Supreme Court - Daily Orders
Ranbir Singh vs Karamjit Singh And Anr Etc on 15 December, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.17 COURT NO.8 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).
8658-8659/2015
(Arising out of impugned final judgment and order dated 06/02/2014
in CRLAP No. 1560/2003 06/02/2014 in CRLR No. 58/2004 passed by the
High Court Of Punjab & Haryana At Chandigarh)
RANBIR SINGH Petitioner(s)
VERSUS
KARAMJIT SINGH AND ANR ETC Respondent(s)
(Office report for directions)
Date : 15/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBER]
For Petitioner(s) Mr.Shubham Bhalla, Adv.
Mr. Ritesh Khatri,Adv.
For Respondent(s) Mr. Abhay Kumar,Adv.
Mr.Himanshu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted further four weeks' time to furnish the fresh and latest address of unserved respondent no.3.
(G.V.RAMANA) (S.S.R.KRISHNA)
AR-CUM-PS ASSTT.REGISTRAR
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.12.15
04:36:56 TLT
Reason: