Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Prayag Singh on 6 January, 2014
ITEM NO.6 REGISTRAR COURT.1 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
Petition(s) for Special Leave to Appeal (Crl) No(s).8796/2012
STATE OF M.P. Petitioner(s)
VERSUS
PRAYAG SINGH & ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and office report )
Date: 06/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Vikas Bansal, Adv.
Mr. C.D. Singh,Adv.
For Respondent(s)
Mr. R.P. Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner and the ld. Counsel for the respondents are present.
The ld. Counsel for the respondent has stated that he will comply with the terms of the order dt.9.12.2013 within a period of four weeks. Time as prayed for is granted as last chance.
List again on 19.2.2014.
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