Supreme Court - Daily Orders
State Of Madhya Pradesh Through ... vs Hakimuddin on 26 April, 2017
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.50 COURT NO.13 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 (C) Diary No. 37715/2016
(Arising out of impugned final judgment and order dated 27/02/2016
in RFA No. 1474/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
MANOHAR LAL AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(office report on default)
Date : 26/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Jinendra Jain, AOR
Mr. Sandeep Chabbra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' further time is granted to learned counsel for the petitioners to cure the defects as pointed out by the Registry in its Office Report.
(LAYA RAWAT) (MADHU NARULA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2017.04.28
13:18:54 IST
Reason: