Supreme Court - Daily Orders
Guru Dutt Pathak vs The State Of Uttar Pradesh Home ... on 25 April, 2016
ITEM NO.24 REGISTRAR COURT. 2 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 MR. M V RAMESH
Criminal Appeal No(s). 502/2015
GURU DUTT PATHAK Appellant(s)
VERSUS
THE STATE OF U.P. Respondent(s)
(with appln. (s) for bail and exemption from filing O.T.)
Date : 25/04/2016 This appeal was called on for hearing today.
For Appellant(s) Mr. A. Rohen Singh,Adv.
Mr. Anil Kumar Mishra-I,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Learned counsel for the appellant has failed to file the additional documents within the statutory period. Service of notice is complete on the respondent but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M V RAMESH) Signature Not Verified Registrar Digitally signed by Madhu Grover Date: 2016.04.25 16:47:44 SCT Reason: MG