Supreme Court - Daily Orders
Mohd. Hanif vs The State (Nct Of Delhi) on 23 February, 2016
ITEM NO.12 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). 10157/2014
MOHD. HANIF Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
Date : 23/02/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. S. Ramamani,Adv.
For Respondent(s) Mr. Praneet Pranav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is awaited in respect of the sole respondent. However, Mr. Praneet Pranav, Ld. Counsel on behalf of Mr. D.S. Mahra, Advocate-on-Record undertakes to appear for the sole respondent. In case, if vakalatnama is filed today itself, Ld. Counsel for the petitioner shall serve copy of the pleadings to the said counsel within a week's time and file proof. Ld. Counsel for the respondent shall file the counter affidavit within a period of four weeks thereafter.
List again on 13.4.2016.
Signature Not Verified Digitally signed by Madhu Grover Date: 2016.02.23(M V RAMESH) Registrar 16:18:22 SCT Reason:
MG