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Supreme Court - Daily Orders

State Of Punjab vs Mahabir Etc.Etc. on 9 January, 2014

:
ITEM NO.74                  REGISTRAR COURT.1              SECTION IIB

             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).869-871/2013


STATE OF PUNJAB                                      Petitioner(s)

                   VERSUS

MAHABIR ETC.ETC.                                     Respondent(s)

(With appln(s) for issue of bailable warrant of arrest,exemption from
filing O.T.)

Date: 09/01/2014    These Petitions were called on for hearing today.

For Petitioner(s)
                       Mr. Kuldip Singh,Adv.

For Respondent(s)
                          Mrs Shikha Roy, Adv.
                       Mr. S.K. Sabharwal,Adv.



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

SLP(CRL.) NO.869/2013 None for the petitioner.

Respondent has already filed the counter affidavit as is palpable from the perusal of the office report. Therefore, the matter shall be processed for listing before the Hon’ble Court on its own turn if and when the connected ones get ready for listing.

SLP(CRL.) NO.870/2013

None for the petitioner.

The ld. Counsel for the respondent Nos. 3 and 4 is present. The said respondents have already filed the counter affidavit.

-2-

Item No.74 Service is complete as against the respondent No.5 but no one has entered appearance on his behalf.

The ld counsel for the petitioner has not taken appropriate steps for the service of the notice to the respondent Nos. 1 and 2. He shall be directed to do so within a weeks time failing which appropriate orders shall follow on the next date.

SLP(CRL.) NO.871/2013

None for the petitioner.

The ld counsel for the petitioner has not taken appropriate steps for the service of the notice to the unserved respondent in terms of the order dt.24.10.2013 of this Court. He shall be directed to do so within a weeks time failing which appropriate orders shall follow on the next date.

List again on 24.2.2014. 

|                                |               |(M.K.HANJURA)              |
|                                |               |REGISTRAR                  |


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