Supreme Court - Daily Orders
Vijay Sahu vs The State Of Uttarakhand State Of ... on 11 December, 2014
Item No.12 1
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). 673/2013
VIJAY SAHU Appellant(s)
VERSUS
STATE OF UTTARAKHAND & ORS. Respondent(s)
(with office report)
WITH
Crl.A. No. 1529/2013
(With Office Report for Direction)
Crl.A. No. 1440/2013
(With Office Report)
Crl.A. No. 996/2013
(With appln.(s) for bail and Office Report)
Date : 11/12/2014 These appeals were called on for hearing today.
For Appellant(s)
Mr. Naresh Kumar,Adv.
Ms. Shomila Bakshi,Adv.
Mr. Mohan Pandey,Adv.
For Respondent(s)
Mrs Lalita Kaushik,Adv.
Mr. S.K. Bandyopadhyay,Adv.
Signature Not Verified
Mr. Rajiv Nanda,Adv.
Digitally signed by
Madhu Grover
Date: 2014.12.12
16:52:18 IST
Reason: Ms. Manju Jetley,Adv.
Mr. Anuvrat Sharma,Adv.
Mr. Ashutosh Kumar Sharma,Adv.
Item No.12 2
Mr. Jatinder Kumar Bhatia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Crl.A. No. 673/2013
Respondent No. 3 is reported to be dead. The learned counsel for the appellant shall file the death certificate of the said respondent within a period of three weeks. The learned counsel shall also file the fresh particulars of the respondent No.4 within the period stipulated above and he shall also take appropriate steps for the service of notice to him within the same period.
Crl.A. No. 1529, 1440 and 996/2013 The learned counsel for the parties shall file the additional documents within a period of four weeks whereafter no further extension shall be given.
List again on 25.2.2015.
(M K HANJURA) Registrar MG