Supreme Court - Daily Orders
State Of M.P vs Madanlal on 2 September, 2014
ITEM NO.39 REGISTRAR COURT. 1 SECTION IIA
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10584/2013
STATE OF M.P Petitioner(s)
VERSUS
MADANLAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and exemption from
filing O.T. and office report)
Date : 02/09/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Anil Kr. Pandey, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite Registrar's Court order dated 4.7.2014, the learned counsel for the petitioner has not furnished the fresh and complete address of the sole respondent. Last opportunity is granted to them. The same be furnished within two weeks, failing which the matter be listed before the Hon'ble Judge in Chambers.
List again on 21.11.2014.
(PANKAJ BHANDARI) Signature Not Verified Registrar Digitally signed by Rupam Dhamija Date: 2014.09.03 17:14:51 IST Reason: