Supreme Court - Daily Orders
Nimai Ghosh vs The State Of Bihar Now Jharkhand on 10 February, 2015
ITEM NO.9 REGISTRAR COURT. 2 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 M K HANJURA
Criminal Appeal No(s). 102/2013
NIMAI GHOSH & ORS Appellant(s)
VERSUS
STATE OF BIHAR (NOW JHARKHAND) Respondent(s)
Date : 10/02/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Jayesh Gaurav,Adv.
Mr. T. Mahipal,Adv.
For Respondent(s) Mr. R.K. Jha,Adv.
Mr. Anil K. Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent State seeks and is given four weeks time, as last chance to file the additional documents.
The learned counsel for the appellants shall also be at liberty to file the additional documents within the period prescribed above.
List again on 20.4.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.02.11 15:36:47 IST Reason: