Supreme Court - Daily Orders
Nahar Singh vs The State Of Punjab on 3 April, 2014
ZITEM NO.12 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
CRIMINAL APPEAL NO(s). 1418 OF 2011
BEFORE THE REGISTRAR M.A. SAYEED
NAHAR SINGH & ORS. Appellant (s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln(s) for bail)
Date: 03/04/2014 This Appeal was called on for hearing today.
For Appellant(s)
Ms Shiwani Mahipal, Adv.
Mr. Anis Ahmed Khan,Adv.
For Respondent(s)
Mr K.K.Mahalik, Adv.
Mr. Kuldip Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
Despite reasonable opportunity the ld. counsel for the appellant has failed to file additional documents on record. Request for further grant of time is rejected.
On behalf of respondent-State a submission at Bar has been advanced that no additional documents are required to be filed on record.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
(M.A. SAYEED) REGISTRAR hj