Supreme Court - Daily Orders
Chhote Lal vs Rohtash on 15 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.120 COURT NO.11 SECTION IIB
S U P R E zaM E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 2490/2014
CHHOTE LAL Appellant(s)
VERSUS
ROHTASH & ORS. Respondent(s)
Date : 15/12/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Anjani Kumar Mishra,Adv.
Dr. S.D. Sharma, Adv.
For Respondent(s)
Mr. Dinesh Chander Yadav, AAG, Haryana
Mr. Arun Tewatia, Asstt. AG, Haryana(N.P.)
Dr. Monika Gusain,Adv.(N.P.)
Mr. Abhijat P. Medh,Adv.(Not Present)
UPON hearing the counsel the Court made the following
O R D E R
On 10-12-2015, none appeared on behalf of Respondent Nos. 1 to 6 and we requested the learned counsel for the appellant to serve a notice on Mr. A.P. Medh, learned counsel for the said respondents informing him about the next date of hearing.
Learned counsel appearing for the appellant confirms that he has already served the notice on the learned counsel for Respondent Nos. 1 to 6 in compliance of this Court's Order dated 10-12-2015.
In spite of service of notice as directed by our earlier Order dated 10-12-2015, none appears for Respondent Nos. 1 to 6 today also even on second call.
Let the matter be listed in the second week of January, 2016 on a non-miscellaneous day.
Last chance is being granted to the learned counsel for Respondent Nos. 1 to 6 to appear in the matter without fail.
We make it clear that if none appears on behalf of Respondent Signature Not Verified Nos. 1 to 6 on the next occasion in the matter, we shall be Digitally signed by Vishal Anand constrained to hear out the matter in ex-parte and shall dispose Date: 2015.12.16 17:56:05 EASST Reason:
of the same on merits.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER