Supreme Court - Daily Orders
The State Of Rajasthan vs Bunty @ Naresh Singh on 25 January, 2019
ITEM NO.90 REGISTRAR COURT. 1 SECTION 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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 11104/2018
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
BUNTY @ NARESH SINGH Respondent(s)
)
WITH
SLP(Crl) No. 11105/2018 (II)
( IA No.173676/2018-CONDONATION OF DELAY IN FILING and IA
No.173683/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.173682/2018-EXEMPTION FROM FILING O.T. and IA
No.173679/2018-CONDONATION OF DELAY IN REFILING)
SLP(Crl) No. 11106/2018 (II)
( IA No.173744/2018-CONDONATION OF DELAY IN FILING and IA
No.173746/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.173745/2018-EXEMPTION FROM FILING O.T.)
Date : 25-01-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rohit K. Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No.11104/2018
Service is complete on the sole respondent in SLP(Crl) No.11104/2018 but not complete in SLP(Crl) No.11106/2018. However, the Ld. Advocate-on-record, Mr. Naresh Kumar appears for Signature Not Verified the said respondents. He submits that he will file Digitally signed by VINOD KUMAR TIWARI Date: 2019.01.30 14:33:20 IST vakalatnama during the course of the day and seeks time for Reason: filing counter affidavit. Four weeks' time is granted for filing counter affidavit. The Ld. Counsel for the said Item No.90 -2- respondents requested for complete set of pleadings. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week and file proof thereof. Period of four weeks for filing counter affidavit shall reckon thereafter.
SLP(Crl) No.11105/2018
The Ld. Counsel for the petitioner to take fresh steps alongwith fresh and complete address of the sole respondent within two weeks.
List again on 13.3.2019.
ANIL LAXMAN PANSARE Registrar