Supreme Court - Daily Orders
Kashmir Singh vs The State Of Himachal Pradesh on 15 September, 2014
ITEM NO.42 REGISTRAR COURT. 2 SECTION IIB
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). 1796/2012
KASHMIR SINGH & ANR Appellant(s)
VERSUS
STATE OF H.P. Respondent(s)
(with office report)
Date : 15/09/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.Mayank Upadhyay,adv.
Mr. Harish Pandey,Adv.
For Respondent(s) Mr.Suryanarayana Singh,adv.
Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the appellants seeks and is given four weeks time to file the additional documents. Ld.counsel for the respondent shall also be at liberty to file the additional documents within the same period.
List again on 2.12.2014.
(M K HANJURA) Signature Not Verified Registrar SB Digitally signed by Sushma Kumari Bajaj Date: 2014.09.17 10:39:02 IST Reason: