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Supreme Court - Daily Orders

Kumer Singh vs The State Of Rajasthan on 4 October, 2019

     ITEM NO.61                          REGISTRAR COURT. 1               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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s).    6792/2019

     KUMER SINGH                                                        Petitioner(s)

                                                     VERSUS

     THE STATE OF RAJASTHAN & ANR.                                      Respondent(s)

     WITH
     SLP(Crl) No. 7099/2019 (II)
     (FOR ADMISSION and I.R. and IA No.110403/2019-EXEMPTION FROM FILING
     O.T. and IA No.110402/2019-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..)
     [ TO BE TAKEN UP ALONGWITH ITEM NO. 32 I.E. D.NO.25318/2019. ])
      SLP(Crl) No. 7098/2019 (II)
     (FOR ADMISSION and I.R. and IA No.109947/2019-EXEMPTION FROM FILING
     O.T. and IA No.109946/2019-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..))

     Date : 04-10-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                       Mr. Anant K. Vatsya, Adv.
                                       Mr. Arun Singh, Adv.
                                       Mr. Devendra Singh, AOR

     For Respondent(s)
                                       Mr.   Milind Kumar, AOR
                                       Mr.   Sushil K.Tekriwal, Adv.
                                       Dr.   Mamta Tekriwal, Adv.
                                       Mr.   Venkateswara Rao Anumolu, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(Crl) No. 7099/2019 Signature Not Verified

Respondent No.1 is duly represented. Digitally signed by RUPAM DHAMIJA Date: 2019.10.05 14:56:00 IST Reason: Service is complete on respondent No.2 but none has entered appearance.

Item No.61 -2-

SLP(Crl) No. 7098/2019 Service is complete on respondent Nos.1 and 2 but none has entered appearance.

SLP(Crl.) No.6792/2019 Respondent No.1 is duly represented. Service is complete on respondent No.2. Ld. Advocate, Mr.Sushil K. Tekriwal, appearing on behalf of Mr.V.R. Anumolu, Advocate-on-record appears for respondent No.2. He seeks time to file vakalatnama. Be filed within two weeks. All the matters be processed in terms of Order XXII Rule 6 of Supreme Court Rules 2013 read with Chapter XIII, Clause 47, Practice and Procedure, Supreme Court 2017. Ld. Counsel for respondent No.2 makes request to file objection. Be filed in the meantime within four weeks.

ANIL LAXMAN PANSARE Registrar