Supreme Court - Daily Orders
Hansraj vs The State Of Chhattisgarh on 8 October, 2014
ITEM NO.14 REGISTRAR COURT. 2 SECTION IIA
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
Criminal Appeal No(s). 1387/2012
HANSRAJ Appellant(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(with appln. (s) for permission to file additional documents)
Date : 08/10/2014 This appeal was called on for hearing today.
For Appellant(s)
Ms. Rukhsana Choudhury,Adv.
For Respondent(s) Mr.Charudatta Mahindrakar,adv.
Mr. Aniruddha P. Mayee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that although by order dated 25.07.2014 of this Court, six week's time as last chance was given to the Ld.counsel for the parties to file the additional documents, yet they have not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.10.10 16:08:32 IST Reason: