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Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 18 September, 2015

     ITEM NO.34                            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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (Crl.)                         No(s).   9344/2014

     BOBBILI RAMAKRISHNA RAJU YADAV & ORS.                                     Petitioner(s)

                                                       VERSUS

     STATE OF A P REP. BY ITS PUBLIC PROSECUTOR HIGH COURT OF A P
     HYDERBAD A P AND ANR                               Respondent(s)
     (with interim relief and office report)


     Date : 18/09/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                           Mr. N. Rajaraman,Adv.


     For Respondent(s)
                                           Mr. Gaurav Kumar, Adv.
                                           Mr. Naresh Kumar,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service of respondent No.1 is complete but none has entered appearance.

Respondent No.2 has yet not been served for want of fresh address. However, vakalatnama on his behalf has already been filed by the Ld. Advocate, Mr. Naresh Kumar. It is stated that no counter affidavit is to be filed by respondent No.2.

In the given circumstances, the petition stands complete. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.09.23 17:42:51 IST Reason:

(RACHNA GUPTA) Registrar