Supreme Court - Daily Orders
The State Of Punjab vs Satnam Singh on 29 August, 2016
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.10 COURT NO.15 SECTION IIB
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 (Crl.) No(s). 5580/2013
(Arising out of impugned final judgment and order dated 23/11/2010
in CRLA No. 610/2002 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF PUNJAB Petitioner(s)
VERSUS
SATNAM SINGH Respondent(s)
(Office report on default)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. K.K. Mahalik,Adv.
Mr. Kuldip Singh,Adv.
For Respondent(s) Mr. Karan Dewan,Adv.
Ms. Aditi Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for on behalf of the learned counsel for the petitioner-State, further one week's time is granted so as to enable the learned counsel for the petitioner-State to file amended cause title and to file one spare copy of the special leave petition for effecting service on the newly added party as respondent no.2.
Signature Not Verified(SAPNA BISHT) (SHARDA KAPOOR) Digitally signed by SAPNA BISHT Date: 2016.09.01 10:17:02 IST SR. P.A. COURT MASTER Reason: