Supreme Court - Daily Orders
Ranbir Singh vs Karamjit Singh And Anr Etc on 3 October, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.32 COURT NO.14 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) Nos.8658-8659/2015
(Arising out of impugned final judgment and order dated 06/02/2014
in CRLAP No. 1560/2003 06/02/2014 in CRLR No. 58/2004 passed by the
High Court of Punjab & Haryana at Chandigarh)
RANBIR SINGH Petitioner(s)
VERSUS
KARAMJIT SINGH AND ANR ETC Respondent(s)
(Office report for directions)
Date : 03/10/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Ritesh Khatri,Adv. (Not Present)
For Respondent(s) Mr. Abhay Kumar, Adv.
Mr. Tenzing Tsering, Adv.
UPON hearing the counsel the Court made the following
O R D E R
None appears on behalf of the petitioner. Finally two weeks' time is granted to learned counsel for the petitioner to furnish fresh address of respondent No.3 for effecting service of notice.
(RASHMI DHYANI) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.10.04
11:55:45 IST
Reason: