Supreme Court - Daily Orders
State Of M.P. vs Manish Rajoriya . on 2 April, 2014
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ITEM NO.56 REGISTRAR COURT.2 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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Crl) No(s).5410/2013
STATE OF M.P. Petitioner(s)
VERSUS
MANISH RAJORIYA & ORS. Respondent(s)
Date: 02/04/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr.Anil Kumar Pandey,adv.
Mr. C.D. Singh,Adv.
For Respondent(s) Mr.Abhinav Kumar Malik,adv.
Mr. Ravi Prakash Mehrotra,Adv.
Ms. E.R. Sumathy ,Adv
UPON hearing counsel the Court made the following
O R D E R
|Ld.counsel for the petitioner and the learned counsel for the | |respondent Nos. 2 & 3 are present. | |Ld.counsel for the respondent Nos. 2 & 3 seek and is granted | |four weeks time to file the counter affidavit. | |Await the return of the service of notice already issued to the| |respondent No.1. | |List again on 24.07.2014. | | | |(M.K.HANJURA) | | | |Registrar | SB