Supreme Court - Daily Orders
State Of Punjab vs Sunita Devi on 9 May, 2014
bITEM NO.27 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
Petition(s) for Special Leave to Appeal (Civil) No(s).11957/2014
(From the judgment and order dated 30/10/2013 in CWP
No.20901/2012 of the HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
SUNITA DEVI Respondent(s)
(With prayer for interim relief)
WITH
S.L.P.(C)...CC NO. 7345 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7384 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7450 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7496 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7511 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7673 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND C/DELAY IN REFILING SLP
AND OFFICE REPORT)
S.L.P.(C)...CC NO. 7738 of 2014
WITH I.A. 1 (C/DELAY IN FILING SLP AND OFFICE REPORT)
Date: 09/05/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Nikhil Nayyar, Adv.Gen.
Mr. Kuldip Singh, Adv.
For Respondent(s)
Page No.1 of 2
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Civil) No.9838 of 2014.
(VINOD LAKHINA) (RENUKA SADANA) COURT MASTER COURT MASTER Page No.2 of 2