Supreme Court - Daily Orders
The State Of Jharkhand vs Lalu Prasad @ Lalu Prasad Yadav on 2 May, 2023
ITEM NO.15 REGISTRAR COURT. 1 SECTION II-A
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 SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1550/2020
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
LALU PRASAD @ LALU PRASAD YADAV Respondent(s)
(ONLY SLP(CRL.) NO. 7558/2021 TO BE LISTED BEFORE LD. REGISTRAR
COURT )
WITH
SLP(Crl) No. 7558/2021 (II-A)
)
Diary No(s). 33627/2022 (II-A)
( IA No.175735/2022-CONDONATION OF DELAY IN FILING)
Date : 02-05-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Umesh Babu Chourasia, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Mr. Ankur Kashyap, AOR
Mr. Adit S. Pujari, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP(Crl) No. 7558/2021
Service is not complete on the sole respondent. However, Signature Not Verified Ld. Advocate, Mr. Adit S. Pujari, appearing on behalf of Digitally signed by PRIYANKA MALIK Date: 2023.05.04 16:55:59 IST Reason: Mr.Ankur Kashyap, Advocate-on-record prays for time to file contd…..
-2-vakalatnama and counter affidavit. On the last occasion, same submission was made, however, it has not been done so far.
Ld. counsel for the sole respondent is granted two weeks’ more time, as last opportunity, for doing the needful.
List again on 18.7.2023.
H. SHASHIDHARA SHETTY Registrar