Supreme Court - Daily Orders
The State Of Rajasthan vs Narender Singh on 10 July, 2014
¼ ITEM NO.87 REGISTRAR COURT. 1 SECTI
ON II
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). 384-385/2014
STATE OF RAJASTHAN Petition
er(s)
VERSUS
NARENDER SINGH & ETC. Respondent(s)
(with appln. (s) for exemption from filing o.t. and office report)
WITH
SLP(Crl) No. 1126/2014
(With prayer for and exemption from filing o.t. and Office Report)
Date : 10/07/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Imtiaz Ahmed, Adv.
Mr. Milind Kumar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No.384-385/2014 The learned counsel for the petitioner to take fresh steps for effecting service upon the unserved respondents.
Let notice be served through the Superintendent of Police, District Tonk, Rajasthan.
SLP(Crl) No. 1126/2014Service is complete but no one has put in appearance.
Order will be passed as and when the connected matte r is complete.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.07.12 10:45:21 ISTReason: List again on 19.9.2014.
(PANKAJ BHA NDARI) Registra r