Supreme Court - Daily Orders
The State Of Madhya Pradesh Home ... vs Mahendra @ Golu on 30 October, 2014
ITEM NO.8 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
Criminal Appeal No(s). 1827/2011
STATE OF M.P. Appellant(s)
VERSUS
MAHENDRA @ GOLU Respondent(s)
Date : 30/10/2014 This appeal was called on for hearing today.
For Appellant(s) Mr. Vikas Bansal,Adv.
Ms. Vibha Datta Makhija,Adv.
For Respondent(s) Mr. Anil K. Sharma,Adv.
Mr. Praveen Chaturvedi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that although by Order dated 13.8.2014 of this Court six weeks time, as last chance was given to the learned counsel for the respondent for filing the additional documents, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar Signature Not Verified MG Digitally signed by Madhu Grover Date: 2014.10.31 16:26:26 IST Reason: