Supreme Court - Daily Orders
Yuvraj Laxmilal Kanther vs The State Of Maharashtra on 11 September, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1703 COURT NO.8 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9928/2017
YUVRAJ LAXMILAL KANTHER & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
Date : 11-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
[IN CHAMBER]
For Petitioner(s)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears.
The office report indicates that learned counsel who was appearing for the petitioners has expired and notice for alternative arrangements is complete on the petitioners but, none have entered appearance. Though respondent is served none have entered appearance.
Since this is a matter pertaining to criminal appellate jurisdiction, the Supreme Court Legal Services Committee is requested to nominate Advocate from panel advocates to act as an Amicus Curiae on behalf of appellants. On such nomination being made, Registry shall submit one set of papers to the learned Amicus Curiae. List thereafter.
Signature Not VerifiedDigitally signed by Neetu Khajuria Date: 2023.09.13 17:02:16 IST Reason:
(POOJA SHARMA) (VEENA RANI NAGPAL)
COURT MASTER (SH) COURT MASTER (NSH)