Supreme Court - Daily Orders
The State Of Uttar Pradesh State Of Uttar ... vs Rakesh Kumar Gupta on 15 July, 2016
ITEM NO.83 REGISTRAR COURT. 1 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 MR. CHIRAG BHANU SINGH
Civil Appeal No(s). 4482/2016
STATE OF UTTAR PRADESH AND ANR. Appellant(s)
VERSUS
RAKESH KUMAR GUPTA Respondent(s)
Date : 15/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukul Singh, Adv.
Mr. Gaurav Dhingra,Adv.
For Respondent(s)
Mr. Vijay Verma, Adv.
Mr. Anup Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Affidavit of valuation has not been filed by the Ld. Counsel for the appellant. The Ld. Counsel prays for two weeks' time to do the needful. The matter is otherwise complete.
Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court, after the affidavit of valuation is filed by Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.07.18 the Ld. Counsel for the appellant. 17:24:51 IST Reason:
(CHIRAG BHANU SINGH) Registrar