Supreme Court - Daily Orders
State Of Punjab vs Jaswinder Singh & Ors. Etc. Etc. on 27 August, 2015
ITEM NO.46 REGISTRAR COURT. 1 SECTION IVB
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s).
31669-31671/2014
STATE OF PUNJAB Petitioner(s)
VERSUS
JASWINDER SINGH & ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and impleadment and vacating stay and interim relief and office
report)
Date : 27/08/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Kuldip Singh,Adv.
For Respondent(s)
Mr. Devesh Kumar Tripathi,Adv.
Mr. Rajesh Sharma, Adv.
Ms. Shalu Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of nine respondents among ten in SLP(C) No.31670/2014 and two respondents among three in SLP(C) No.31671/2014 is complete.
Service upon three respondents among five in SLP(C) No.31669/2014 is also complete.
Counter affidavit of any of the served respondents has not been filed. Be filed within four weeks, as last opportunity.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.09.02 11:49:29 IST Reason: The Ld. Counsel for the petitioner to take fresh steps to effect service upon respondent Nos.4 and 5 in SLP(C) No.31669/2014, respondent No.10 in SLP(C) No.31670/2014 and Item No.46 -2- respondent No.3 in SLP(C) No.31671/2014. Both the I.As i.e., for vacation of stay and for impleadment are still pending adjudication before the Hon'ble Judge in Chambers. List again on 6.11.2015.
(RACHNA GUPTA) Registrar