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Rishipal S/O Sri Mitru vs The State Of Uttarakhand on 5 February, 2016

     ITEM NO.39                         REGISTRAR COURT. 2                SECTION II

                                  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 MR. M V RAMESH

     Criminal Appeal                No(s).   180/2014

     RISHIPAL S/O SRI MITRU                                             Appellant(s)

                                                    VERSUS

     THE STATE OF UTTARANCHAL(NOW UTTRAKHAND)                           Respondent(s)



     (with office report)


     Date : 05/02/2016 This appeal was called on for hearing today.


     For Appellant(s)                   Mr. Kaushal Yadav,Adv.
                                        Mr. Nandlal Kumar Mishra,Adv.
                                        Mr. Ravinder Agarwal,Adv.


     For Respondent(s)
                                        Mr. Abhishek Atrey,Adv.

                                        Mr. Rahul Kaushik,Adv.




                             UPON hearing the counsel the Court made the following
                                                O R D E R

The office report indicates that the Learned counsel for the parties have failed to file the additional documents within the period stipulated in the order dated 27.11.2015 of this Court. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M V RAMESH) Registrar MG