Supreme Court - Daily Orders
Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 8 April, 2015
ITEM NO.52 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9344/2014
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. Petitioner(s)
VERSUS
STATE OF A P REP. BY ITS PUBLIC PROSECUTOR HIGH COURT OF A P
HYDERBAD A P AND ANR Respondent(s)
(with interim relief and office report)
Date : 08/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. N. Rajaraman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of respondent No.1 is complete but none has entered appearance.
Service of respondent No.2 is still incomplete. The Ld. Counsel for the petitioner has to furnish the complete and correct address of respondent No.2. Be furnished within three weeks' time. Notice thereafter be issued.
List again on 15.7.2015.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.04.13 12:57:40 IST Reason: