Supreme Court - Daily Orders
Vir Vikram Singh vs The State Of Uttar Pradesh on 19 July, 2019
ITEM NO.35 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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3554-
3557/2019
VIR VIKRAM SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 19-07-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Varun Singh, AOR
Ms. Archana Singh, Adv.
For Respondent(s)
Mr. Sarvesh Singh Baghel, AOR
Mr. Pranav Kaashayp, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on Respondent No. 1 in SLP(C) No. 3554-57/2019 and Respondent No. 2 in SLP(C) Nos. 3554, 3556 and 3557/2019 but no one has chosen to enter appearance on their behalf. However, Mr. Sarvesh Singh Baghel, Ld. Advocate-on-Record undertakes to appear for Respondent No. 1 in SLP(C) No. 3554-57/2019. He seeks and is given one weeks time to file the vakalatnama and four weeks time to file the counter affidavit.
Service is not complete on Respondent No. 2 in SLP(C) No. 3555/2019. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks. Dasti in addition is permitted to be served through the Jail Superintendent, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period stipulated above.
Signature Not Verified Digitally signed byList again on 21.11.2019.
RUPAM DHAMIJA Date: 2019.07.20 11:42:06 IST Reason:SURINDER S. RATHI Registrar pm