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State Of U.P. vs Shivendra Pratap Singh . on 25 February, 2015

     ITEM NO.90                           REGISTRAR COURT. 2                          SECTION XI

                                     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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                             No(s).   21310/2014

     STATE OF U.P.                                                                 Petitioner(s)

                                                           VERSUS

     SHIVENDRA PRATAP SINGH & ORS.                                                 Respondent(s)
     (with office report)


     Date : 25/02/2015 This petition was called on for hearing today.



     For Petitioner(s)                    Mr. Vibhu Tiwari,Adv.
                                          Mr. Ravi Prakash Mehrotra,Adv.


     For Respondent(s)                    Mr. D.P. Chaturvedi,Adv.
                                          Ms. Anuradha Mutatkar,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Learned counsel for the respondent Nos. 1 and 2 seeks and is given four weeks' time as last chance to file the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 3 and 4 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

List again on 6.5.2015.

(M K HANJURA) Registrar MG