Supreme Court - Daily Orders
The State Of Kerala vs E.K. Varghese on 12 August, 2016
ITEM NO.72 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7004/2015
STATE OF KERALA & ANR. Petitioner(s)
VERSUS
E.K. VARGHESE Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 12/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ramesh Babu M. R.,Adv.
Mr.G.Prakash,Adv.
Mr.Jishnu M.L.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved sole respondent shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the concerned Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List the matter again on 26.09.2016.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by POOJA SHARMA Date: 2016.08.13 10:10:35 TLT Reason: