Supreme Court - Daily Orders
Avdhesh Kumar @ Lalu vs State Of Madhya Pradesh on 23 September, 2015
ITEM NO.66 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1353/2015
AVDHESH KUMAR @ LALU Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with interim relief and office report)
Date : 23/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms Keki Vajpei, Adv.
Mr. Kunal Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Proof of service of pleadings has been filed but neither vakalatnama nor counter affidavit on behalf of the sole respondent has been filed. Service otherwise stands complete but none has entered appearance.
Matter stands complete. Registry to process the matter for being listed before the Hon'ble Court as per rules.
Signature Not Verified Digitally signed by Hema Joshi Date: 2015.09.29 (RACHNA GUPTA) 17:15:15 IST Reason: Registrar