Supreme Court - Daily Orders
Rajan vs The State Of Haryana Home Department ... on 22 September, 2015
ITEM NO.20 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 MR. M K HANJURA
Criminal Appeal No(s). 505/2013
RAJAN Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with office report)
Date : 22/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Daya Krishan Sharma,Adv.
For Respondent(s) Mr. Shrinath Agarwal,Adv.
Mr. Vishwapal Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent seeks and is given four weeks time, as last chance to file the additional documents. The other side shall also be at liberty to file the same within the period stipulated above.
List again on 8.12.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.23 15:14:05 SCT Reason: