Supreme Court - Daily Orders
Bhikhari Lal vs The State Of Uttar Pradesh on 14 December, 2017
ITEM NO.75 REGISTRAR COURT. 1 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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5176/2017
BHIKHARI LAL & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.57249/2017-EXEMPTION FROM FILING
O.T.)
Date : 14-12-2017 This petition was called on for hearing today.
For Petitioner(s)
Ms. Meenakshi Parihar, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate, Mr. Jitendra Kumar Tripathi, appearing on behalf of Mr. Sanjay Tyagi, Advocate-on-record appears for respondent No.1. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Await service report in respect of respondent No.2 from the Trial Court. Reminder be issued.
List again on 20.2.2018.
KAPIL MEHTA Signature Not Verified Registrar Digitally signed by RUPAM DHAMIJA Date: 2017.12.16 14.12.2017 rd 13:05:36 IST Reason: