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Gurwinder Kaur vs State Of Punjab . on 1 July, 2014

Ä      ITEM NO.17                                 REGISTRAR COURT.2                   SECTION IVB

                                       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). 29919/2011

      GURWINDER KAUR                                                               Petitioner(s)

                                                             VERSUS

      STATE OF PUNJAB & ORS.                                                       Respondent(s)
      With SLP(C) Nos.19046/2012 & 21611/2012

      Date : 01/07/2014 This petition was called on for hearing today.

      For Petitioner(s)                                  Mr.Mrinmay Bhatmewara,adv.
                                                         Mr. Sanjay Kumar Tyagi ,Adv.
                                                         Ms.Savitri Pandey,adv.
                                                         Mr.(Mrs.)Vipin Gupta,adv.
                                                         Ms.Upasana Bhagat,adv.
                                                         Dr.Kailash Chand,adv.

      For Respondent(s)                                  Ms.Vanita Mehta,adv.
                                                         Mr.D.S.Mehra,adv.
                                                         Mr.Raman Yadav,adv.
                                                         Mr.Abhisth Kumar,adv.

                                                         Ms.Niranjana Singh,adv.
                                                         Mrs.Prema Singh,adv.

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

Ld.counsel for the petitioner,the Ld.counsel for the respondent State and the Ld.counsel for the respondent No.1 are present.

Ld.counsel for the respondent No.2 has stated that the said respondent has already filed the counter affidavit. Ld.counsel for the respondent state seeks and is given four weeks time as last chance to file the counter affidavit.

for the service of notice to the unserved respondent Nos.3 & 4. He 16:54:56 IST Reason: shall do the needful within a period of three weeks, failing which appropriate orders shall follow on the next date. ...2 ITEM NO.17 -2- SLP(C)NO.19046/2012 Ld.counsel for the petitioner is present. Ld.counsel for the respondent shall file the counter affidavit within a period of four weeks failing which appropriate orders shall follow on the next date. List again on 3.09.2014.

Ld.counsel for the respondent State is present. What gets revealed from the perusal of the office report is that the Ld.counsel for the petitioner has not complied with the terms of the order dated 29.04.2014 of the Hon’ble Judge in Chamber. Viewed in that context, the matter shall again be processed for listing before the Hon’ble Judge in Chamber with an appropriate office report soliciting further future directions.

(M K HANJURA) Registrar SB