Supreme Court - Daily Orders
The State Of Punjab vs Jaswant Singh And Ors. Etc. on 12 November, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.19 COURT NO.5 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) No(s).
8909-8920/2014
(Arising out of impugned final judgment and order dated
20/12/2012 in CWP No. 13557/2011,20/12/2012 in CWP No.
20859/2011,20/12/2012 in CWP No. 22820/2011,20/12/2012 in CWP
No. 8783/2012,20/12/2012 in CWP No. 17869/2012,20/12/2012 in CWP
No. 17876/2012,20/12/2012 in CWP No. 17880/2012,20/12/2012 in
CWP No. 19880/2012,20/12/2012 in CWP No. 19898/2012,20/12/2012
in CWP No. 19899/2012,20/12/2012 in CWP No.
19900/2012,20/12/2012 in CWP No. 19912/2012 passed by the High
Court Of Punjab & Haryana At Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
JASWANT SINGH AND ORS. ETC. Respondent(s)
(office report on default)
Date : 12/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. K.K. Mahalik, Adv.
for Mr. Kuldip Singh,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, time is extended by ten days from today to take the requisite steps to file the process fee, if necessary.
Signature Not VerifiedDigitally signed by (Parveen Kr. Chawla) Parveen Kumar Chawla Date: 2014.11.12 17:54:01 IST (Jaswinder Kaur) Reason: Court Master Court Master