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Karnail Singh Etc. Etc. vs The State Of Punjab And Ors on 12 February, 2018

     ITEM NO.45                           REGISTRAR COURT. 1              SECTION IV

                                  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. KAPIL MEHTA

     Civil Appeal                No(s).   9024-9041/2017

     KARNAIL SINGH ETC. ETC.                                            Appellant(s)

                                                     VERSUS

     THE STATE OF PUNJAB AND ORS                        Respondent(s)
     WITH
     C.A. No. 8618-8689/2017 (IV)
     (SLP (C) 33597-33668 OF 2016 IS CONNECTED WITH SLP (C) 28077-28094
     OF 2016 BUT THE MAIN MATTER IS NOT SHOWN IN THE LIST OF 04.07.2017.

     HOWEVER THESE ARE ADJOURNED MATTERS AS PER HON'BLE COURT'S ORDER
     DATED 07.04.2017 AND MAY BE LISTED AS INCOMPLETE - BEFORE COURT)
      C.A. No. 8750-8751/2017 (IV)
     (D.No.1349/2017 has been linked with D.No.18570/2016 arising out of
     common order.)

     Date : 12-02-2018 These appeals were called on for hearing today.


     For Appellant(s)
                                       Mr.   Atul Agarwal, Adv.
                                       Mr.   Rakesh Kumar Khare, Adv.
                                       Mr.   Uday Ram Bokadia, Adv.
                                       Mr.   Sonal Jain, AOR

     For Respondent(s)
                                       Mr. Risabh Kumar, Adv.
                                       Mrs. Shubhangi Tuli, AOR


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

C.A. No. 9024-9041/2017 Some of the respondents are duly represented and some of the respondents have been duly served but none has put in Signature Not Verified appearance.

Service is complete.

10:38:49 IST Reason:

C.A. No. 8618-8689/2017 As per office report, spare copies for issuance of the notice of lodgement of petition of appeal have not been filed. However, the Ld. Counsel for the appellant submitted that spare copies for issuance of notice of lodgement of petition of appeal have already been filed. Registry to verify. If so, notice be issued immediately else the matter be processed for listing before the Hon'ble Judge in Chambers for appropriate orders.

C.A. No. 8750-8751/2017 Await certificate of service of respondent Nos.1 to 4 from the High Court. Reminder be issued.

List again on 10.4.2018.

KAPIL MEHTA Registrar 12.2.2018 rd