Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Jogendra . on 9 September, 2016
ITEM NO.11 REGISTRAR COURT. 1 SECTION IIA
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. PAWAN DEV KOTWAL
Criminal Appeal No(s). 190/2012
STATE OF M.P. Appellant(s)
VERSUS
JOGENDRA & ANR. Respondent(s)
Date : 09/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr Vikas Bansal, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
Mr. S. K. Sabharwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant to take fresh steps to effect service of alternative arrangement notice on the respondent nos. 1 and 2 within two weeks time. Notices thereafter be issued.
List again on 21.11.2016.
(PAWAN DEV KOTWAL) Signature Not Verified Registrar Digitally signed by HEMA JOSHI Date: 2016.09.10 12:47:49 IST Reason: