Supreme Court - Daily Orders
State Of Punjab & Ors. Etc. Etc. vs Jarnail Singh & Ors. Etc. Etc. on 25 July, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.33 COURT NO.10 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) Diary No(s).
41530/2015
(Arising out of impugned final judgment and order dated 04/03/2015
in RFA No. 3678/1999 RFA No. 3679/1999 RFA No. 3680/1999 RFA No.
3681/1999 RFA No. 3682/1999 RFA No. 5747/2001 RFA No. 5748/2001
passed by the High Court of Punjab & Haryana at Chandigarh)
STATE OF PUNJAB & ORS. ETC. ETC. Petitioner(s)
VERSUS
JARNAIL SINGH & ORS. ETC. ETC. Respondent(s)
(Office report on default)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Kuldip Singh,Adv.
Mr. K.K. Mahalik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In case the defects pointed out in the office report dated 18.05.2016 are not cured within three weeks from today, the petition shall stand dismissed without further reference to the Court.
Any application for restoration shall be entertained only on payment of costs of Rs. 1000/- (Rupees One Thousand) to be deposited with the Supreme Court Legal Services Committee.
Signature Not Verified Digitally signed by JYOTI GUPTA Date: 2016.07.27 10:12:54 IST Reason: (Jyoti Gupta) (Renu Diwan)
SR. P.A. COURT MASTER