Supreme Court - Daily Orders
State Of M.P. vs Ramesh Kumar Sahu on 3 December, 2014
ITEM NO.16 REGISTRAR COURT. 2 SECTION XV
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
Petition(s) for Special Leave to Appeal (C) No(s). 35289/2012
STATE OF M.P.& ORS. Petitioner(s)
VERSUS
RAMESH KUMAR SAHU Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 03/12/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. M.P. Singh,Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks time, as last chance is given to the learned counsel for the petitioners to take fresh steps for the service of notice by usual mode to the unserved sole respondent. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioners within the period prescribed above.
List again on 17.2.2015.
(M K HANJURA) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2014.12.06 09:40:31 IST Reason: