Supreme Court - Daily Orders
Jaikam Khan vs The State Of Uttar Pradesh on 25 April, 2019
ITEM NO.53 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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5191-
5193/2018
JAIKAM KHAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(Only SLP Crl. 5191-5193/2018 and 5194-5196/2018 are to be listed
before Registrar Court )
WITH
SLP(Crl) No. 5194-5196/2018 (II)
Date : 25-04-2019 These petitions were called on for hearing today.
For Petitioner(s) Ms.Shreya Rastogi,Adv.
Mr. Ashish Virmani, AOR
For Respondent(s) Mr.Upendra Mishra,Adv.
Ms.Arpika Singhal,Adv.
Mr.Sarvesh Singh Baghel,AOR
UPON hearing the counsel the Court made the following
O R D E R
As per office report, service is complete qua common sole respondent, but no one has entered appearance on his behalf. However, today, Mr.Upendra Mishra,Advocate on behalf of Mr.Sarvesh Singh Baghel,AOR undertakes to file vakalatnama in both matters for sole respondent (State of U.P.).
High Court records are received. Trial Court records are also received, but some pages are in vernacular language.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.04.26 13:53:14 IST Reason:………...2 ITEM NO.53 -2- Trial Court records be sent back to the concerned High Court for English translation as per guidelines with a D.O. letter to do the needful, on priority basis, as the matter pertains to death penalty.
Ld.counsel appearing for the respondent submits that copies of the pleadings have not been provided to her by the petitioner. Let it be provided by the petitioner with proof of service. In the meantime, respondent (State) may file the vakalatnama and counter affidavit.
List the matter again on 10.05.2019.
RAJESH KUMAR GOEL Registrar SB