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High Court Of Punjab & Haryana vs Jagdev Singh on 14 August, 2015

     ITEM NO.1                             REGISTRAR COURT. 1                      SECTION IV

                                    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 MR. SURAJIT DEY

                                            Civil Appeal     No(s).    3500/2006


     HIGH COURT OF PUNJAB & HARYANA                                               Appellant(s)

                                                         VERSUS

     JAGDEV SINGH                                                                 Respondent(s)
     (with office report)


     Date : 14/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr Vinod Sharma, Adv.
                                           Mr. Sanjay Kumar Visen,Adv.

     For Respondent(s)
                                            Mr. Prem Malhotra,Adv.


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

The ld. Counsel, Mr Karan Dewan appearing on behalf of Mr Rahul Gupta, Advocate-on-record submits that with regard to the appellant there is change in the appearing counsel and accordingly he has sought for four weeks time to file fresh vakalatnama with an endorsement of No Objection from the earlier counsel. Prayer as sought for is granted.

Further direction is given to the ld. Counsel for the appellant who has not yet furnished the required particulars of the connected matters despite registry's letter dt.31.7.2013 and 25.11.2014 and therefore, direction of the registry be also complied with within four weeks time.

List again on 15.10.2015.

(SURAJIT DEY) Registrar