Supreme Court - Daily Orders
Raj Kumar Kushwaha vs State Of M.P. . on 26 March, 2014
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ITEM NO.42 REGISTRAR COURT.2 SECTION IVA
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).8012/2013
RAJ KUMAR KUSHWAHA Petitioner(s)
VERSUS
STATE OF M.P. & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and prayer for interim relief
and office report)
Date: 26/03/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Sudarshan Rajan,Adv.
For Respondent(s) Mr. Shree Pal Singh,Adv.
Mr.Prakash Kumar Singh ,Adv.
UPON hearing counsel the Court made the following
O R D E R
None appears.
The learned counsel for the petitioner shall be directed to take fresh steps for the service of notice to the unserved respondent No.10. He shall do the needful within a period of two weeks’, failing which appropriate orders shall follow on the next date.
List again on 18.7.2014.
| | | (M.K. HANJURA) |
|mg | |Registrar |
,
ITEM NO.42 REGISTRAR COURT.2 SECTION IVA
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 M.K. HANJURA Petition(s) for Special Leave to Appeal (Civil) No(s).8012/2013 RAJ KUMAR KUSHWAHA Petitioner(s) VERSUS STATE OF M.P. & ORS. Respondent(s) (With appln(s) for exemption from filing O.T. and prayer for interim relief and office report) Date: 26/03/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr. Sudarshan Rajan,Adv.
For Respondent(s) Mr. Shree Pal Singh,Adv.
Mr.Prakash Kumar Singh ,Adv.
UPON hearing counsel the Court made the following O R D E R None appears.
The learned counsel for the petitioner shall be directed to take fresh steps for the service of notice to the unserved respondent No.10. He shall do the needful within a period of two weeks’, failing which appropriate orders shall follow on the next date.
List again on 18.7.2014.
| | | (M.K. HANJURA) | |mg | |Registrar |