Supreme Court - Daily Orders
Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 15 July, 2015
ITEM NO.49 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9344/2014
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. Petitioner(s)
VERSUS
STATE OF A P REP. BY ITS PUBLIC PROSECUTOR
HIGH COURT OF A P HYDERBAD A P AND ANR Respondent(s)
(with interim relief and office report)
Date : 15/07/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. N. Rajaraman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petitioner has yet to furnish the complete and correct address of respondent no.2. Be furnished within four weeks time.
Notice thereafter be issued.
Service of respondent no.1 is complete but none has entered the appearance.
List on 18th September, 2015
Signature Not Verified
Digitally signed by
Rupam Dhamija
Date: 2015.07.23
14:46:57 IST
Reason: (RACHNA GUPTA)
Registrar