Supreme Court - Daily Orders
The State Of Punjab vs Gurmeet Singh on 13 November, 2014
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.32 COURT NO.11 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 (C)......CC No(s).
11312/2014
(Arising out of impugned final judgment and order dated 21/08/2013
in CWP No. 4176/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
GURMEET SINGH AND ORS Respondent(s)
(office report on default)
Date : 13/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Petitioner(s) Mr. K.K. Mahalik, Adv. for
Mr. Jagjit Singh Chhabra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' time is granted to the learned counsel for the petitioners to comply with the undertaking.
Order report on default is ordered accordingly.
(RAJESH DHAM) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Rajesh Dham
Date: 2014.11.15
10:16:01 IST
Reason: