Supreme Court - Daily Orders
Sikander Singh Grewal & Anr Etc. vs State Of Punjab & Anr Etc. on 7 July, 2014
b ITEM NO.2 COURT NO.11 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. Nos. 3-4/2014 in
Petition(s) for Special Leave to Appeal (C) No(s). 4308-4309/2011
SIKANDER SINGH GREWAL & ANR ETC. Petitioner
(s)
VERSUS
STATE OF PUNJAB & ANR ETC. Respondent
(s)
(Appln(s) for deletion of respondents 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 CHAMBER]
For Petitioner(s) Dr. (Mrs.) Vipin Gupta,Adv. (Not Present)
For Respondent(s) Mr. K.K. Mahalik,Adv.
Mr. Kuldip Singh ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the I.As.
I.A. Nos.3-4 are allowed. The names of respondent Nos.3
to 5
are deleted from the array of parties at the risk
of the
petitioners.
(NARENDRA PRASAD) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.07.09
17:44:32 IST
Reason: