Supreme Court - Daily Orders
Gurbachan Singh Puri vs Gurbachan Singh Sachdeva on 22 August, 2014
ITEM NO.93 REGISTRAR COURT. 1 SECTION XIV
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s).
12718-12719/2014
GURBACHAN SINGH PURI Petitioner(s)
VERSUS
GURBACHAN SINGH SACHDEVA Respondent(s)
Date : 22/08/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. S. Muthu Krishnan, Adv.
Mr. M. A. Chinnasamy ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned Advocate, Mr. Chandra Shekhar, appearing on behalf of Mr. Bankey Behari, Advocate-on-record undertakes to file vakaltnama and counter affidavit on behalf of the sole respondent. The same be filed within four weeks.
List again on 14.11.2014.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.08.25 17:07:16 IST Reason: