Supreme Court - Daily Orders
Dhirubhai Bhailalbhai Chauhan . vs The State Of Gujarat on 4 September, 2017
ITEM NO.39 REGISTRAR COURT. 1 SECTION II-B
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 MR. RAJESH KUMAR GOEL
Criminal Appeal No(s). 816/2016
DHIRUBHAI BHAILALBHAI CHAUHAN . & ANR. Appellant(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
WITH
Crl.A. No. 817/2016 (II-B)
Date : 04-09-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vikash Singh, AOR
Ms. Ichita Singh, Adv.
Mr. Purvish Jitendra Malkan, AOR
For Respondent(s)
Ms. Hemantika Wahi, AOR
Ms. Shubhada Kubde, Adv.
UPON hearing the counsel the Court made the following
O R D E R
CRL. A. NO. 816 OF 2016 Learned counsel for respondent no. 1/ State submits that respondent no. 1 does not want to file counter affidavit. Learned counsel for the appellant has not taken appropriate steps for bringing on record the lrs. of deceased respondent nos. 2, 5, 11, 13, 14, 16 and 18 despite availing last chance. Hence, two weeks' further time as last chance is granted for Signature Not Verified taking appropriate steps in respect of the abovesaid Digitally signed by JYOTI GUPTA Date: 2017.09.06 respondents.
10:57:16 IST Reason:
-2-Respondent nos. 3, 4, 6, 7, 8, 9, 10, 12, 15 and 17 have been served but no appearance has been filed on their behalf. List again on 10.10.2017.
CRL. A. NO. 817 OF 2016 Process as per order dated 21.07.2017.
(RAJESH KUMAR GOEL) Registrar