Lakhanlal @ Lakhan Singh vs State Of Madhya Pradesh Home Department on 18 November, 2016

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Supreme Court - Daily Orders

Lakhanlal @ Lakhan Singh vs State Of Madhya Pradesh Home Department on 18 November, 2016

Bench: Amitava Roy

                                                 REVISED

     ITEM NO.9                                  COURT NO.3                      SECTION IIA

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS

                                          Criminal Appeal No.1306/2013

     LAKHANLAL @ LAKHAN SINGH                                                     Appellant(s)

                                                        VERSUS

     STATE OF M.P.                                                                Respondent(s)

     (office report for directions)

     Date : 18/11/2016 This appeal was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE AMITAVA ROY
                                              [IN CHAMBERS]


     For Appellant(s)                       Dr. (Mrs.) Vipin Gupta,Adv. (Not Present)


     For Respondent(s)                     Mr. Vikas Bansal, Adv.
                                           Mr. Mishra Saurabh,Adv.


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

None appears on behalf of the appellant. The office report indicates that the learned counsel for the respondent/State has not yet completed the translation of the document in full.

In the interest of justice, learned counsel for the respondent/State is granted further four weeks' time to complete the translation, subject to payment of costs of Rs.2,500/- with the Supreme Court Legal Services Committee.

Signature Not Verified (RASHMI DHYANI) (SNEH BALA MEHRA) Digitally signed by RASHMI DHYANI Date: 2016.11.28

                            SR.P.A.                                      ASSISTANT REGISTRAR
11:31:06 IST
Reason:
ITEM NO.9                   COURT NO.3                  SECTION IIA

                 S U P R E M E C O U R T O F          I N D I A
                         RECORD OF PROCEEDINGS

Criminal Appeal No.1306/2013 LAKHANLAL @ LAKHAN SINGH Appellant(s) VERSUS STATE OF M.P. Respondent(s) (office report for directions) Date : 18/11/2016 This appeal was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE AMITAVA ROY [IN CHAMBERS] For Appellant(s) Dr. (Mrs.) Vipin Gupta,Adv.

For Respondent(s) Mr. Vikas Bansal, Adv.

Mr. Mishra Saurabh,Adv.

UPON hearing the counsel the Court made the following O R D E R None appears on behalf of the appellant. The office report indicates that the learned counsel for the appellant has not yet completed the translation of the document in full.

In the interest of justice, learned counsel for the appellant is granted further four weeks' time to complete the translation, subject to payment of costs of Rs.2,500/- with the Supreme Court Legal Services Committee.


     (RASHMI DHYANI)                              (SNEH BALA MEHRA)
        SR.P.A.                                  ASSISTANT REGISTRAR

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