Supreme Court - Daily Orders
State Of Punjab vs Parminder Singh . on 27 January, 2014
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ITEM NO.15+56 Court No.4 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)....../2014
CC 805/2014
(From the judgement and order dated 21/02/2013 in CWP No.3792/2013, of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
STATE OF PUNJAB & ORS. Petitioner(s)
VERSUS
PARMINDER SINGH & ORS. Respondent(s)
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC NO. 1144 of 2014
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 1328 of 2014
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 1339 of 2014
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 1343 of 2014
WITH I.A. 1
(With appln(s) for c/delay in filing SLP and office report)
SLP(C)...CC NO. 1442 of 2014
(With appln(s) for c/delay in filing SLP and office report)
Date: 27/01/2014 These Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Sanchar Anand, AAG
Mr. Kuldip Singh,Adv.
For Respondent(s)
-2-
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with R.P.(C) No. 2038 of 2013 in SLP(C) No. 23578 of 2012.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |