Supreme Court - Daily Orders
The State Of Telangana vs Shakeel Akhtar And Ors. Etc. Etc. on 13 July, 2017
Item No.53 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).
200-202/2016
(Arising out of impugned final judgment and order dated 26-08-2013
in CRLA No. 912/2003 26-08-2013 in CRLA No. 1255/2004 26-08-2013 in
CRLA No. 1358/2004 passed by the High Court Of A.p. At Hyderabad)
THE STATE OF TELANGANA Petitioner(s)
VERSUS
SHAKEEL AKHTAR AND ORS. ETC. ETC. & ORS. Respondent(s)
Date : 13-07-2017 These petitions were called on for hearing today.
For Petitioner(s) Mr. S.Udaya Kumar Sagar, AOR
For Respondent(s) Mr. Sarvam Ritam Khare, AOR
Mr. Iftekhar Ahmad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the respondent No. 5 has failed to file the counter affidavit within the period stipulated under the rules. However, on the request of Ld. Counsel four weeks time, as last chance is given for filing the counter affidavit.
Service of notice is complete on the respondent Nos. 3 and 4 Signature Not Verified but no one has entered appearance on their behalf.
Digitally signed by MADHU GROVER Date: 2017.07.15 10:01:23 ISTReason: In respect of respondent No.1, petitioner was required to file the fresh particulars and to take fresh steps for the service of notice to the said respondent but till date he has not filed the Item No.53 2 same.
Four weeks time, as last chance is given to the learned counsel for the petitioner to file the same, failing which the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions.
(SANJAY PARIHAR) Registrar MG