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State Of Uttarakhand vs Naim Khan ( Naeem Khan) Etc. on 23 April, 2015

     ITEM NO.62                          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 M K HANJURA

     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).
     9444-9445/2014

     STATE OF UTTRAKHAND                                                  Petitioner(s)

                                                    VERSUS

     NAIM KHAN ( NAEEM KHAN)                                              Respondent(s)


     (with appln. (s) for exemption from filing O.T. and office report)


     Date : 23/04/2015 These petitions were called on for hearing today.



     For Petitioner(s)
                                         Mr. Rajiv Nanda,Adv.
                                         Mr.Iftekhar Ahmad,adv.

     For Respondent(s)


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

The office report indicates that service of notice is complete on the sole respondent, but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.

Fresh steps for the service of notice by usual mode to the unserved sole respondent shall be taken by the Ld.counsel for the petitioner within a period of three weeks.

Dasti in addition is Digitally signed by Sushma Kumari Bajaj Date: 2015.04.25 09:57:57 IST Reason: …...2 ITEM NO.62 -2- permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

List again on 12.08.2015.

(M K HANJURA) Registrar SB