Supreme Court - Daily Orders
State Of M.P. vs Dallu Basore on 6 May, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.40 COURT NO.5 SECTION IIA
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). 846/2011
STATE OF M.P. Appellant(s)
VERSUS
DALLU BASORE Respondent(s)
(office report on default)
Date : 06/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Appellant(s) Mr. Vikas Bansal, Adv.
for Mr. Mishra Saurabh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant prays for and is allowed further four weeks' time as a last chance to file the correct address of the sole respondent failing which the appeal shall stand dismissed for non-prosecution without further reference to the Court.
(DEEPAK MANSUKHANI) (PARDEEP KUMAR)
COURT MASTER AR-cum-PS
(Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.05.07 16:58:08 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(s). 846 OF 2011 STATE OF M.P. Appellant(s) VERSUS DALLU BASORE Respondent(s) O R D E R Learned counsel for the appellant prays for and is allowed further four weeks' time as a last chance to file the correct address of the sole respondent failing which the appeal shall stand dismissed for non-prosecution without further reference to the Court.
…........................J. (PRAFULLA C. PANT) NEW DELHI MAY 06, 2015.