Supreme Court - Daily Orders
Lakhwinder Kaur vs State Of Punjab on 22 August, 2014
T ITEM NO.54 COURT NO.5 SECTION IIB
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 (Crl.) No(s). 3187/2014
(Arising out of impugned final judgment and order dated 25/09/2013
in CRLR No. 3407/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
LUKHWINDER KAUR Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
(With office report)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. I.V. Kasyap, Adv.
Mrs. K. Sarada Devi ,Adv.
For Respondent(s)
Mr. Pradeep Gupta, Adv.
Mr. Parinav Gupta, Adv.
Mr. Vishal Gupta, Adv.
Mrs. Aarti Shakalya, Adv.
Ms. Vipin Gupta, Adv.
Ms. Mansi Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents is allowed two weeks’ time to file counter affidavit and give details of payment in favour of the petitioner and receipt, if any, issued by the petitioner.
Learned counsel for the petitioner may file rejoinder affidavit within a week thereof.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.08.23 13:17:52 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER