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Supreme Court - Daily Orders

The State Of Punjab Ors Etc vs Manjit Kaur And Ors. Etc. on 3 November, 2017

     Item No. 40                                    1

                                          REGISTRAR COURT. 2                          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


                                              BEFORE THE REGISTRAR MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)                           No(s).
     27952-27969/2016

     THE STATE OF PUNJAB                      ORS ETC & ORS.                       Petitioner(s)

                                                           VERSUS

     MANJIT KAUR AND ORS. ETC.                                                     Respondent(s)



     Date : 03-11-2017 These petitions were called on for hearing today.


     For Petitioner(s)                    Ms. Akanksha Choudhary,Adv.
                                          Ms. Bhasvana Duhoon,Adv.
                                          Ms. Uttara Babbar, AOR

     For Respondent(s)
                                          Mr. Devesh Kumar Tripathi, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent No.1 in SLP(C) No. 27952/2016 has already filed the counter affidavit. Serve copy to the counter affidavit to the Ld. Counsel for the petitioner and file proof thereof within a period of four weeks.

Respondent No.1 in SLP(C) Nos. 27953 and 27961/2016 is reported to be dead. Learned counsel for the petitioners shall within a period of four weeks take appropriate steps within a period of four weeks.

Signature Not Verified Digitally signed by

In respect of Respondent Nos. 6 to 8 in SLP(C) Nos. 27964/2016 MADHU GROVER Date: 2017.11.03 and Respondent No.7 in SLP(C) No. 27963/2016 17:14:12 IST Reason:

it is reported that they are not residing at the given address, as a result dasti proof could not be filed. Ld. Counsel for the petitioners shall within a Item No. 40 2 period of four weeks file the fresh particulars of these respondents and he shall also take fresh steps for the service of notice to them within the same period S3ervice is complete on behalf of all other respondents. Four weeks time is given to the appearing respondents to file the counter affidavit.
List again on 14.12.2017.
SANJAY PARIHAR Registrar MG