Supreme Court - Daily Orders
Karamjit Singh vs State Of Punjab on 23 April, 2014
bITEM NO.65 REGISTRAR COURT.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1309 OF 2013
BEFORE THE REGISTRAR M.K. HANJURA
KARAMJIT SINGH & ORS Appellant (s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
Date: 23/04/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr.A.Tewari,adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s)
Mr. Gagan Gupta,Adv.
Mr.K.K.Mahalik, adv.
Mr.Kuldip Singh,adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the parties are present. Ld.counsel for the appellant seeks and is given four weeks time as last chance for filing the additional documents. Ld.counsel for the respondents has stated that the respondents do not want to file the additional documents.
List again on 12.08.2014.
(M.K.HANJURA) Registrar SB