Supreme Court - Daily Orders
State Of U P Thro. Its Home Secretary ... vs Nem Singh @ Mulla on 16 August, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.29 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.993/2015
STATE OF U P THRO. ITS HOME SECRETARY
SECRETARIAT LUCKNOW UP Appellant(s)
VERSUS
NEM SINGH @ MULLA Respondent(s)
(Office report on default)
Date : 16/08/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Appellant(s) Mr. Ravi Prakash Mehrotra,AOR
Mr. Rajesh Kumar Maurya, Adv.
Mr. Vibhu Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the learned counsel for the appellant to file fresh address of the sole respondent, failing which the Criminal Appeal shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (RENU DIWAN) SR.P.A. ASSISTANT REGISTRAR (Signed order is placed on the file) Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.08.22 10:55:03 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 993 OF 2015 STATE OF U P THRO. ITS HOME SECRETARY SECRETARIAT LUCKNOW UP APPELLANT(S) VERSUS NEM SINGH @ MULLA RESPONDENT(S) O R D E R Four weeks' time is granted to the learned counsel for the appellant to file fresh address of the sole respondent, failing which the Criminal Appeal shall stand dismissed without further reference to the Court.
..................J. [KURIAN JOSEPH] NEW DELHI AUGUST 16, 2016