Supreme Court - Daily Orders
Dera Sullar vs The State Of Punjab on 2 January, 2017
ITEM NO.26 REGISTRAR COURT. 1 SECTION IVB
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 19589/2015
DERA SULLAR Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 20027/2015
Interim Relief and Office Report)
SLP(C) No. 20054/2015
Interim Relief and Office Report)
SLP(C) No. 21920/2015
Interim Relief and Office Report)
SLP(C) No. 24360/2015
Office Report)
SLP(C) No. 25390/2015
Interim Relief and Office Report)
SLP(C) No. 26033/2015
Office Report)
SLP(C) No. 25253/2015
Office Report)
SLP(C) No. 26316/2015
(With appln.(s) for impleadment and Interim Relief and Office
Report)
SLP(C) No. 26107/2015
Interim Relief and Office Report)
Signature Not Verified
Digitally signed by
HEMA JOSHI
Date: 2017.01.04
15:20:07 IST
Reason:
Date : 02/01/2017 This petition was called on for hearing today.
-2-
Item No.26
For Petitioner(s)
Mr. Akshat Goel,Adv.
Mr Ranjay Kr Dubey, Adv.
Mrs. Priya Puri,Adv.
Dr. Kailash Chand,Adv.
Mr. Vikash Singh,Adv.
Mr Zahid, Adv.
Mrs. Amita Gupta,Adv.
Mr. Mukul Kumar,Adv.
For Respondent(s)
Mr R.K.Pandey, Adv.
Mr. Kuldip Singh,Adv.
Mr. Devendra Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 26316, 26107 of 2015 Deleted SLP(C) No.19589/2015 Defects in the counter affidavit filed on behalf of respondent nos. 1 to 4 by the ld. Counsel, Mr Kuldip Singh be cured within two weeks time as last opportunity. Despite last opportunity having been granted, fresh steps in respect of respondent no.5 have not been taken, as such, let the matter be placed before the Hon'ble Judge in Chambers for further directions.
SLP(C) No.20027, 20054, 21920, 25390,25253 of 2015 Defects in the counter affidavit filed for all the respondents by the ld. Counsel, Mr Kuldip Singh be cured within two weeks time as last opportunity. SLP(C) No.24360/2015 Defects in the counter affidavit filed for respondent nos. 1 to 5 by the ld. Counsel, Mr Kuldip Singh be cured within two weeks time as last opportunity. -3- Item No.26 Despite last opportunity having been granted, IA for amendment of cause title in respect of respondent no. 6 has not been filed, as such, let the matter be placed before the Hon'ble Judge in Chambers for further directions. SLP(C) No.26033/2015 Despite last opportunity having been granted, counter affidavit by respondent nos. 1 to 4 has not been filed, as such, further opportunity is declined. List again on 13.2.2017.
(PAWAN DEV KOTWAL) Registrar