Supreme Court - Daily Orders
Ananda Nandi vs State Of West Bengal on 9 September, 2015
ITEM NO.1 REGISTRAR COURT. 1 SECTION IIB
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 MRS. RACHNA GUPTA
Criminal Appeal No(s). 1029/2007
ANANDA NANDI Appellant(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(with appln. (s) for restoration and office report)
Date : 09/09/2015 This appeal was called on for hearing today.
For Appellant(s) Dr. Sushil Balwada,Adv.
For Respondent(s) Mr. Parijat Sinha,Adv.
Mr. Anip Sachthey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of lodgement of petition of appeal on the sole respondent is complete. Respondent is well represented. Original records from the Courts below have been received. Respondent has filed the additional documents. However, Amicus Curiae for the appellant has requested for still more documents to be filed by the respondent especially the FIR, the deposition of the prosecution witnesses and S-313 Cr.P.C. statement. Learned Counsel for the respondent has requested time to file the same and also the vakalatnama as the consequence of the change of the counsel for the respondent State. Additional documents if any, be filed by the respondent within four weeks' time.
Signature Not VerifiedDigitally signed by Hema Joshi Date: 2015.09.12 11:33:54 IST
Reason: List on 16th November, 2015.
(RACHNA GUPTA)
Registrar