Supreme Court - Daily Orders
State Of Haryana vs Jagjit Singh on 23 February, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2498 OF 2009
State of Haryana ..Appellant
versus
Jagjit Singh ..Respondent
O R D E R
None for the appellant.
Despite several opportunities, steps have not been taken for effecting service on the sole respondent.
In case the correct address is not furnished within four weeks from today, the appeal will stand dismissed without further reference to the Bench.
New Delhi; …......................J.
FEBRUARY 23. 2015. [KURIAN JOSEPH]
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.02.24
11:45:40 IST
Reason:
ITEM NO.31 COURT NO.11 SECTION IIB
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). 2498/2009
STATE OF HARYANA Appellant(s)
VERSUS
JAGJIT SINGH Respondent(s)
(office report for directions) Date : 23/02/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH [IN CHAMBER] For Appellant(s) Mr. Vishwa Pal Singh,AOR(NP) For Respondent(s) The Court made the following O R D E R None for the appellant.
Despite several opportunities, steps have not been taken for effecting service on the sole respondent.
In case the correct address is not furnished within four weeks from today, the appeal will stand dismissed without further reference to the Bench.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master
[signed order is placed on the file]