Supreme Court - Daily Orders
The State Of Punjab vs Neeraj Rana @ Sonu on 5 January, 2018
ITEM NO.95 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. SANJAY PARIHAR
Criminal Appeal No(s). 1735-1737/2017
THE STATE OF PUNJAB Appellant(s)
VERSUS
NEERAJ RANA @ SONU & ORS. Respondent(s)
Date : 05-01-2018 These appeals were called on for hearing today.
For Appellant(s) Ms. Mandakini Singh,Adv.
Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As reported by the High Court notice issued to all the respondents have been received back with remarks “Left without address”. Hence, learned counsel for the appellant shall within a period of four weeks file the fresh particulars of all the respondents and he shall also take fresh steps for the service of NLPA to them within the same period.
List again on 19.2.2018.
SANJAY PARIHAR Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2018.01.06 12:08:32 TLT Reason: