Supreme Court - Daily Orders
Hargobind Singh vs The State Of Punjab on 1 August, 2025
ITEM NO.32 REGISTRAR COURT. 1 SECTION IV-B
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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 17088/2024
HARGOBIND SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
[Only SLP(C) No. 17686/2024 is listed under this item]
WITH
SLP(C) No. 17686/2024 (IV-B)
FOR ADMISSION and I.R.
Date : 01-08-2025 This petition was called on for hearing today.
For Petitioner(s) :
Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Dinesh Verma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Kunal Malik, AOR
For Respondent(s) :
Mr. Siddharth Batra, AOR
Ms. Shivani Chawla, Adv.
Mr. Chinmay Dubey, Adv.
Mrs. Priya Puri, AOR
Mr. Karan Sharma, AOR
Signature Not Verified
Ms. Preetika Dwivedi, AOR
Digitally signed by
HEMA JOSHI
Date: 2025.08.02
12:08:48 IST
Reason:
Contd….
-2-
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 17686/2024
Respondent no.4 has filed counter affidavit. Respondent no. 1 has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is hereby declined.
Ld. Counsel for the petitioner has neither taken appropriate steps in respect of deceased respondent no.24 nor filed fresh particulars in respect of respondent nos.19, 25 to 28 despite last opportunity having been granted, as such, Registry to process the matter for listing before the Hon'ble Judge in Chambers for necessary directions.
SUJATA SINGH Registrar HJ