Supreme Court - Daily Orders
Kashmiri Lal vs State Of Punjab on 4 February, 2014
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ITEM NO.5 + 23 COURT NO.6 SECTION IVB
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 (Civil) No(s).2523/2014
(From the judgement and order dated 20/01/2014 in CWP No.17375/2013 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
KASHMIRI LAL Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
WITH SLP(C) NO. 2524-2526 of 2014
(With prayer for interim relief and office report)
(With I.A No(s). 1-3 - Appln(s) For Directions)
SLP(C) NO. 3399 of 2014
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
SLP(C) NO. 3401 of 2014
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
SLP(C) NO. 3400 of 2014
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 04/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Nidesh Gupta,Sr.Adv.
(in 2524-26 of 2014) Mr. Deepak Sabherwal,Adv.
Mr. Rohit Sharma,Adv.
Mr. Amarjeet Singh,Adv.
Mr. B. Subrahmanya Prasad,Adv.
(in 2523 of 2014) Mr. A.P.S. Shergill,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
(in 3399,3401 Mr. A.P.S. Shergill,Adv.
And 3400 of 2014) Ms. Rajani Ohri Lal,Adv.
For Respondent(s) Mr. Khosla, Sr.Adv.
Mr. Prakash Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C)No(s).2524-2526 of 2014:
Heard.
Mr. Prakash Singh,Advocate, today appeared on behalf of respondents no.2 and 3.
Mr. Jagjit Singh Chhabra, learned counsel for the State of Punjab, is directed to receive notice on behalf of respondent no.1-State of Punjab. Two weeks’ time is granted to the respondents to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.
Notice shall issue in I.A.No(s).1-3. Objections, if any, be filed by the respondents within two weeks.
Post on Tuesday, the 25th February, 2014. SLP(C)No(s).2523 of 2014:
Heard.
Mr. Prakash Singh,Advocate, today appeared on behalf of respondents no.2 and 3.
Mr. Jagjit Singh Chhabra, learned counsel for the State of Punjab, is directed to receive notice on behalf of respondent no.1-State of Punjab.
Two weeks’ time is granted to the respondents to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.
Post on Tuesday, the 25th February, 2014. SLP(C)No(s).3399, 3401 and 3400 of 2014:
Heard.
Issue notice.
Mr. Prakash Singh, Advocate, today appears and accepts notice on behalf of respondents no.2 and 3.
Mr. Jagjit Singh Chhabra, learned counsel for the State of Punjab, is directed to receive notice on behalf of respondent no.1-State of Punjab.
Two weeks’ time is granted to the respondents to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.
Post on Tuesday, the 25th February, 2014.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |