Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Uday Singh Jain on 3 February, 2014
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ITEM NO.28 REGISTRAR COURT.1 SECTION IIA
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 M.A. SAYEED
Petition(s) for Special Leave to Appeal (Crl) No(s).910/2013
STATE OF M.P Petitioner(s)
VERSUS
UDAY SINGH JAIN Respondent(s)
(With appln(s) for exemption from filing O.T.)
Date: 03/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. M.P. Singh, Adv.
Mr. C.D. Singh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Sole respondent is reported to be duly and properly served through the concerned District Court (report at F/A) but none appeared on his behalf.
No further steps required.
Registry to process the matter for listing before the Hon’ble Court, as per rules.
| | | (M.A. SAYEED) | | | |REGISTRAR | | | | | rd