Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Tribhuwan Singh vs The State Of Uttar Pradesh on 12 January, 2015

     ITEM NO.77                               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 MR. SURAJIT DEY

     Petition(s) for Special Leave to Appeal (Crl.)                               No(s).      7664/2014

     TRIBHUWAN SINGH                                                                   Petitioner(s)

                                                             VERSUS

     STATE OF UP                                                                       Respondent(s)
     (with appln. (s) for bail and office report)


     Date : 12/01/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                              Mr. Sunil Puri, Adv.
                                              Mr. Shekhar Prit Jha,Adv.


     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

The Ld. Advocate, Mr.Amit Singh, appearing on behalf of Mr.Adarsh Upadhyay, Advocate-on-Record undertakes to file vakalatnama and Memo of Appearance on behalf of the sole respondent within two weeks.

The Ld. Counsel for the petitioner to serve the complete set of the pleadings upon the Ld. Counsel for the sole respondent within one week. Upon receiving the same, the Ld. Counsel for the sole respondent is at liberty to file counter affidavit, if any, within four weeks thereafter. Signature Not Verified

List again on 20.2.2015.

Rupam Dhamija Date: 2015.01.17 11:49:05 IST Reason:

(SURAJIT DEY) Registrar