Supreme Court - Daily Orders
State By Cbi/Acu Iii New Delhi vs Jitender Prasad Kaushik on 26 April, 2018
ITEM NO.38 REGISTRAR COURT. 1 SECTION II-C
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. KAPIL MEHTA
Criminal Appeal No(s). 64-66/2018
STATE BY CBI/ACU III NEW DELHI Appellant(s)
VERSUS
JITENDER PRASAD KAUSHIK Respondent(s)
(FOR ADMISSION and I.R. and IA No.115050/2017-CONDONATION OF DELAY
IN FILING and IA No.115054/2017-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 26-04-2018 These appeals were called on for hearing today.
For Appellant(s)
Ms. Laila I.S., Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Joseph Pookkatt, Adv.
Mr. Dhawesh Pahuja, Adv.
Mr. Prashant Kumar, Adv.
M/S. Ap & J Chambers, AOR
UPON hearing the counsel the Court made the following
O R D E R
Crl.A. No.65/2018
Await certificate of service of the sole respondent from the High Court. Reminder be issued.
Crl.A. Nos.64 and 66/2018Sole respondent is duly represented.
The Ld. Counsel for sole respondent submitted that they Signature Not Verified wish to file counter affidavit but copy of the complete set Digitally signed by RUPAM DHAMIJA Date: 2018.05.02 12:45:51 IST Reason: of pleadings has not been served upon them. The Ld. Counsel Item No.38 -2- for the appellant to serve copy of the complete set of pleadings upon the Ld. Counsel for the sole respondent within one week. Counter affidavit be filed within four weeks thereafter.
List again on 25.7.2018.
KAPIL MEHTA Registrar 26.4.2018 rd