain,Adv.
Mr. Vikas Sharma,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Abhinav Jain,Adv.
Mr. P.N. Puri,Adv.
For Respondent(s) Mr. Ashok Mathur,Adv.
Ms. Shilpa Dutta,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the parties are present. The learned counsel for the appellant seeks and is granted four weeks’ time to file the additional documents. The other side shall also file the additional documents within the period stipulated above, as last chance.
List again on 18.7.2014.
| | | (M.K. HANJURA) |
|mg | |Registrar |
¤
ITEM NO.17 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 M.K. HANJURA CRIMINAL APPEAL NO(s). 1307 OF 2012 STATE OF HARYANA Appellant (s) VERSUS MOHD.YUNUS & ORS. Respondent(s) WITH APPEAL(CRL) NO. 1308 of 2012 (With office report) Date: 27/03/2014 This Appeal was called on for hearing today.
For Appellant(s) Dr. Monika Gusain,Adv.
Mr. Vikas Sharma,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Abhinav Jain,Adv.
Mr. P.N. Puri,Adv.
For Respondent(s) Mr. Ashok Mathur,Adv.
Ms. Shilpa Dutta,Adv.
UPON hearing counsel the Court made the following O R D E R The learned counsel for the parties are present. The learned counsel for the appellant seeks and is granted four weeks’ time to file the additional documents. The other side shall also file the additional documents within the period stipulated above, as last chance.
List again on 18.7.2014.
| | | (M.K. HANJURA) | |mg | |Registrar |