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Supreme Court - Daily Orders

Ravi Kumar vs State Of Nct Of Delhi on 7 January, 2016

     Item No.63                                      1

                                       REGISTRAR COURT. 2               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. M V RAMESH

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s).3171-3172/2015

     RAVI                                                               Petitioner(s)

                                                    VERSUS

     STATE NCT OF DELHI                                                 Respondent(s)

     (with office report)

     With

     SLP(Crl.) No. 2264/2015
     (With Appln.(s) for exemption from filing C/C of the impugned order
     and exemption from filing O.T. and interim relief and office
     report)


     Date : 07/01/2016 These petitions were called on for hearing today.



     For Petitioner(s)                  Ms. Shabana,Adv.
                                        Mr. Harinder Mohan Singh,Adv.
                                        Mr. Neeraj Shekhar,Adv.

     For Respondent(s)                  Mr. Ranjeet Kumar Jha,Adv.
                                        Mr. D.S. Mahra,Adv.

                                        Dr. (Mrs. Vipin Gupta)


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

SLP(Crl.) Nos. 3171-3172/2015 Await the return of the service of notice already issued to Signature Not Verified the sole respondent.

Digitally signed by Madhu Grover Date: 2016.01.07

List again on 29.2.2016. 16:26:24 SCT Reason:

Item No.63 2 SLP(Crl.) No. 2264/2015
The Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. Respondent No.2 has been impleaded by the Hon'ble Judge in Chamber on 9.12.2015. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
(M V RAMESH) Registrar MG