Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Rajesh Kumar @ Guddu on 4 December, 2015
ITEM NO.57 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6156/2015
STATE OF HIMACHAL PRADESH Petitioner(s)
VERSUS
RAJESH KUMAR Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 04/12/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Promila,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petitioner still to take fresh steps to effect service on the sole respondent.
At this stage, the Ld. Advocate, Mr. Paras Anand, appearing on behalf of Ms. Shally Bhasin, Advocate-on-record has appeared for the sole respondent. Vakalatnama is also mentioned to have been filed today itself. Registry to update the database accordingly. Counter affidavit be filed within four weeks.
List again on 19.2.2016.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.12.10 (RACHNA GUPTA) 11:37:01 IST Reason: Registrar