Supreme Court - Daily Orders
Samsher Singh vs The State Of Uttar Pradesh on 11 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.48 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 4310/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28-04-2016
IN CRLMA NO. 13079/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
SHAMSHER SINGH PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. RESPONDENT(S)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. M.R. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Mr. Rajinder Singh, Adv.
Mr. Kuldip Rai, Adv.
Mr. Vishnu Sharma, AOR
For Respondent(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Pareena Swarup, Adv.
Mr. Anuvrat Sharma, Adv.
Ms. Alka Sinha, Adv.
In Place of Mr. M. R. Shamshad, AOR [N/P]
UPON hearing the counsel the Court made the following
O R D E R
Report of service of notice on respondent No.2 has been received. Despite service, there is no appearance on behalf of the respondent No.2. However, we grant one last opportunity to the respondent No.2 to contest the proceedings. The matter is accordingly adjourned.
List the matter on 19th September, 2017.
Signature Not Verified Digitally signed by VINOD LAKHINA[VINOD LAKHINA] [ASHA SONI] Date: 2017.08.12 12:04:54 IST Reason: AR-cum-PS BRANCH OFFICER