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Supreme Court - Daily Orders

Joga Singh vs The State Of Haryana on 9 September, 2016

     Item No. 37                                      1

                                       REGISTRAR COURT. 2                  SECTION IV

                                   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 V RAMESH

     Civil Appeal                No(s).    4273-4280/2015

     JOGA SINGH & ORS. ETC. ETC.                                          Appellant(s)

                                                     VERSUS

     HARYANA STATE & ANR. ETC. ETC.                                       Respondent(s)




     WITH
     SLP(C) No. 9285-9287/2016
     Office Report)


     Date : 09/09/2016 These appeals were called on for hearing today.


     For Appellant(s)                     Mr. Jasbir Singh Malik,Adv.
                                          Ms. Usha Nandini V.,Adv.

                                          Mr. S. K. Sabharwal,Adv.

                                          Mr. Siddharth Mittal,Adv.

     For Respondent(s)
                                          Dr. Kailash Chand,Adv.

                                          Mr. Anish Kumar Gupta,Adv.
                                          Mr. Sanjay Kumar Visen,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

C.A. Nos. 4273-4280/2015 Signature Not Verified Digitally signed by MADHU GROVER Appellant Nos. 1 to 6, 8 to 13, 15, 16 and 19 have been served Date: 2016.09.09 16:40:06 IST Reason: in alternative arrangement but no one has entered appearance on their behalf.

As per postal remarks appellant Nos. 18, 20 to 22 reside out of India and Respondent Nos. 7,14 and 17 are still not served. View thus the matter shall be processed for listing before the Hon'ble Judge in Chamber for further orders.

SLP(C) No. 9285-9287/2016 Four weeks time, as last chance is given to the learned counsel for the petitioners for filing the affidavit in proof of dasti service of notice already issued to both the respondents.

List again on 20.10.2016.

(M V RAMESH) Registrar MG