Supreme Court - Daily Orders
Jagdish Sharma vs State Of U.P. on 19 November, 2015
ITEM NO.54 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). 8426/2014
JAGDISH SHARMA & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
WITH
SLP(Crl) No. 8636/2014
(With Interim Relief and Office Report)
Date : 19/11/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr. Divyesh Pratap Singh,Adv.
Mr. Sudhansu Palo,Adv.
For Respondent(s) Mr. Anukul Raj,Adv.
Mr. Kumar Dushyant Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the respondent No.2 has failed to file the counter affidavit within the period stipulated under the rules.
The office report indicates that although by order dated 25.8.2015 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioners to take fresh steps for the service of notice to the Respondent No.1, yet he has not done the needful within the period stipulated in the order. Viewed in that Signature Not Verified context, Digitally signed by the matter shall be processed for listing before the Madhu Grover Date: 2015.11.19 Hon'ble 15:59:54 SCT Reason: Judge in Chambers for further future directions. Await orders. List thereafter.
(M V RAMESH) Registrar MG