Supreme Court - Daily Orders
Didar Singh Etc.Etc. vs The State Of Punjab on 24 January, 2014
ð
ITEM NO.18[CHAMBER] IN COURT NO.5 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(s). 4691-4699 OF 2012
DIDAR SINGH ETC.ETC. Appellant (s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(Office report on default)
Date: 24/01/2014 These Appeals were called on for hearing on
default today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
[IN CHAMBERS]
For Appellant(s)
Ms. Naresh Bakshi, Adv.
For Respondent(s) Ms. Neelam Jain, Adv.
Mr. Annam D.N. Rao, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |Counsel for the appellants shall file the Statement of Case within a period of | |four weeks. Counsel for the respondents shall file the same within a period of| |four weeks thereafter. | | | |[KALYANI GUPTA] | |[SURESH KUMAR VERMA] | |COURT MASTER | |COURT MASTER |