Supreme Court - Daily Orders
State Of Punjab vs Mohd. Hanif on 10 October, 2014
ITEM NO.70 REGISTRAR COURT. 2 SECTION IIB
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 (Crl.) No(s). 2541/2014
STATE OF PUNJAB Petitioner(s)
VERSUS
MOHD. HANIF Respondent(s)
Date : 10/10/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. K.K. Mahalik,Adv.
Ms. Naresh Bakshi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice to the unserved respondents shall be taken by the learned counsel for the petitioner within a period of three weeks. 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 petitioner within the same period.
List again on 18.12.2014.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2014.10.11 11:48:15 IST Reason: