Supreme Court - Daily Orders
State Of Telangana (Formerly Known As ... vs Faiz Mohammed Khan @ Rustum Mohammed ... on 8 September, 2017
ITEM NO.44 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).
2150-2153/2017
STATE OF TELANGANA (FORMERLY KNOWN AS THE STATE OF A.P)
Petitioner(s)
VERSUS
FAIZ MOHAMMED KHAN @ RUSTUM MOHAMMED KHAN ETC. ETC. & ORS.
Respondent(s)
WITH
SLP(Crl) No. 2146-2149/2017 (II)
(FOR [I A FOR PERMISSION TO CONTINUE TO ADV] ON IA 31499/2017)
SLP(Crl) No. 2146-2149/2017 (II)
(FOR [I A FOR PERMISSION TO CONTINUE TO ADV] ON IA 31499/2017)
Date : 08-09-2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. S. Udaya Kumar Sagar, AOR
Mr.D. Mahesh Babu, AOR
For Respondent(s) Mr.Pawan Kumar Sharma,Adv.
Ms. Anu Gupta, AOR
Mr.Uzmi Jameel Husain,Adv.
Mr. Shakil Ahmed Syed, AOR
Mr. S. Udaya Kumar Sagar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Cr)No.2150-2153/2017 Service is complete. The respondent No.1 in SLP(Cr) No.2152/2017 shall be at liberty to file the counter affidavit Signature Not Verified within a period of four weeks.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.09.09 10:16:27 IST Reason:The other appearing respondents have already filed the counter affidavit.
…......2 ITEM NO.44 -2- Service report of bailable warrant has also been received.
SLP(Cr)No.2146-2149/2017 The served respondents shall be at liberty to file the counter affidavit within a period of four weeks.
The unserved cover containing the notice has been received back from the respondent No.1 in SLP(Cr) Nos.2146, 2148 & 2149/2017 with postal remarks “No such person” and in respect of the respondent No.1 in SLP(Cr)No.2147/2017 is still in transit. However, service report of bailable warrant has been received. Hence, service is deemed complete.
List the matter again on 03.11.2017.
SANJAY PARIHAR Registrar SB