Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Vidya Devi on 8 November, 2019
ITEM NO.86 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8471/2019
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
VIDYA DEVI Respondent(s)
Date : 08-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vishnu Shankar Jain, AOR
For Respondent(s)
Mr Shiv Ram Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Matter be processed in terms of Order XXII Rule 6, Supreme Court Rules, 2013 read with Chapter XIV Clause 15(iii), Supreme Court Practice and Procedure, 2017. Ld. Counsel for the sole respondent seeks time for filing counter affidavit. Be filed in the meantime within four weeks.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.11.09 12:23:42 IST Reason: