Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Bhupendra Singh on 8 January, 2020
ITEM NO.66 REGISTRAR COURT. 1 SECTION II
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9805/2019
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
BHUPENDRA SINGH Respondent(s)
Date : 08-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. N. Choudhary, Adv.
Mr. Garvesh Kabra, AOR
For Respondent(s)
Ms. Anushri Singh, Adv.
Mr. Pulkit Tare, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Matter be processed in terms of Order XXII Rule 6, Supreme Court Rules 2013 read with Chapter XIV Clause 15(iii) of Handbook on Practice and Procedure and Office Procedure, 2017. Ld. Counsel for the respondent seeks two weeks’ time for filing objection/counter affidavit. Be filed in the meantime within two weeks.
ANIL LAXMAN PANSARE Signature Not Verified Registrar Digitally signed by Anil Laxman Pansare Date: 2020.01.11 13:46:26 IST Reason: