Supreme Court - Daily Orders
Karam Singh vs State Of Punjab on 21 April, 2026
ITEM NO.26 REGISTRAR COURT. 1 SECTION IV-D
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). 34720/2025
KARAM SINGH & ORS. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
FOR ADMISSION and I.R.
Date : 21-04-2026 This petition was called on for hearing today.
For Petitioner(s) :
Mr. Mukul Kumar, AOR
Ms. Apoorva Singh, Adv.
For Respondent(s) :
Mr. Abhimanyu Tewari, AOR
Mr. Sidhant Awasthy, Adv.
Mr. Siddhant Saroha, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Rupendra Singh Chauhan, Adv.
Mr. Nikhil Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service was complete on respondent Nos.10 to 12 on 20.12.2025 and on respondent Nos.36 to 38 on 24.12.2025. Ld. Advocate, Ms.Arveen Sekhon, appearing on behalf of Mr.Nikhil Jain, Advocate-on-record has entered appearance Signature Not Verified for respondent Nos.10 to 12 and 36 to 38. Digitally signed by RUPAM DHAMIJA Date: 2026.04.22
Time has been 16:47:12 IST Reason:
sought to file vakalatnama and counter affidavit. As no contd..2
counter affidavit has been filed within 30 days from the date of service of notice, hence, last opportunity is granted to file counter affidavit within a week. If counter affidavit is filed as above, let the same be taken on record, else further opportunity to file counter affidavit would stand declined. Let vakalatnama be filed as per rules.
It is informed by Ld. Advocate, Ms.Arveen Sekhon that respondent Nos.7 to 9 have already expired. Let appropriate steps be taken by Ld. Counsel for the petitioner within two weeks with regard to deceased respondent Nos.7, 8 and 9.
Respondent No.18 (caveator) has filed counter affidavit but after the opportunity to file the same was already declined. Hence, Registry to make a specific mention of this fact in the office report while placing the matter before the Hon'ble Court.
Service of notice on respondent Nos.4, 14-17, 19-22, 24-29, 35, 39, 47 & 57 is still awaited.
Service was complete on respondent No.31 on 19.12.2025. As no counter affidavit has been filed within 30 days from the date of service of notice, hence, last opportunity is granted to file counter affidavit within a week. If counter affidavit is filed as above, let the same be taken on record, else further opportunity to file the same would stand declined.
Service was complete on the remaining respondents but none has entered appearance.
contd..3
Ld. Counsel for the petitioner, Ms. Apoorva Singh has informed that respondent No.23 is still alive. Let fresh steps be taken for service on respondent No.23 within a week, as a last opportunity.
If fresh steps are taken as above, notice be issued immediately and list on 19.5.2026, else Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
Copy of the ROP be furnished to the concerned AOR for information and compliance.
SUJATA SINGH
rd Registrar