Supreme Court - Daily Orders
Gurnam Singh vs State Of Punjab on 11 November, 2025
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ITEM NO.1722 COURT NO.10 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
Petition(s) for Special Leave to Appeal (C) No(s). 24972/2023
GURNAM SINGH & ORS. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
[SLP (C) NOS. 25939/2023 and SLP (C) NOS. 28031/2023 ARE LISTED
before Hon'ble Judge (in chamber) for order]
WITH
SLP(C) No. 25939/2023 (IV-B)
I.A. No. 285203/2025
SLP(C) No. 28031/2023 (IV-B)
IA No. 31663/2025 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 31657/2025 - APPLICATION FOR SUBSTITUTION
IA No. 31661/2025 - SETTING ASIDE AN ABATEMENT
Date : 11-11-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.V.N. BHATTI
[IN CHAMBER]
For Petitioner(s) : Mr. Abhinav Ramkrishna, AOR
Mr. Abhimanyu Tewari, AOR
Mr. Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. Narender Kumar Verma, AOR
Signature Not Verified
Digitally signed by
For Respondent(s) : Ms. Baani Khanna, AOR
NISHA KHULBEY
Date: 2025.11.15
12:22:02 IST
Reason:
Ms. Nupur Kumar, AOR
Ms. Niharika Tanwar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 25939/2023 I.A. No. 285203/2025 Learned counsel appearing for the petitioner submits that Respondent No. 5 is proforma respondent and he need not be made a party. Hence, noting the same on record, proforma respondent No. 5 is directed to be deleted from the array of parties at the risk and request of the petitioner. Amended memo of parties to be filed within one week. Application stands allowed. List the matter before the Court.
SLP(C) No. 28031/2023 I.A. Nos. 31657/2025, 31661/2025 and 31663/2025 Issue notice, returnable eight weeks.
The petitioner is granted four weeks’ time to file proof of publication of substituted service.
(SNEHA) (MANOJ KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER