Supreme Court - Daily Orders
State Of Bihar Th. Cbi vs Rajesh Ranjan @ Pappu Yadav on 21 April, 2015
ITEM NO.22 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s).
9757-9759/2013
STATE OF BIHAR TH. CBI Petitioner(s)
VERSUS
RAJESH RANJAN @ PAPPU YADAV IN SR 9759 OF 2013 Respondent(s)
(with appln. (s) for exemption from filing O.T. and stay and office
report)
WITH
SLP(Crl.)...CRLMP No. 23992-23994/2013
(With appln.(s) for ex-parte stay and appln.(s) for permission to
file SLP and Office Report)
Date : 21/04/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr Pravesh Thakur, Adv.
Mr. B. V. Balaram Das,Adv.
Mr Suryodaya Prakash Tiwari, Adv.
Mr. Amit Pawan,Adv.
For Respondent(s)
Ms Prasanna Mohan, Adv.
Mr. Kunal Verma,Adv.
Mr Rakesh Kumar Singh, Adv.
Mr. Prem Prakash,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
In SLP(Crl.) No.9757/2013, the ld. counsel, Mr Rakesh Digitally signed by Hema Joshi Date: 2015.04.23 Kumar 17:24:17 IST Reason: Singh has appeared for the sole respondent. It is mentioned that appearance was entered on the last date of hearing itself. However, despite directions, complete set of -2- Item No.22 pleadings has not been provided till date. Petitioner to provide complete set of pleadings within one week. Counter affidavit be filed within four weeks thereafter. Pleadings have also not been served on the sole respondent in SLP(Crl.) No.9759/2013. Be served within one weeks time. Counter affidavit be filed within four weeks thereafter. In SLP(Crl.) No.9758/2013, service of the sole respondent has not been effected. Petitioner still to take fresh steps for the same. Be taken within three weeks.
SLP(Crl.)...CRLMP No. 23992-23994/2013 This matter is being listed as a fresh matter with the present petitions.
List again on 27.7.2015.
(RACHNA GUPTA) Registrar