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The State Of Uttar Pradesh vs Raja Bhaiya @ Kanhiya Lal Panda on 2 March, 2020

     ITEM NO.37                                 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 SH. ANIL LAXMAN PANSARE

     Criminal Appeal                        No(s).    704/2019

     THE STATE OF UTTAR PRADESH                                                           Appellant(s)

                                                                VERSUS

     RAJA BHAIYA @ KANHIYA LAL PANDA                                                      Respondent(s)


     Date : 02-03-2020 This appeal was called on for hearing today.


     For Appellant(s)
                                              Dr. Amol Chitravanshi, Adv.
                                              Mr. Adarsh Upadhyay, AOR

     For Respondent(s)
                                               Mr. Ranjan Nikhil Dharnidhar, AOR


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

None appeared for the respondent when called. On 3.12.2019, four weeks’ time was granted to the respondent for filing objection/counter affidavit, however, it has not been filed till today. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that the said respondent is not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined.

Await original record from the High Court and Trial Court. D.O. letter has already been issued. Registry to inform telephonically.

List again on 1.5.2020.

ANIL LAXMAN PANSARE Registrar