Supreme Court - Daily Orders
Mohd. Arif @ Ashfaq vs Registrar, Supreme Court Of India on 17 August, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.43 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 12752/2015 in R.P.(Crl.) D 40112/2014 In W.P.(Crl.) No.
77/2014
MOHD. ARIF @ ASHFAQ Petitioner(s)
VERSUS
REGISTRAR, SUPREME COURT OF INDIA AND ORS Respondent(s)
(for discharge of advocate on record)
Date : 17/08/2015 This Crl.M.P. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Mohd. Irshad Hanif, Adv.
For Respondent(s) Mr. Vishnu Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is allowed to cure the defects as pointed out by the Registry in Office Report dated 12th August, 2015.
(RASHI GUPTA) (RAJINDER KAUR)
Sr.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2015.08.18
17:02:42 IST
Reason: