Supreme Court - Daily Orders
Manorama Tiwari vs Surendra Nath Rai on 7 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.38 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9386/2012
(Arising out of impugned final judgment and order dated 16/04/2012
in CRLR No. 220/2002 passed by the High Court of Chhatisgarh at
Bilaspur)
MANORAMA TIWARI & ORS. Petitioner(s)
VERSUS
SURENDRA NATH RAI Respondent(s)
(with appln. (s) for stay and office report)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Piyush Kumar, Adv.
Mrp Paritosh Kumar Singh, Adv.
Mr. Samir Ali Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As despite service of notice, there has been no appearance on behalf the respondent, let the matter be listed for final disposal in the first week of September, 2015.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.07.08
09:50:18 IST
Reason: