Supreme Court - Daily Orders
Baljinder Singh @ Ladoo vs The State Of Punjab on 13 March, 2014
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ITEM NO.35 REGISTRAR COURT.2 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). 1389 OF 2012
BEFORE THE REGISTRAR M.K. HANJURA
BALJINDER SINGH & ORS. Appellant (s)
VERSUS
STATE OF PUNJAB Respondent(s)
Date: 13/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Sanjay Jain,Adv.
For Respondent(s) Mr.K.K.Mahalik,adv.
Mr. Kuldip Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
None for the appellant. Ld.counsel for the respondent is present. He has stated that he does not intend to file the additional documents. The other side shall be directed to file the additional documents within a period of two weeks failing which appropriate orders shall follow on the next date.
List again on 15.04.2014.
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