The State Of Punjab vs Davinder Singh on 8 February, 2016

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Supreme Court - Daily Orders

The State Of Punjab vs Davinder Singh on 8 February, 2016

Bench: Uday Umesh Lalit

                                              1

                                                                           Revised

     ITEM NO.28                         COURT NO.13               SECTION IV

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Civil Appeal            No.2317/2011

     STATE OF PUNJAB & ORS.                                       Appellant(s)

                                               VERSUS

     DAVINDER SINGH & ORS.                                        Respondent(s)
     (Office report on default)

     WITH
     C.A. No.5597/2010
     (Office report on default)

     C.A. No.5586/2010
     (Office report on default)

     C.A. No.5598/2010
     (Office report on default)

     C.A. No.2324/2011
     (Office report on default)

     C.A. No.5600/2010
     (Office report on default)

     C.A. No.5589/2010
     (Office report on default)

     C.A. No.5587/2010
     (Office report on default)

     C.A. No.2318/2011
     (Office report on default)

     C.A. No.5595-5596/2010
     (Office report on default)

     C.A. No.5593/2010
     (Office report on default)
Signature Not Verified

Digitally signed by
     Date : 08/02/2016 These appeals were called on for hearing today.
RACHNA
Date: 2016.02.23
11:31:08 IST
Reason:


     CORAM :             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                                [IN CHAMBERS]
                                    2

For Appellant(s)       Mr. K.K. Mahalik,Adv.
                       Mr. Jagjit Singh Chhabra,Adv.
                       Mr. R. D. Upadhyay,Adv.

                       Mr. O. P. Bhadani,Adv.
                       Mr. Ashok Anand,Adv.
                       Mr. Rakesh Kumar Singh,Adv.

                       Mr. Brij Bhusan,Adv.

                       Mr.   Satish Kumar,Adv.
                       Mr.   Kuldip Singh,Adv.
                       Mr.   Kamal Mohan Gupta,Adv.
                       Mr.   Ajay Pal,Adv.

For Respondent(s)      Mr.   S.C. Paul,Adv.
                       Ms.   Anika Mehra,Adv.
                       Ms.   Roopa Paul,Adv.
                       Mr.   Siddhant Singh Malik,Adv.
                       Mr.   R.V. Kameshwaran,Adv.
                       Mr.   Satyendra Kumar,Adv.

                       Mr.   P. K. Jayakrishnan,Adv.
                       Mr.   Murari Lal,Adv.
                       Mr.   Parmanand Pandey,Adv.
                       Mr.   Shiva Pujan Singh,Adv.
                       Ms.   Niranjana Singh,Adv.
                       Ms.   Rekha Pandey,Adv.

                       Mr. P. Soma Sundaram,Adv.

                       Mr.   Shekhar Kumar,Adv.
                       Mr.   Tushar Bakshi,Adv.
                       Mr.   Vipin Kumar Jai,Adv.
                       Ms.   Naresh Bakshi,Adv.
                       Ms.   S. Janani,Adv.

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

Learned counsel for the appellants is granted, by way of last chance, three weeks' time from today to submit two sets of paper books, subject to deposit of Rs.1000/- only (Rupees one thousand only) with the Supreme Court Secretarial Staff Welfare Association.



         (Rachna)                                    (Chander Bala)
          SR.P.A.                                     COURT MASTER
                               3

ITEM NO.28                COURT NO.13               SECTION IV

                S U P R E M E C O U R T O F     I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal   No.2317/2011

STATE OF PUNJAB & ORS.                              Appellant(s)

                                 VERSUS

DAVINDER SINGH & ORS.                               Respondent(s)

(Office report on default) WITH C.A. No.5597/2010 (Office report on default) C.A. No.5586/2010 (Office report on default) C.A. No.5598/2010 (Office report on default) C.A. No.2324/2011 (Office report on default) C.A. No.5600/2010 (Office report on default) C.A. No.5589/2010 (Office report on default) C.A. No.5587/2010 (Office report on default) C.A. No.2318/2011 (Office report on default) C.A. No.5595-5596/2010 (Office report on default) C.A. No.5593/2010 (Office report on default) Date : 08/02/2016 These appeals were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT [IN CHAMBERS] 4 For Appellant(s) Mr. K.K. Mahalik,Adv.

Mr. Jagjit Singh Chhabra,Adv. Mr. R. D. Upadhyay,Adv.

Mr. O. P. Bhadani,Adv.

Mr. Ashok Anand,Adv.

Mr. Rakesh Kumar Singh,Adv.

Mr. Brij Bhusan,Adv.

Mr. Satish Kumar,Adv.

Mr. Kuldip Singh,Adv.

Mr. Kamal Mohan Gupta,Adv. Mr. Ajay Pal,Adv.

For Respondent(s) Mr. S.C. Paul,Adv.

Ms. Anika Mehra,Adv.

Ms. Roopa Paul,Adv.

Mr. Siddhant Singh Malik,Adv. Mr. R.V. Kameshwaran,Adv. Mr. Satyendra Kumar,Adv.

Mr. P. K. Jayakrishnan,Adv. Mr. Murari Lal,Adv.

Mr. Parmanand Pandey,Adv. Mr. Shiva Pujan Singh,Adv. Ms. Niranjana Singh,Adv. Ms. Rekha Pandey,Adv.

Mr. P. Soma Sundaram,Adv.

Mr. Shekhar Kumar,Adv.

Mr. Tushar Bakshi,Adv.

Mr. Vipin Kumar Jai,Adv. Ms. Naresh Bakshi,Adv.

Ms. S. Janani,Adv.

UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants is granted, by way of last chance, three weeks' time from today to submit two sets of paper books, subject to deposit of Rs.500/- (Rupees Five Hundred) with the Supreme Court Secretarial Staff Welfare Association.



         (Rachna)                                  (Chander Bala)
          SR.P.A.                                   COURT MASTER

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Supreme Court - Daily Orders