Supreme Court - Daily Orders
The State Of Punjab vs Gurmeet Singh on 11 February, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.42 COURT NO.3 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 (C)......CC No(s).
11312/2014
THE STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
GURMEET SINGH AND ORS Respondent(s)
(office report on default)
Date : 11/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBERS]
For Petitioner(s) Mr. K. K. Mahalik, Adv.
For Mr. Jagjit Singh Chhabra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
By way of last opportunity, four weeks' further time is granted to the learned counsel for the petitioners to comply with the undertaking given by him for filing the required order as additional documents.
In view of the earlier order granting time for the same purpose, it is made clear that if the additional documents are not filed within the stipulated time, the Special Leave Petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.02.14 12:02:59 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar