Supreme Court - Daily Orders
The State Of Andhra Pradesh vs Avinash Sharma on 23 July, 2014
0 ITEM NO.29 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). 1487/2012
STATE OF A.P. Appellant(s)
VERSUS
AVINASH SHARMA & ORS. Respondent(s)
Date : 23/07/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. D. Mahesh Babu ,Adv.
For Respondent(s)
Mr. Alok Shukla ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that although by order dated 1.04.2014 of this Court, th e Ld.counsel for the petitioner was given four weeks time as last chance to comply with the terms of the office report, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon’ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.25 17:03:41 IST Reason: