Supreme Court - Daily Orders
The State Of Andhra Pradesh vs Mohd.Imran on 20 July, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.31 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1778-1780/2011
STATE OF A.P.& ORS.ETC. Appellant(s)
VERSUS
MOHD.ABDUL GAFFAR & ORS.ETC. Respondent(s)
(office report for directions)
WITH
Crl.A. No. 1781-1783/2011
(With Office Report)
Date : 20/07/2015 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Appellant(s) Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Sagar, Adv.
Crl.A.No. 1781-1783/2011 Mr. Manish K. Bishnoi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, three weeks' time is granted to the appellants to cure the defects as pointed out in the office report dated 2nd July, 2015 failing which the criminal appeals qua respondent Nos. 1, 3 to 5 (common respondents in all the appeals) shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (PARDEEP KUMAR)
Sr. P.A. AR-cum-PS
Signature Not Verified
Digitally signed by
Pardeep Kumar
Signed order is placed on the file.
Date: 2015.07.22 14:44:22 IST Reason:IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDCTION Criminal Appeal No(s). 1778-1780/2011 STATE OF A.P.& ORS.ETC. APPELLANT(s) VERSUS MOHD.ABDUL GAFFAR & ORS.ETC. RESPONDENT(s) WITH Criminal Appeal No(s). 1781-1783/2011 ORDER As a last chance, three weeks' time is granted to the appellants to cure the defects as pointed out in the office report dated 2nd July, 2015 failing which the criminal appeals qua respondent Nos. 1, 3 to 5 (common respondents in all the appeals) shall stand dismissed without further reference to the Court.
.....................J. [KURIAN JOSEPH] NEW DELHI;
JULY 20, 2015