Supreme Court - Daily Orders
Imrat Singh vs The State Of Madhya Pradesh on 4 September, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.117 COURT NO.13 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
Criminal Appeal No(s).480/2009
IMRAT SINGH & ORS. Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
Date : 04-09-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s)
Mr. Shakil Ahmed Syed, AOR (N.P.)
For Respondent(s)
Ms. Indrani Dey, Adv.
Mr. Rahul Kaushik, AOR
Ms. Bhuvneshwari Pathak, Adv.
Ms. Shilpi Satyapriya Satyam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On 08.08.2019 the matter was adjourned for 28.08.2019. However, Mr. Anoop George Chaudhary, Senior Advocate, mentioned the matter on 23.08.2019 and stated that he is not available on 28.08.2019 and requested that the matter be listed today. Today none has appeared for the appellants though the matter has been called twice. This being a criminal case cannot be dismissed in default. Since the counsel appointed by the accused are not appearing, we have no option except to appoint an Amicus Curiae to assist us.
Signature Not VerifiedDigitally signed by ARJUN BISHT Date: 2019.09.07 13:03:02 IST Reason: We request Mr. Shikhil Suri, learned counsel, to assist in the matter as Amicus Curiae. The Registry is directed to give complete 1 copy of the pleadings and the evidences to learned Amicus Curiae within one week. List the matter on 23.10.2019.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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