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The State Of Madhya Pradesh vs Yogendra Singh Jadon on 6 February, 2018

     ITEM NO.19                          REGISTRAR COURT. 1                        SECTION II-A

                                  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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (Crl.)                         No(s).    172/2017

     THE STATE OF MADHYA PRADESH                                                 Petitioner(s)

                                                          VERSUS

     YOGENDRA SINGH JADON                                                        Respondent(s)



     Date : 06-02-2018 This petition was called on for hearing today.



     For Petitioner(s)
                                        Mr Vikas Bansal, Adv.
                                        Mr. Arjun Garg, AOR

     For Respondent(s)
                                        Mr. M. P. Shorawala, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Ld. Advocate-on-record, Mr Rarrukh Rasheed submits that there is a change of counsel for respondent nos. 1 and 2. He further submits that he shall be filing fresh vakalatnama today. Since sufficient time has been given for filing counter affidavit, further opportunity to file counter affidavit is declined.

Registry to process the matter for listing before the Hon'ble Court as per rules.

Digitally signed by HEMA JOSHI Date: 2018.02.09 16:10:57 IST

Reason:                                                                          KAPIL MEHTA
                                                                                  Registrar
                                                                                 06.02.2018
     hj