Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Raghuvir Singh on 16 April, 2015
ITEM NO.30 REGISTRAR COURT. 1 SECTION IIB
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (Crl.) No(s).
1164-1167/2014
STATE OF H.P. Petitioner(s)
VERSUS
PREM SINGH ETC. Respondent(s)
WITH
SLP(Crl) No. 1541/2014
(With appln.(s) for stay and )
Date : 16/04/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Mr. Nikhil Jain,Adv.
Ms. Nidhi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No.1164-1167/2014 It is perused from the record that there is one sole respondent in four of these petitions. The office report is found to be incorrect in that respect. Registry is warned to be careful in future.
The Ld. Advocate, Mr. Gagandeep Sharma, appearing on behalf of Mr. Nikhil Jain, Advocate-on-record has appeared for the sole respondent.
Signature Not Verified
It is mentioned that vakalatnama has Digitally signed by Rupam Dhamija Date: 2015.07.21 already 10:39:30 IST Reason: been filed in all these petitions for the sole respondent. Let counter affidavit be filed within four weeks' time.
Item No.30 -2-SLP(Crl.) No.1541/2014 Sole respondent has failed to file counter affidavit, despite the last opportunity warned for the purpose. Further opportunity is declined. This petition stands complete, however, to be listed alongwith the above set of petitions before the Hon'ble Court.
List again on 22.7.2015.
(RACHNA GUPTA) Registrar