Supreme Court - Daily Orders
State Of Himachal Pradesh vs Pradeep Kumar on 31 July, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.907 OF 2016
STATE OF HIMACHAL PRADESH APPELLANT(S)
VERSUS
PRADEEP KUMAR RESPONDENT(S)
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant-State to file fresh particulars and also to take steps for effecting service on sole respondent, failing which the Criminal Appeal shall stand dismissed without further reference to the Court.
….....…..............J. (DEEPAK GUPTA) NEW DELHI JULY 31, 2017 Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.08.03 17:33:11 IST Reason: CHAMBER MATTER COURT NO.5 SECTION II-C No. 4 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(s). 907/2016 STATE OF HIMACHAL PRADESH Appellant(s) VERSUS PRADEEP KUMAR Respondent(s) (OFFICE REPORT FOR DIRECTION) Date : 31-07-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Appellant(s) Mr. Varinder Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Four weeks' time, as a last opportunity, is granted to learned counsel for the appellant-State to file fresh particulars and also to take steps for effecting service on sole respondent, failing which the Criminal Appeal shall stand dismissed without further reference to the Court.
(SONALI SAUND) (SNEH LATA SHARMA) SENIOR PERSONAL ASSISTANT COURT MASTER (signed order is placed on the file)