Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Achhe Khan @ Shahid Khan on 13 March, 2014
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ITEM NO.20 REGISTRAR COURT.2 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). 696 OF 2011
BEFORE THE REGISTRAR M.K. HANJURA
STATE OF M.P. Appellant (s)
VERSUS
ACHHE KHAN @ SHAHID KHAN & ANR. Respondent(s)
With Crl.A.No.691/2011
Date: 13/03/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr.M.P.Singh,adv.
Mr. C.D. Singh,Adv.
For Respondent(s)
Mr. Vikrant Singh Bais,Adv.
UPON hearing counsel the Court made the following
O R D E R
C.A.No.691/2011
Ld.counsel for the appellant is present. Respondent No.1 has expired. Therefore, Ld.counsel for the appellant is directed to take fresh steps for bringing on record the legal heirs of deceased respondent No.1.
C.A.No.696/2011Ld.counsel for the appellant is present.
Appellant has stated that he does not intend to file the additional documents. The other side may file the additional documents, in case he intends to do so.
List the matter on 15.04.2014.
| | |(M.K.HANJURA) | | | |Registrar | SB