Supreme Court - Daily Orders
State Of Punjab vs Wassan Singh . on 17 February, 2014
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ITEM NO.46 COURT NO.14 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).17736/2013
(From the judgement and order dated 03/04/2012 in CWP No.6343/2012 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
WASSAN SINGH & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and prayer for interim relief)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Kuldip Singh,Adv.
Mr. Mohit Mudgil, Adv.
For Respondent(s) Mr. Mukesh Verma, Adv.
Mr. Yash Pal Dhingra,AOR
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the respondents seeks an adjournment so as to enable him to file counter affidavit.
Prayer is allowed.
Counter affidavit be filed within four weeks from today. Rejoinder, if any, be filed within a further period of two weeks. List thereafter.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
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