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Supreme Court - Daily Orders

Punjab State Human Rights Commission vs Jatt Ram on 27 February, 2020

     ITEM NO.3                 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 SH. ANIL LAXMAN PANSARE

                                Civil Appeal   No(s).   5912/2012

     PUNJAB STATE HUMAN RIGHTS COMMISSION                      Appellant(s)

                                           VERSUS

     JATT RAM & ORS.                                           Respondent(s)

     (List only C.A. Nos.5912, 6231, 6232, 6234, 6235 of 2012 before the
     Ld. Registrar Court. )

     WITH
     C.A. No. 6232/2012 (IV)
     )
       C.A. No. 6235/2012 (IV)
     )
       C.A. No. 6234/2012 (IV)
     )
       C.A. No. 6231/2012 (IV)
     )

     Date : 27-02-2020 This appeal was called on for hearing today.


     For Appellant(s)


     For Respondent(s)
                              Mr Sanjay Bansal, Adv.
                              Ms Vaishali Gupta, Adv.
                              Mr Reepak Kansal, Adv.
                              Mr. G. K. Bansal, AOR
                              Mr. Kailas Udhavrao More, AOR
                              Mr Amarjeet Singh Dheman, Adv.
                              Mrs. K. Sarada Devi, AOR
                              Mr. Arun K. Sinha, AOR
                              Mr. Abhishek Atrey, AOR
                              Mr. Karan Bharihoke, AOR
                              Mr. Samir Ali Khan, AOR
                              Mr. M. Shoeb Alam, AOR
Signature Not Verified
                              Mr A Tewari, Adv.
Digitally signed by
Anil Laxman Pansare
Date: 2020.02.28
                              Ms Eliza Bar, Adv.
11:30:08 IST
Reason:                       Mr. Shree Pal Singh, AOR
                              Ms Palak Mahajan, Adv.
                              Ms. Diksha Rai, AOR
                              Mr Keshav Mohan, Adv.
                              Mr Prashant Kumar, Adv.
                          -2-
Item no.3
            Mr. Santosh Kumar - I, AOR
            Dr. Monika Gusain, AOR
            Ms. Hemantika Wahi, AOR
            M/S. Arputham Aruna And Co, AOR
            Mr. Guntur Prabhakar, AOR
            Mr Amit Kumar Singh, Adv.
            Ms. K. Enatoli Sema, AOR
            Mrs. Anil Katiyar, AOR
            Mr R.K.Gupta, Adv.
            Mr. Ankit Goel, AOR
            Mr Siddhesh Kotwal, Adv.
            Mr Divyansh Tiwari, Adv.
            Ms. Astha Sharma, AOR
            Mr K.V.Jagdishvaran, Adv.
            Ms. G. Indira, AOR
            Mr. Rohit K. Singh, AOR
            Mr. Ravi Prakash Mehrotra, AOR
            Mr. Chirag M. Shroff, AOR
            Mr S Prabu Ramasubramanian, Adv.
            Mr S Manuraj, Adv.
            Mr. V. G. Pragasam, AOR
            Mr Jishnu M.L., Adv.
            Mrs Priyanka Prakash, Adv.
            Mrs Beena Prakash, Adv.
            Mr. G. Prakash, AOR
            Ms Uma Prasuna Bachu, Adv.
            Mr. M. Yogesh Kanna, AOR
            Mr Avijit Mani Tripathi, Adv.
            Mr T.K.Nayak, Adv.
            Mr K.V.Kharlyngdoh, Adv.
            Mr Chetan Joshi, Adv.
            Mr P.S.Negi, Adv.
            Mr Shaurya Sahay, Adv.
            Mr. Ranjan Mukherjee, AOR
            Mrs Shefali Sethi, Adv.
            Mr. Raj Bahadur Yadav, AOR
            Mr Anil Kumar, Adv.
            Mr. Shantanu Sagar, AOR
            Mr. V. N. Raghupathy, AOR
            Ms Reena Pandey, Adv.
            Mr B.V.Balramdas, AOR
            Mr Vikas Chaudhary, Adv.
            Ms Garima Prashad, AOR
            Mr T Vijaya Bhaskar Reddy, Adv.
            Mr Digvijay Harichandan, Adv.
            Mr G.N.Reddy,AOR
            Mr Raghvendra Kumar, Adv.
            Mr Anand Kr Dubey, Adv.
            Mr Narendra Kumar, AOR
            Ms Anupama Ngangom,Adv.
            Mr Karun Sharma, Adv.
            Mr Pukhrambam Ramesh Kumar, AOR
                                       -3-
Item no.3
            UPON hearing the counsel the Court made the following
                               O R D E R

All matters Service of alternative arrangement notice is complete on the appellant but none has entered appearance. Registry to process the matters for listing before the Hon’ble Judge in Chamber for orders.

ANIL LAXMAN PANSARE Registrar