Supreme Court - Daily Orders
Umashankar Yadav vs The State Of Uttar Pradesh Home ... on 14 March, 2016
ITEM NO.46 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). 7044/2015
UMASHANKAR YADAV & ANR. Petitioner(s)
VERSUS
THE STATE OF UP & ANR Respondent(s)
Date : 14/03/2016 This petition was called on for hearing today.
For Petitioner(s) Mr.Sumit Kumar Vats,Adv.
Ms. Aparna Bhat,Adv.
For Respondent(s) Ms.Harshita Deshwal,Adv.
Mr.M.R.Shamshad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is awaited in respect of the respondent No.1. However, Ms.Harshita Deshwal, Ld.counsel on behalf of Mr.M.R.Shamshad,AOR undertakes to appear for the said respondent. She seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.
Await the return of the service of notice already issued to the respondent No.2.
List the matter again on 03.05.2016.
Signature Not Verified(M V RAMESH) Digitally signed by Sushma Kumari Bajaj Date: 2016.03.15 Registrar SB 12:59:24 TLT Reason: