Supreme Court - Daily Orders
Lakhanlal @ Lakhan Singh vs State Of Madhya Pradesh Home Department on 4 August, 2015
ITEM NO.26 REGISTRAR COURT. 1 SECTION IIA
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 MRS. RACHNA GUPTA
Criminal Appeal No(s). 1306/2013
LAKHANLAL @ LAKHAN SINGH Appellant(s)
VERSUS
STATE OF M.P. Respondent(s)
(with office report)
Date : 04/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Dr. (mrs. ) Vipin Gupta,Adv.
For Respondent(s)
Ms. Vibha Datta Makhija,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of lodgement of petition of appeal on the sole respondent is complete.
Original record from the High Court has been received. None of the parties have yet filed the additional documents.
From the Trial Court, an intimation has been received stating that the original record of the Trial Court has been lost.
Signature Not Verified
The matter be placed before the Hon'ble Judge in Chambers Digitally signed by Rupam Dhamija Date: 2015.08.08 for further directions.
11:15:49 IST Reason:
(RACHNA GUPTA) Registrar