Supreme Court - Daily Orders
State Of Punjab & Ors. Etc. vs Gurpreet Singh Etc.Etc. on 14 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.43 COURT NO.5 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).
23583-23622/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/02/2016
IN RFA NOS. 3977-4002/2012, RFA NOS.4356-4358/2012, RFA
NOS.5085-5087/2012, RFA NO.5747/2012, RFA NO. 5750/2012, RFA
NO.5751/2012, RFA NO.6529/2012, RFA NO.6938/2012, RFA NO.6939/2012,
RFA NO.7237/2012 AND RFA NO.828/2015 PASSED BY THE HIGH COURT OF
PUNJAB & HARYANA AT CHANDIGARH)
STATE OF PUNJAB & ORS. ETC. PETITIONER(S)
VERSUS
GURPREET SINGH ETC.ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 14/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Sanchar Anand, AAG, Punjab
Mr. Apoorv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Devendra Singh, Adv.
For Respondent(s) Ms. Radhika Gautam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice in the Special Leave Petitions as also Signature Not Verified on the prayer for interim relief, returnable in six weeks.
Digitally signed by VINOD LAKHINA Date: 2016.12.15 16:45:05 IST Reason: Page No. 1 of 2Tag with Special Leave Petition (Civil) Nos.24205-24225 of 2016.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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