Supreme Court - Daily Orders
State Of Maharashtra vs Mohd. Firoz on 17 July, 2014
\214 ITEM NO.28 REGISTRAR COURT. 2 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 K HANJURA
Criminal Appeal No(s). 1685/2012
STATE OF MAHARASHTRA Appellant(s)
VERSUS
MOHD. FIROZ Respondent(s)
Date : 17/07/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.A Selvin Raja,adv.
Mr.Aniruddha P.Mayee,adv.
Ms. Asha Gopalan Nair ,Adv.
For Respondent(s)
Mr. Rameshwar Prasad Goyal ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that although by order dated 25.03.2014 of this Court t he Ld.counsel for the parties were given four week’s time to file the additional documents, yet they have not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under the rules.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.19 11:38:39 IST Reason: