Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Shilpa Jain on 8 August, 2018
ITEM NO.34 1
REGISTRAR COURT. 2 SECTION II-A
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. MANOJ JAIN
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8829-
8831/2016
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
SHILPA JAIN & ORS. Respondent(s)
Date : 08-08-2018 These petitions were called on for hearing today.
For Petitioner(s) Mr. Vikas Bansal,Adv.
Ms. Swarupama Chaturvedi, AOR
For Respondent(s)
Ms. Pratibha Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (Crl.) No. 8829/2016
The office report indicates that Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 2 and 3 but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
SLP (Crl.) No. 8830/2016 Signature Not Verified Digitally signed by MADHU GROVERLd. Counsel for the petitioner has failed to take fresh steps Date: 2018.08.09 16:16:12 IST for the service of notice to the respondent Nos. 4 and 6 despite Reason: opportunities. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for ITEM NO.34 2 further directions. Await orders. List thereafter.
Service of notice is complete on the other respondents but no one has entered appearance on their behalf.
SLP (Crl.) No. 8831/2016Service of notice is complete on all the respondents but no one has entered appearance on their behalf. Viewed, in that context, the matters shall be processed for listing before the Hon'ble Court, under the rules.
MANOJ JAIN Registrar MG