Supreme Court - Daily Orders
The State Of Maharashtra vs Dinesh on 15 December, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1871-1873 OF 2013
STATE OF MAHARASHTRA ... APPELLANT
VERSUS
DINESH ETC. ... RESPONDENT
O R D E R
1. Learned counsel for the appellant is granted four weeks' further time, finally, to furnish the latest and correct address of the unserved common sole respondent in Criminal Appeal Nos.1872 and 1873 of 2013, failing which, the Criminal Appeal Nos.1872 and 1873 of 2013 shall stand dismissed without further reference to the Court.
...................J. (N.V. RAMANA) NEW DELHI;
15TH DECEMBER, 2016
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.12.16
22:31:56 TLT
Reason:
ITEM NO.9 COURT NO.8 SECTION IIA
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). 1871-1873/2013
STATE OF MAHARASHTRA Appellant(s)
VERSUS
DINESH ETC Respondent(s)
(Office report on default)
Date : 15/12/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBER] For Appellant(s) Mr.Prashant Kenjale, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant is granted four weeks' further time, finally, to furnish the latest and correct address of the unserved common sole respondent in Criminal Appeal Nos.1872 and 1873 of 2013, failing which, the Criminal Appeal Nos.1872 and 1873 of 2013 shall stand dismissed without further reference to the Court, in terms of the signed order.
(G.V.RAMANA) (S.S.R.KRISHNA)
AR-CUM-PS ASSTT.REGISTRAR
(Signed order is placed on the file)