Supreme Court - Daily Orders
Dharambir vs The State Of Haryana on 9 April, 2014
ITEM NO.30 REGISTRAR COURT.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1655 OF 2013
BEFORE THE REGISTRAR M.K. HANJURA
DHARAMBIR Appellant (s)
VERSUS
STATE OF HARYANA Respondent(s)
WITH APPEAL(CRL) NO. 1662-1663 of 2013
Date: 09/04/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Rishi Malhotra,Adv.
Mr.Parinav Gupta,adv.
Dr. (Mrs.) Vipin Gupta
For Respondent(s) Mr.Ramesh Kumar,adv.
Dr. Monika Gusain,Adv.
Ms.Monika,adv
Mr. Daya Krishan Sharma
Mr.Vikas Sharma,adv.
Mr.Kamal Mohan Gupta,adv.
UPON hearing counsel the Court made the following
O R D E R
Crl.Appeal No.1655/13
Ld.counsel for the petitioner and the Ld.counsel for the respondent State are present.
Ld.counsel for the respondent State has stated that he does not want to file the counter affidavit.
............2 ITEM NO.30 -2- Crl.Appeal Nos.1662-1663/2013 Ld.counsel for the petitioner and the Ld.counsel for the respondent Nos. 1, 2 & 3 are present.
Ld.counsel appearing for the said respondents seek and is granted four weeks time as last chance for filing the additional documents. The other side may also file the additional documents within the time stipulated above in case he chooses to do so.
Ld.counsel appering for the respondents has stated that the copies of the pleadings have not been provided to him by the appellant. Ld.counsel for the appellant is directed to provide the copies of the pleadings to the Ld.counsel for the respondent Nos. 1,2 & 3 within a week’s time.
List again on 1.08.2014.
(M.K.HANJURA) Registrar SB