Supreme Court - Daily Orders
Balwinder Singh Etc. Etc. vs State Of Punjab And Anr. on 5 August, 2016
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.3 IN COURT NO.4 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 17/2016 in Petition(s) for Special Leave to Appeal (C) No(s).
29459-29474/2015
(Arising out of impugned final judgment and order dated 18/02/2014
in LPA No. 324/1993 18/02/2014 in LPA No. 328/1993 18/02/2014 in
LPA No. 316/1993 18/02/2014 in LPA No. 319/1993 18/02/2014 in LPA
No. 322/1993 18/02/2014 in LPA No. 315/1993 18/02/2014 in LPA No.
318/1993 18/02/2014 in LPA No. 321/1993 18/02/2014 in LPA No.
326/1993 18/02/2014 in LPA No. 329/1993 18/02/2014 in LPA No.
317/1993 18/02/2014 in LPA No. 320/1993 18/02/2014 in LPA No.
323/1993 18/02/2014 in LPA No. 325/1993 18/02/2014 in LPA No.
327/1993 18/02/2014 in LPA No. 330/1993 passed by the High Court Of
Punjab & Haryana at Chandigarh)
BALWINDER SINGH ETC. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR. ETC. ETC. Respondent(s)
(for deletion of proforma respondents and office report)
Date : 05/08/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Ms. Jyoti Mendiratta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is an interlocutory application no. 17 of 2016. The petitioners have sought deletion of names of unserved proforma respondent nos. 3 to 8 in Special Leave Petition no. 29468 of 2015.
The application is allowed at the risk of the petitioners.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.09 16:01:08 IST Reason: (LAYA RAWAT) (SAROJ KUMARI GAUR)
SR.P.A. COURT MASTER