Supreme Court - Daily Orders
Jitender Kumar Shukla vs The State Of Uttar Pradesh on 4 August, 2015
ITEM NO.41 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. M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4361/2014
JITENDER KUMAR SHUKLA Petitioner(s)
VERSUS
THE STATE OF U.P.& ORS. Respondent(s)
(with office report)
WITH
SLP(Crl) No. 9851/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
Date : 04/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Mahesh Tiwari,adv.
Dr. Kailash Chand,Adv.
Ms.Bharti Tyagi,adv.
Mr. Gaurav Dhingra,Adv.
For Respondent(s) Ms.Neha Agarwal,adv.
Mr. E. C. Agrawala,Adv.
Ms. Garima Prashad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No.4361/2014
The office report is that the Ld.counsel for the respondent No.1 has already filed the vakalatnama which is defective. Ld.counsel shall within a period of four weeks rectify the defects Signature Not Verified whatever have been found in the said vakalatnama failing which Digitally signed by Sushma Kumari Bajaj Date: 2015.08.05 appropriate orders shall follow on the next date. 15:58:09 IST Reason:
List the matter again on 14.10.2015.
….......2 ITEM NO.41 -2- SLP(Crl.) No.9851/2014 The office report indicates that although by order dated 15.04.2015 of this Court, four weeks time as last chance was given to the Ld.counsel for the petitioner to take fresh steps for the service of notice to the unserved respondentS, yet he has not done the needful so far. 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) Registrar SB