Supreme Court - Daily Orders
Devender Singh vs State Of Haryana . on 14 November, 2017
ITEM NO.4 REGISTRAR COURT. 1 SECTION IV-B
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal(C) No(s).27879/2016
DEVENDER SINGH Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 14-11-2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gagan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps be taken by the learned counsel for the petitioner for service of respondent Nos. 1 to 3 within two weeks' time. Thereafter, notice be issued. As requested by the Ld. Counsel, dasti service through standing counsel in addition is allowed.
List again on 17th of January, 2018.
KAPIL MEHTA Registrar 14.11.2017 Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.11.17 16:57:46 IST Reason: