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Supreme Court - Daily Orders

Ashok Shewakramani And Ors Though Its ... vs State Of Andhra Pradesh on 21 September, 2017

     Item No.10                                        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. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).    3720/2017

     ASHOK SHEWAKRAMANI AND ORS THOUGH ITS POA HOLDER & ORS.
                                                        Petitioner(s)

                                                     VERSUS

     STATE OF ANDHRA PRADESH & ANR.                                      Respondent(s)

     WITH
     SLP(Crl)               No.   3891/2017   (II)
     SLP(Crl)               No.   3854/2017   (II)
     SLP(Crl)               No.   3821/2017   (II)
     SLP(Crl)               No.   3761/2017   (II)
     SLP(Crl)               No.   3812/2017   (II)

     Date : 21-09-2017 These petitions were called on for hearing today.


     For Petitioner(s)                  Mr. Rohan Thawani,Adv.
                                        Mr. Anand Daga,Adv.

                                         Ms. Vandana Sehgal, AOR

     For Respondent(s)
                                         Mr. Guntur Prabhakar, AOR
                                         Mr. G. N. Reddy, AOR
                                         Mr. M. Vijaya Bhaskar, AOR

                                        Ms. Tadimalla Baskar Gowtham,Adv.
                                        Mr. Abhijit Sengupta,Adv.


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

Four weeks time is given to the respondent No. 1 in all the matters numbered above to file the counter affidavit.

Signature Not Verified

Four weeks time is given to the respondent No. 2 in SLP(Crl.) Digitally signed by MADHU GROVER Date: 2017.09.22 15:41:08 IST Reason: Nos. 3821,3854 and 3812/2017 to file the counter affidavit.

Item No.10 2

As per tracking report respondent No. 2 in SLP(Crl.) Nos. 3720,3761 and 3891 has been served but no one has entered appearance on his behalf.

However Mr. Abhijit Sen Gupta, Ld. Advocate has appeared on behalf of the respondent No.2 in SLP(Crl.) No. 3720/2017. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit.

List again on 16.11.2017.

SANJAY PARIHAR Registrar MG