Supreme Court - Daily Orders
Khazan Singh vs State Of Haryana on 13 July, 2017
ITEM NO.19 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR Mr. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 9083/2016
(Arising out of impugned final judgment and order dated 03-12-2015
in RFA No. 682/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KHAZAN SINGH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
Date : 13-07-2017 This petition was called on for hearing today.
For Petitioner(s)
Mrs Lalita Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Piyush Hans, learned advocate appearing for Mr. Vishnu Pal Singh, learned advocate-on-record undertakes to file vakalatnama for the sole respondent within a week . Four weeks' time is granted to him for filing of counter affidavit.
List again on 11th of August, 2017.
Mr. RAJESH KUMAR GOEL Registrar Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.07.20 15:57:29 IST Reason: