Supreme Court - Daily Orders
Madan Lal vs The State Of Rajasthan The State Of ... on 10 July, 2015
ITEM NO.105 REGISTRAR COURT. 1 SECTION XV
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 MR. M.V. RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 12783/2015
MADAN LAL Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 10/07/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Merusagar Samantaray,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of respondent Nos.2 and 3 is complete but none has entered appearance.
The Ld. Advocate, Mr. Sandeep Singh, appearing on behalf of Ms. Ruchi Kohli, Advocate-on-record has appeared for respondent No.1. Vakalatnama be filed within one week. Counter affidavit be filed within four weeks thereafter.
The Ld. Counsel for the petitioner to furnish the fresh and complete address of respondent No.4. Signature Not Verified
List again on 17.9.2015.
Digitally signed byRupam Dhamija Date: 2015.07.16 17:46:16 IST
Reason: (M.V. RAMESH)
Registrar