Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Dhruv Gurjar on 13 February, 2015
ITEM NO.27 REGISTRAR COURT. 2 SECTION IIA
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). 9859/2013
STATE OF M.P. Petitioner(s)
VERSUS
DHRUV GURJAR Respondent(s)
(with appln. (s) for exemption from filing O.T.)
WITH
SLP(Crl) No. 9860/2013
(With appln.(s) for exemption from filing O.T. and Office Report)
Date : 13/02/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Vikas Bansal,adv.
Mr. C. D. Singh,Adv.
For Respondent(s) Mr.Lakhan Singh Chauhan,adv.
Mr. Binay Kumar Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Cr)No.9859/13
The office report states that although by order dated 01.12.2014 of this Court, three weeks time as last chance was given to the Ld.counsel for the petitioner to take fresh steps for the service of notice to the unserved respondent Nos. 1 & 2, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.02.16 16:00:57 IST Reason:…........2 ITEM NO.27 -2- SLP(Cr)No.9860/2013 Fresh steps for the service of notice by usual mode to the unserved respondent No.4 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List again on 23.04.2015.
(M K HANJURA) Registrar SB