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The State Of Jharkhand vs Lalu Prasad @ Lalu Prasad Yadav on 9 September, 2020

     ITEM NO.15                         REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (Crl.)                            No(s).      1550/2020

     THE STATE OF JHARKHAND                                                         Petitioner(s)

                                                            VERSUS

     LALU PRASAD @ LALU PRASAD YADAV                                                Respondent(s)



     Date : 09-09-2020 This petition was called on for hearing today.



     For Petitioner(s)
                                           Mr Rajan Kr Chourasia, Adv.
                                           Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)
                                           Mr Varun Jain, Adv.
                                           Mr Abhay Singh, Adv.
                                           Mr Ankur Kashyap, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Sole respondent is duly represented.

Matter be processed in terms of Order XXII Rule 6, Supreme Court Rules, 2013 read with Chapter XIV Clause 15(iii) of Handbook on Practice and Office Procedure, 2017.

Ld counsel for the sole respondent seeks time to file counter affidavit. Be filed in the meantime within four weeks.

ANIL LAXMAN PANSARE Registrar