Supreme Court - Daily Orders
Devendra Jain vs The State Of Maharashtra . on 15 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.44 COURT NO.13 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) Diary No(s). 32731/2015
DEVENDRA JAIN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(Office report on default)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Vishal Gera, Adv.
Mr. Prem Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is granted four weeks' time, by way of last chance, to comply with the Office Report.
(SWETA DHYANI) (MADHU NARULA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.02.17
17:05:18 IST
Reason: