Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Sukhu Ram on 15 March, 2019
ITEM NO.43 REGISTRAR COURT. 2 SECTION XI
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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 2197/2019
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
SUKHU RAM Respondent(s)
(FOR ADMISSION and I.R. and IA No.2712/2019-CONDONATION OF DELAY IN
FILING and IA No.2717/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.2718/2019-EXEMPTION FROM FILING O.T.
and IA No.2714/2019-CONDONATION OF DELAY IN REFILING )
Date : 15-03-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. Shashank Shekhar Singh, AOR
Ms.Aparna Trivedi,Adv.
Ms.Swarupama Chaturvedi,Adv.
For Respondent(s) Ms.Sheenu Chauhan,Adv.
Mr.Sanjeev Malhotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete upon sole respondent but no one has entered appearance on his behalf. However,Ms.Sheenu Chauhan, Advocate on behalf of Mr.Sanjeev Malhotra,AOR undertakes to appear for the above respondent. She seeks and is given two week’s time to file vakalatnama and four week’s time to file counter affidavit.
Signature Not VerifiedList the matter again on 30.07.2019.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.03.16 11:19:49 IST Reason:RAJESH KUMAR GOEL Registrar SB