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State Of M.P.(Now Chhatisgarh) vs Govind @ Ramdulari Through Banshi ... on 14 March, 2016

     ITEM NO.10                           REGISTRAR COURT. 1                    SECTION IIA

                                   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 DR. K. ARUL

     Petition(s) for Special Leave to Appeal (Crl.)                       No(s).   8971/2013

     STATE OF M.P.(NOW CHHATISGARH)                                            Petitioner(s)

                                                        VERSUS

     GOVIND @ RAMDULARI                                                        Respondent(s)
     (With office report)

     WITH
     SLP(Crl) No. 8974/2013

     (With appln.(s) for c/delay in filing SLP and appln.(s) for
     exemption from filing c/c of the impugned order and appln.(s) for
     exemption from filing O.T. and Office Report)

     Date : 14/03/2016 This petition was called on for hearing today.

     For Petitioner(s)                    Mr. Sandeepan, Adv.
                                          Sylona Mohapatra, Adv.
                                          Mr. C. D. Singh,Adv.
     For Respondent(s)


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

Despite last opportunity having been granted on 12.1.2016, learned Counsel for the petitioner has not furnished fresh address of sole respondent. As such, further opportunity is declined.

Despite last opportunity having been granted on 12.1.2016, learned Counsel for the petitioner has not furnished death certificate of sole respondent.

Process both the matters for listing before Hon'ble Judge-in-chambers for further directions.

(DR. K. ARUL) Registrar