Supreme Court - Daily Orders
Bashir Ahmad Mir vs Rubeena Akhtar on 17 March, 2021
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.3 Court 11 (Video Conferencing) SECTION II-C
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). 1140/2012
BASHIR AHMAD MIR & ORS. Appellant(s)
VERSUS
RUBEENA AKHTAR Respondent(s)
(OFFICE REPORT FOR DIRECTIONS)
Date : 17-03-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBERS]
For Appellant(s):
For Respondent(s): Mr. Anil Kumar Mishra-I, AOR
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the respondent wants time to seek instruction from his clients about the present whereabouts of her husband, the appellant herein as his counsel expired long back and no one has entered appearance on his behalf. At the same, time notice could not be served upon him.
List the matter after two weeks.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.03.19
17:10:23 IST
Reason: