Supreme Court - Daily Orders
Ballu@ Balram@ Balmukund vs The State Of Madhya Pradesh on 29 August, 2019
ITEM NO.19 REGISTRAR COURT. 2 SECTION II-A
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 SURINDER S. RATHI
IA 125195/2018, in Criminal Appeal No(s). 1167/2018
BALLU@ BALRAM@ BALMUKUND & ANR. Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
IA No. 125195/2018 - EXEMPTION FROM FILING O.T.)
Date : 29-08-2019 These matters were called on for hearing today.
For Appellant(s)
Mr. Varinder Kumar Sharma, AOR (Not Present)
Mr. Varun Thakur, Adv. (Not Present)
Ms. Shraddha Saran, Adv. (Present)
For Respondent(s)
Ms. Jaikriti S. Jadeja, Adv. (Present)
Mr. Rahul Kaushik, Adv. (Not Present)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the Sole Respondent but no one has chosen to enter appearance on his behalf. However, Ms. Jaikriti S. Jadeja, Ld. Advocate-on-Record undertakes to appear for the Sole Respondent. She seeks and is given two weeks time to file the vakalatnama and four weeks as a last chance time to file the counter affidavit.
Four weeks’ time is granted to the Ld. Counsel for the Appellant to file Additional Documents. After the expiry of aforesaid period, the matter be processed for listing before the Signature Not Verified Hon’ble Court, under the rules.
Digitally signed by MADHU GROVER Date: 2019.08.29 16:50:12 IST Reason:SURINDER S. RATHI Registrar pm