Supreme Court - Daily Orders
Gurmeet Singh & Ors. Etc. vs Gurmeet Singh . Etc. on 11 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.5 COURT NO.5 SECTION IV-B
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 (C) No(s). 9131-9132/2013
(Arising out of impugned final judgment and order dated 17-08-2012
in LPA No. 2309/2011 and LPA No. 2306/2011 passed by the High Court
Of Punjab & Haryana At Chandigarh)
GURMEET SINGH & ORS. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
Date : 11-08-2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A. Saran, Sr. Adv.
Mr. Tushar Bakshi, Adv.
Ms. Sunita Sharma, AOR
For Respondent(s) Ms. Ranjeeta Rohatgi, AOR
S. Doma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioners, list the matters after ten weeks.
(MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.08.12 12:32:46 IST Reason: