Supreme Court - Daily Orders
State Of Haryana vs S.P Gupta on 10 March, 2014
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ITEM NO.20 COURT NO.10 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 3986-3989/2014
(From the judgement and order dated 26/04/2013 in LPA No.797/2013, LPA
No.804/2013 dated 30/08/2013 in RA No.98/2013,RA No.100/2013 of The HIGH
COURT OF PUNJAB & HARYANA AT CHANDIGARH)
STATE OF HARYANA & ORS Petitioner(s)
VERSUS
S.P GUPTA & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Ms. Anubha Agrawal, Adv.
For Respondent(s) Mr. Karan Bhardwaj, Adv.
Ms. Shakti Bhardwaj, Adv.
Mr. Manjit Singh, AAG
Mr. Nupur Chaudhary, Adv.
Mr. Tarjit Singh Chikkara, Adv.
Mr. Kamal Mohan Gupta, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioners, list after one week.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER