Supreme Court - Daily Orders
Phool Singh (D) Thr. Lrs. vs State Of Haryana . on 13 May, 2015
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITEM NO.44 COURT NO.11 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)......CC No(s).
3236/2015
(Arising out of impugned final judgment and order dated 27/03/2014
in RFA No. 1990/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PHOOL SINGH (D) THR. LRS. & ANR. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(office report on default)
Date : 13/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBER]
For Petitioner(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Yadav Narender Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is granted to counsel for the petitioners to comply with the office-report dated 22.04.2015.
(R.NATARAJAN) (TAPAN KUMAR CHAKRABORTY)
Court Master Court Master
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.05.14
17:32:29 IST
Reason: