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Adhikshak Rashtriya Chambal Abhyaran vs Narottam Singh on 4 September, 2014

     ITEM NO.36                          REGISTRAR COURT. 1                SECTION IIA

                                   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 PANKAJ BHANDARI

     Criminal Appeal                 No(s).   1362-1363/2012

     ADHIKSHAK RASHTRIYA CHAMBAL ABHYARAN ETC                            Appellant(s)

                                                     VERSUS

     NAROTTAM SINGH                                                      Respondent(s)
     WITH
     Crl.A. No. 1364/2012
     WITH
     SLP(Crl) No. 2001/2012
     (With Office Report)
     WITH
     SLP(Crl) No. 5413/2013
     (With Office Report)

     Date : 04/09/2014 These appeals were called on for hearing today.


     For Appellant(s)
                                        Mr. Vikas Bansal, Adv.
                                        Mr. C. D. Singh,Adv.


     For Respondent(s)
                                        Mr. Sanjeev Kakkar, Adv.
                                        Ms. Praveena Gautam,Adv.


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

Crl.A. Nos.1362-1363 and 1364/2012 Four weeks' time is granted to the learned counsel for the parties for filing additional documents.

Service is complete but no one has put in appearance.

Reason: The matter falls under the complete category.

As and when the connected matters are complete, orders would be passed.

Four weeks' time is granted to the sole respondent for filing counter affidavit.

List again on 28.10.2014.

(PANKAJ BHANDARI) Registrar