Supreme Court - Daily Orders
Rajesh Kumar Tewari vs State Of Uttar Pradesh on 9 April, 2019
ITEM NO.93 REGISTRAR COURT. 1 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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1056/2019
RAJESH KUMAR TEWARI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 09-04-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwani Kumar, Adv.
Mrs. Mona K. Rajvanshi, AOR
For Respondent(s)
Mr. Atul Kumar, Adv.
Mr. Antariksh Singh, Adv.
Mr. Ankit Goel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent No.1. The Ld. Advocates, Mr. Antariksh Singh and Ms. Ankita Prakash submit that they are appearing on behalf of Mr.Ankit Goel, Advocate-on-record and seek time to file vakalatnama and counter affidavit on behalf of respondent No.1. Vakalatnama and counter affidavit be filed within four weeks.
The Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars of respondent No.2 within two weeks. The Ld. Counsel for the petitioner requests that service may be effected through the Trial Court. Permission granted. Service to be effected through the Concerned Trial Signature Not Verified Court.
Digitally signed by VINOD KUMAR TIWARINotice be issued accordingly.
Date: 2019.04.12 18:27:47 IST Reason:
List again on 18.7.2019.
SURINDER S. RATHI Registrar