Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Ram Narain Yadav And Another on 6 November, 2017
Item No.79 1
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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4309/2015
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
RAM NARAIN YADAV AND ANOTHER Respondent(s)
WITH
SLP(Crl) No. 7428/2015 (II)
Date : 06-11-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. Ashutosh Kumar Sharma,Adv.
Mr. Vinay Garg, AOR
Ms. Alka Sinha,Adv.
Mr. Anuvrat Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No. 4309/2015
Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf.
As per postal tracking report notice issued to the respondent No.1 could not be served and returned back undelivered. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he Signature Not Verified shall also take fresh steps for the service of notice to him Digitally signed by MADHU GROVER Date: 2017.11.06 15:58:25 IST Reason: within the same period.
List again on 15.12.2017.
Item No.79 2 SLP(Crl) No. 7428/2015The office report indicates that the sole respondent has refused to accept the service of notice sent to him under registered cover. This refusal on his part constitutes proper service but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
SANJAY PARIHAR Registrar MG