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The State Of Punjab vs Sudo Mandal @ Diwarak Mandal on 20 November, 2017

     ITEM NO.77                            REGISTRAR COURT. 2                       SECTION II-B

                                    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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (Crl.) No(s).7909-7910/2015

     THE STATE OF PUNJAB                                                          Petitioner(s)

                                                            VERSUS

     SUDO MANDAL @ DIWARAK MANDAL                                                 Respondent(s)



     Date : 20-11-2017 These petitions were called on for hearing today.



     For Petitioner(s)
                                          Ms. Jaspreet Gogia, AOR

     For Respondent(s)
                                          Ms. Nidhi, Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Four weeks time is given to the sole respondent to file counter affidavit.

Notice issued to sole respondent has been received back with remarks that “addressee has been expired”. Learned counsel for the petitioner is given four weeks time to file the death certificate of sole respondent.

List again on 17.1.2018.

Reason: (RAJESH KUMAR GOEL) Registrar AK