Supreme Court - Daily Orders
The State Of Uttar Pradesh Home ... vs Hoshiyar Singh on 29 February, 2016
ITEM NO.59 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6269/2015
STATE OF UTTAR PRADESH THR. PRINCIPAL SECRETARY, HOME DEPARTMENT
Petitioner(s)
VERSUS
HOSHIYAR SINGH Respondent(s)
WITH
SLP(Crl) No. 6868/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
c/delay in refiling SLP and Office Report)
Date : 29/02/2016 This petition was called on for hearing today.
For Petitioner(s) Mr. Kunal Verma, Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Apoorv Kurup,Adv.
For Respondent(s) Mr. Prashant Khatana, Adv.
Mr. Sudhir Naagar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No.6269/2015
Despite last opportunity having been granted to the sole respondent for filing counter affidavit, the same has not been filed. But the learned Counsel appearing for sole respondent submits that he will be filing the same during the course of the day. If he does so, the same be taken on record.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2016.03.01 17:04:06 IST Reason:...contd.2/-
-2- SLP(Crl) No. 6868/2015Learned Counsel for Respondent No. 2 submits that he will be filing counter affidavit during the course of the day. If he does so, the same be taken on record.
None appears for Respondent No. 1 despite undertaking. However, service is not complete two weeks time is granted for taking fresh steps for service of Respondent No. 1. Notice thereafter, be issued.
List again on 04.05.2016.
(PAWAN DEV KOTWAL) Registrar