Supreme Court - Daily Orders
Mohar Singh vs The State Of Madhya Pradesh on 27 January, 2014
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ITEM NO.41 COURT NO.7 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. 1117 OF 2009
MOHAR SINGH & ORS. Appellant(s)
VERSUS
STATE OF M.P & ANR. Respondent(s)
(Office report for directions)
Date: 27/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(IN CHAMBERS)
For Appellant(s) Mr. Anil Kumar Pandey,Adv.
Mr. K.L. Janjani,Adv.
For Respondent(s) Mr. Vikas Bansal,Adv.
Mr. Mishra Saurabh,Adv.
For Mr. B.S. Banthia ,Adv
UPON hearing counsel the Court made the following
O R D E R
Perused the Office Note which states that notice for making alternative arrangement in respect of respondent No.2 was issued on 21st May, 2013 and A.D. Card duly signed has been received. In view of the aforesaid, no further steps are necessary to be taken. List the matter before appropriate Bench.
(A.S. BISHT) (SURESH KUMAR VERMA)
A.R.-CUM-P.S. COURT MASTER