Supreme Court - Daily Orders
State Of Orissa vs Alika Kanhar on 7 May, 2015
ITEM NO.5 REGISTRAR COURT. 2 SECTION XIA
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 (C) No(s). 9508/2009
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
ALIKA KANHAR Respondent(s)
(with office report)
Date : 07/05/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shibashish Misra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report is that although by order dated 26.02.2015 of this Court, four weeks time as last chance was given to the Ld.counsel for the petitioners to take fresh steps for the service of notice to the unserved sole respondent , yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M K HANJURA) Signature Not Verified Registrar SB Digitally signed by Sushma Kumari Bajaj Date: 2015.05.09 11:12:12 IST Reason: