Supreme Court - Daily Orders
K. Srinivasan vs L. Ranganayagi on 18 November, 2021
ITEM NO.11 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION II-C
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. AVANI PAL SINGH
Criminal Appeal No(s). 420/2020
K. SRINIVASAN Appellant(s)
VERSUS
L. RANGANAYAGI & ANR. Respondent(s)
Date : 18-11-2021 This appeal was called on for hearing today.
For Appellant(s)
Mr. M.p. Parthiban, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete on respondent no.2 however, none appears on behalf of the said respondent.
Original records have been received from the High Court as well as Trial Court.
Ld. Counsel for the appellant submits that one more opportunity of one week may be granted to them to take fresh steps alongwith fresh particulars in respect of service upon respondent no.1. Record reveals that appellant was already Signature Not Verified granted one final opportunity by Digitally signed by Indu Marwah Date: 2021.11.20 the last order to take fresh 12:53:44 IST Reason:
Contd....-2-
steps alongwith fresh particulars, however, they have not done so and there are no reasons forthcoming also. In such circumstances, Registry to process the matter for listing before the Hon'ble Judge in Chambers for necessary directions.
AVANI PAL SINGH Registrar