Supreme Court - Daily Orders
State Of Karnataka By Police(H &B) vs B.A. Rafiq & Etc. on 10 July, 2014
J ITEM NO.45 REGISTRAR COURT. 2 SECTION IIB
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).
5581-5583/2013
STATE OF KARNATAKA BY POLICE(H &B) Petitioner(s)
VERSUS
B.A. RAFIQ & ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 10/07/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. Parikshit P. Angadi,Adv.
Mr. V. N. Raghupathy ,Adv.
For Respondent(s) Ms. A. Sumathi ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner is present. He is directed to take fresh steps for the service of notice to the unserved respondent No. 2 within a period of three weeks’, failing which appropriate orders shall follow on the next date.
The served respondents shall be at liberty to file the counter affidavit within a period of six weeks, in case they intend to do so.
List again on 12.9.2014.
Signature Not Verified Digitally signed by(M K HANJURA) Madhu Grover Date: 2014.07.12 12:49:15 IST Registrar Mg Reason: