Supreme Court - Daily Orders
Jeevan Singh Chilwal vs State Of Uttarakhand on 30 October, 2015
ITEM NO.38 REGISTRAR COURT. 2 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 MR. M V RAMESH
Criminal Appeal No(s). 2010-2011/2014
JEEVAN SINGH CHILWAL Appellant(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(with office report)
Date : 30/10/2015 These appeals were called on for hearing today.
For Appellant(s) Mr. Kuldip Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties shall file the additional documents within a period of four weeks.
List again on 19th January, 2016.
(M V RAMESH) Registrar LR Signature Not Verified Digitally signed by Madhu Grover Date: 2015.10.31 11:46:40 SCT Reason: