Supreme Court - Daily Orders
Bijender @ Mandar vs State Of Haryana on 18 February, 2014
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ITEM NO.20 REGISTRAR COURT.1 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). 2438 OF 2010
BEFORE THE REGISTRAR SANJIV JAIN
BIJENDER @ MANDAR Appellant (s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned order and
office report )
Date: 18/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Mukul Kumar,Adv.
For Respondent(s)
Mr. Samir Ali Khan,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. counsel for the sole respondent submits that the respondent does not want to file additional documents.
Appellant has not filed additional documents till date. Two weeks time is granted to the appellant for filing additional documents, if any.
List again on 25.3.2014.
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