Supreme Court - Daily Orders
Bhagat Singh & Ors.Etc.Etc. vs State Of Punjab & Ors.Etc.Etc. on 7 July, 2014
Ú ITEM NO.8 COURT NO.11 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 16/2014 & 17/2014 in Civil Appeal No(s). 7427/2013
BHAGAT SINGH & ORS.ETC.ETC. Appellant(s)
VERSUS
STATE OF PUNJAB & ORS.ETC.ETC. Respondent(s)
(With Applns. for c/delay in filing substitution appln. and
substitution and office report)
Date : 07/07/2014 These applications were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
[IN CHAMBERS]
For Appellant(s) Mr. Ajay Sharma,Adv.
Mr. Rajeev Sharma,Adv.
Ms. Neelam Sharma,Adv.
For Respondent(s) Ms. C. K. Sucharita,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
I.A. No.16 - Application for bringing on record the Legal Representatives of the deceased appellant No.7 - is allowed.
(NARENDRA PRASAD) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.07.09
17:45:10 IST
Reason: