Supreme Court - Daily Orders
Kuldip Singh vs The State Of Punjab on 12 January, 2010
ZITEM NO.59 REGISTRAR COURT.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K GUPTA
Petition(s) for Special Leave to Appeal (Crl) No(s).1626-1627/2009
KULDIP SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(With office report)
Date: 12/01/2010 These Petitions were called on for hearing today.
For Petitioner(s)
Mr. D. Mahesh Babu,Adv.
For Respondent(s)
Mr. K.K. Mahalik, Adv.
Mr. Kuldip Singh,Adv.
Dr. Kailash Chand ,Adv
UPON hearing counsel the Court made the following
O R D E R
Respondent No.1 has filed counter affidavit in both the matters.
Despite order dated 12.11.2009 of last chance, respondent No.2 failed to file counter affidavit.
Despite order dated 2.11.2009 of last chance, petitioner failed to furnish the fresh address of respondent No.3 and to take steps for issuance of notice on respondent No.3.
Item No.59 -2-
List before the Hon’ble Judge in Chambers alongwith an office report for default of the petitioner.
(M.K. GUPTA) Registrar rd