Supreme Court - Daily Orders
Karnal Singh &Amp Ors. vs State Of Haryana on 22 August, 2014
ITEM NO.26 REGISTRAR COURT. 1 SECTION IIB
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3593/2012
KARNAL SINGH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for bail and office report)
WITH
SLP(Crl) No. 9113/2013
(With appln.(s) for bail and Office Report)
Date : 22/08/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Shikha Roy, Adv.
Ajay Kumar Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite Registrar Court's order dated 9.4.2013 and 1.7.2014, vakalatnama and counter affidavit has not been filed on behalf of the State in both the matters.
However, the learned Advocate, Ms. Nupur Chaudhary, appearing on behalf of Mr. Kamal Mohan Gupta, Advocate-on-Record states that vakalatnama will be filed in both the matters during the course of the day. Signature Not Verified
Registry to process the matters for listing before the Digitally signed by Rupam Dhamija Date: 2014.08.25 Hon'ble Judge in Chambers accordingly. 17:07:19 IST Reason:
(PANKAJ BHANDARI) Registrar