Supreme Court - Daily Orders
State Of Punjab vs Baldeep Kaur on 16 September, 2015
ITEM NO.24 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
BEFORE THE REGISTRAR MR. M K HANJURA
Criminal Appeal No(s). 1889/2014
STATE OF PUNJAB Appellant(s)
VERSUS
BALDEEP KAUR & ORS. Respondent(s)
(with appln. (s) for issue of bailable warrant of arrest)
Date : 16/09/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. K.K. Mahalik,Adv.
Mr. Kuldip Singh,Adv.
For Respondent(s) Mr. Mordhwaj Singh,Adv.
Mr. Anurag Kishore,Adv.
Mr Pavan Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant has stated that he does not need to file the additional documents. This is taken on record.
The learned counsel for the respondents shall be at liberty to file the additional documents within a period of four weeks whereafter no further extension shall be given.
List again on 3.12.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.17 14:53:39 SCT Reason: