Supreme Court - Daily Orders
Mangal Singh vs The State Of Haryana on 27 August, 2014
ITEM NO.26 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Criminal Appeal No(s). 899/2013
MANGAL SINGH Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
Date : 27/08/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Nagendra Singh, Adv.
Mr. Vishwa Pal Singh ,Adv.
For Respondent(s)
Mr. Ramesh Kumar, Adv.
Dr. Monika Gusain ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the parties do not wish to file additional documents.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.08.30 10:12:49 IST Reason: