Supreme Court - Daily Orders
Ram Gopal Yadav vs The State Of Chhattisgarh on 13 July, 2016
ITEM NO.76 REGISTRAR COURT. 1 SECTION IIA
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. CHIRAG BHANU SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s).
1367-1368/2016
RAM GOPAL YADAV Petitioner(s)
VERSUS
STATE OF CHATTISGARH AND ANR. ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 13/07/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Iqbal Ashraf Rahmani, Adv.
Mr. Rajesh Singh Chauhan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 has not been served. It happens to be State of Chattisgarh. The Ld. Counsel for the petitioner to serve respondent No.1 through the standing counsel or the Resident Commissioner for the State of Chattisgarh. Registry to take steps accordingly.
List again on 23.8.2016.
(CHIRAG BHANU SINGH) Registrar Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.07.14 17:36:51 IST Reason: