Supreme Court - Daily Orders
State Of Rajasthan vs Krishan Lal on 3 January, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s). 1232 OF 2006
STATE OF RAJASTHAN Appellant (s)
VERSUS
KRISHAN LAL Respondent(s)
O R D E R
Heard.
Learned counsel for the appellant-State prays for and is granted three months’ time finally to furnish fresh and correct address of the sole respondent for service.
In case the needful is not done within the time granted, this appeal shall stand dismissed without any further reference to the Bench.
.............................J. (T.S. THAKUR) NEW DELHI DATED 3rd January, 2014.
ITEM NO.25 COURT NO.6 SECTION II
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). 1232 OF 2006 STATE OF RAJASTHAN Appellant (s) VERSUS KRISHAN LAL Respondent(s) (OFFICE REPORT ON DEFAULT) Date: 03/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR (IN CHAMBERS) For Appellant(s) Mr. Imtiaz Ahmed,Adv.
Ms. Naghma Imtiaz,Adv.
Mr. Milind Kumar,Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Heard.
Learned counsel for the appellant-State prays for and is granted three months’ time finally to furnish fresh and correct address of the sole respondent for service.
In case the needful is not done within the time granted, this appeal shall stand dismissed without any further reference to the Bench.
|(Mahabir Singh) | (P.S.N. Murthy) | | Court Master | Court Master | (signed order is placed on the file)