Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Manjeet Singh on 3 November, 2014
ITEM NO.28 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Criminal Appeal No(s). 393/2013
STATE OF U.P. Appellant(s)
VERSUS
MANJEET SINGH ETC. Respondent(s)
(with office report)
Date : 03/11/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Abhishek Chaudhary,Adv.
For Respondent(s)
Mr. Manish Gupta, Adv.
Mr. Sudhir Kumar Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Additional documents have not been filed, despite Registrar's Court order.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
The name of the learned Advocate-on-Record, Mr.Sudhir Kumar Gupta has wrongly been shown in the Cause List, as the parties who were represented by him have already been deleted from the array of the respondents.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.11.05 (PANKAJ BHANDARI) 17:19:17 IST Reason: Registrar