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Ranbir Singh vs Karamjit Singh And Anr Etc on 11 July, 2016

     ITEM NO.56                            REGISTRAR COURT. 2                       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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (Crl.)                          No(s).
     8658-8659/2015

     RANBIR SINGH                                                                  Petitioner(s)

                                                            VERSUS

     KARAMJIT SINGH AND ANR ETC                         Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP and office report)


     Date : 11/07/2016 These petitions were called on for hearing today.



     For Petitioner(s)
                                           Mr. Ritesh Khatri,Adv.


     For Respondent(s)


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

The matter has already been directed to be listed before the Hon'ble Court. Therefore, no further orders are required to be passed in it.

Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of the order dated 8.4.2016 of this Court in respect of Respondent No.3.

List again on 17.8.2016.

(M V RAMESH) Registrar MG