Supreme Court - Daily Orders
Constable 907 Surendra Singh vs State Of Uttarakhand on 12 November, 2014
ITEM NO.14 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 M K HANJURA
Criminal Appeal No(s). 355/2013
CONSTABLE 907 SURENDRA SINGH & ANR. Appellant(s)
VERSUS
STATE OF UTTARAKHAND Respondent(s)
(with office report)
WITH
Crl.A. No. 788/2013
(With Office Report)
SLP(Crl) No. 9488-9489/2013
(With Office Report)
Date : 12/11/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.Mohit Mathur,adv.
Ms. B. Vijayalakshmi Menon,Adv.
Mr.Atul Kumar,adv.
Mr. Himanshu Shekhar,Adv.
Mr. Rishi Malhotra,Adv.
Mr.Ram Naresh,adv.
For Respondent(s) Mr.Aviral Saxena,adv.
Mr. Abhishek Atrey,Adv.
Mr.Bharat J.Joshi,adv.
Mr.Mukesh Verma,adv.
Mr. Jatinder Kumar Bhatia,Adv.
Mr. Rajiv Nanda,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Criminal Appeal Nos.355 & 788/2013 The office report is that although by order dated 26.08.2014 of this Court, four week's time as last chance Signature Not Verified was given to the Ld.counsel for the parties to file the additional documents, yet Digitally signed by Sushma Kumari Bajaj Date: 2014.11.13 16:39:50 IST Reason: they have not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.
ITEM NO.14 -2-SLP(CR)NO.9488-9489/2013 The office report is that the respondent has failed to file the counter affidavit within the time prescribed under the rules. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB