Supreme Court - Daily Orders
The State Of Uttar Pradesh Home ... vs Mahavir Singh on 14 July, 2017
ITEM NO.65 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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1530/2017
(Arising out of impugned final judgment and order dated 12-05-2016
in CRLA No. 146/1984 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH HOME DEPARTMENT PRINCIPAL SECRETARY
Petitioner(s)
VERSUS
MAHAVIR SINGH Respondent(s)
Date : 14-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. Rajeev Kumar Dubey,Adv.
Mr. Abhishek Chaudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report notice issued to the sole respondent could not be served and returned back with postal remarks “Incomplete address”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.
List again on 24.8.2017.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.07.15(SANJAY PARIHAR) Registrar 12:01:32 IST Reason:
MG