Supreme Court - Daily Orders
State Of Haryana vs Birju @ Brij Gopal . on 21 November, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2641 OF 2014
STATE OF HARYANA APPELLANT(S)
VERSUS
BIRJU @ BRIJ GOPAL & ORS. RESPONDENT(S)
O R D E R
None appears on behalf of the appellant. Learned counsel for the appellant is granted two weeks' time to cure the defects as pointed out by the Registry in its office report dated 26.10.2016, failing which the Criminal Appeal shall stand dismissed for non-prosecution qua unserved respondents without further reference to the Court.
....…..............J. (A.M. KHANWILKAR) NEW DELHI NOVEMBER 21, 2016 Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.11.24 10:45:14 IST Reason: ITEM NO.19 COURT NO.12 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 2641/2014 STATE OF HARYANA Appellant(s) VERSUS BIRJU @ BRIJ GOPAL & ORS. Respondent(s) (office report on default) Date : 21/11/2016 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR [IN CHAMBER] For Appellant(s) Ms. Naresh Bakshi,Adv.(Not Present) For Respondent(s) Mr. Ram Lal Roy, Adv.
Mr. R. N. Keshwani,Adv.
UPON hearing the counsel the Court made the following O R D E R None appears on behalf of the appellant. Learned counsel for the appellant is granted two weeks' time to cure the defects as pointed out by the Registry in its office report dated 26.10.2016, failing which the Criminal Appeal shall stand dismissed qua unserved respondents for non-prosecution without further reference to the Court.
(SONALI SAUND) (SAROJ KUMARI GAUR)
SR.P.A COURT MASTER
(Signed order is placed on the file)