Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

State Of Up vs Jai Narain Bajpai . on 12 August, 2014

&     ITEM NO.48                            REGISTRAR COURT. 2                 SECTION II

                                     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

     Petition(s) for Special Leave to Appeal (Crl.)                    No(s).       4143/2013

     STATE OF UP & ORS.                                                   Petitioner(s)

                                                       VERSUS

     JAI NARAIN BAJPAI & ORS.                                             Respondent(s)

     (with appln. (s) for exemption from filing o.t.)


     Date : 12/08/2014 This petition was called on for hearing today.


     For Petitioner(s)                     Mr.Vibhu Tiwari,adv.
                                           Mr. Anuvrat Sharma ,Adv.

     For Respondent(s)                     Mr.Siddharth Krishna Dwivedi,adv.
                                           Mr. Shail Kumar Dwivedi ,Adv.


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

The office report indicates that the respondent Nos.1,2,4,5 & 6 have already filed the counter affidavit.

Ld.counsel for the petitioner seeks and is given four weeks time as last chance to comply with the terms of the office report.

List again on 29.10.2014.

(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.08.14 16:12:18 IST Reason: