Supreme Court - Daily Orders
The State Of Gujarat vs Rajak Ishak Sanghar on 1 February, 2016
ITEM NO.7 REGISTRAR COURT. 2 SECTION IIB
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. M V RAMESH
Criminal Appeal No(s). 1096-1099/2008
STATE OF GUJARAT Appellant(s)
VERSUS
RAJAK ISHAK SANGHAR & ORS. Respondent(s)
(with office report)
Date : 01/02/2016 These appeals were called on for hearing today.
For Appellant(s)
Ms. Hemantika Wahi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per Trial Court Report Respondent No.11 is out of India and thus Ld. Counsel for the appellant was directed to file the fresh addresse and to take fresh steps but Ld. Counsel has filed the same address of India. Hence Ld. Counsel for the appellant has failed to comply with the terms of the order dated 19.11.2015. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
(M V RAMESH) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2016.02.01 16:40:40 SCT Reason: