Supreme Court - Daily Orders
Jatinder Kumar vs The State Of Haryana on 14 February, 2014
ITEM NO.16 REGISTRAR COURT.1 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). 1850 OF 2010
BEFORE THE REGISTRAR M.A. SAYEED
JATINDER KUMAR Appellant (s)
VERSUS
STATE OF HARYANA Respondent(s)
(With appln(s) for bail)
Date: 14/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Sanjay Jain,Adv.
For Respondent(s)
Mr Ramesh Kumar, Adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the appellant, Mr Gandhi has requested for grant of four weeks time for filing additional documents. Same stands rejected as reasonable time was already granted on 26.6.2013.
On behalf of the respondent-State, the ld. counsel, Mr Ramesh Kumar has made a submission at Bar that he does not wish to file additional documents on record.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
| | |(M.A.SAYEED) | | | |REGISTRAR | hj