Supreme Court - Daily Orders
Shaileshbhai Ranchhodbhai Patel vs State Of Gujarat on 5 January, 2018
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.54 COURT NO.12 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
Criminal Appeal No.1884/2013
SHAILESHBHAI RANCHHODBHAI PATEL & ANR. Appellant(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(with office report on default)
WITH
Crl.A. No. 1885/2013 (II-B)
Date : 05-01-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBER]
For Appellant(s) Mr. Nikhil Goel, AOR
Mr. Ashutosh Ghade, Adv.
For Respondent(s) Ms. Hemantika Wahi, AOR
Ms Mamta Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellants prays for and is granted four weeks' time, as a last chance, to submit the translated copies of the documents failing which the Criminal Appeal qua respondent No.3 in Criminal Appeal No.1884 of 2013 and respondent No.2 in Criminal Appeal No.1885 of 2013 shall stand dismissed without further reference to the Court. (USHA RANI BHARDWAJ) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) AR CUM PS Digitally signed by USHA RANI BHARDWAJ Date: 2018.01.08 BRANCH OFFICER 16:48:07 IST Reason: Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 1884 OF 2013 SHAILESHBHAI RANCHHODBHAI PATEL & .. APPELLANT(S) ANR.
Versus STATE OF GUJARAT & ORS. .. RESPONDENT(S) WITH CRIMINAL APPEAL No. 1885/2013 O R D E R The learned counsel for the appellants prays for and is granted four weeks' time, as a last chance, to submit the translated copies of the documents failing which the Criminal Appeal qua respondent No.3 in Criminal Appeal No.1884 of 2013 and respondent No.2 in Criminal Appeal No.1885 of 2013 shall stand dismissed without further reference to the Court.
....................J. [AMITAVA ROY] NEW DELHI, JANUARY 05, 2018.