Supreme Court - Daily Orders
Javed Salim vs The State Of Uttar Pradesh Home ... on 16 November, 2017
ITEM NO.42 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 145/2017
JAVED SALIM Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH HOME DEPARTMENT SECRETARYRespondent(s)
(and IA No.105532/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and
IA No.105535/2017-EXEMPTION FROM FILING O.T.)
Date : 16-11-2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Parijat Sinha, Adv.
Ms. Reshmi Rea Sinha, AOR
For Respondent(s)
Mr. Samir Ali Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is not complete on the sole respondent. Memo of appearance has been filed by the Ld. Advocate-on-record, Mr. Samir Ali Khan for the sole respondent but vakalatnama has not been filed. Four weeks' time, as last opportunity, is granted to the Ld. Counsel for the sole respondent to file vakalatnama and counter affidavit.
List again on 9.1.2018.
Signature Not Verified KAPIL MEHTA Digitally signed by RUPAM DHAMIJA Date: 2017.11.18 Registrar rd 11:43:49 IST Reason: 16.11.2017