Supreme Court - Daily Orders
Joginder Singh & Ors. Etc. vs Joginder Singh . Etc. on 25 November, 2014
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.11 COURT NO.15 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9561-9574/2010
JOGINDER SINGH & ORS. ETC. Appellant(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(office report on default)
Date : 25/11/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Appellant(s) Mr. Somvir Singh Deswal, Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellants prays for and is allowed further three weeks' time to cure the defects pointed out in the office report relating to the application for substitution of legal representatives of deceased proforma respondent No.5 Dev Singh.
(USHA BHARDWAJ) (JASWINDER KAUR)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.11.26
17:37:24 IST
Reason: