Supreme Court - Daily Orders
Dharambir vs The State Of Haryana on 27 February, 2014
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ITEM NO.47 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
CRIMINAL APPEAL NO(s). 98 OF 2013
BEFORE THE REGISTRAR SANJIV JAIN
DHARAMBIR Appellant (s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for bail,exemption from filing O.T.)
Date: 27/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Md. Farman,Adv.
For Respondent(s)
Mr. Manjit Singh, Adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the respondent submits that he does not wish to file additional documents.
Four weeks’ time is granted to the appellant to file additional documents.
List again on 2.5.2014.
| | | (SANJIV JAIN) | | | |REGISTRAR | | | | | rd