Supreme Court - Daily Orders
Gurnam Singh vs State Of Punjab & Ors. on 8 August, 2014
 ITEM NO.38 COURT NO.7 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) No(s). 5643/2012
(from the judgment and order dated 1.6.2011 in CWP No.10103/2011
of the HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH)
GURNAM SINGH & ORS Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln(s) for c/delay in filing SLP, exemption from filing
c/c of the impugned order)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Santosh Sharma, Adv.
Mr. Dinesh Verma, Adv.
for Mr. Subhasish Bhowmick,AOR
For Respondent(s) Mr. Sanchar Anand, AAG
Mr. Piyush Hans, Adv.
for Mr. Jagjit Singh Chhabra,AOR
Mrs. Rachana Joshi Issar ,Adv.
Ms. Ambreen Rasool, Adv.
Ms.Manasi Chatpalliwar, Adv.
Mr. Harsh Bunger, Adv.
Mr. Yash Pal Dhingra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, and in the interest of justice, list after two weeks.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.08.08 16:55:41 IST Reason:(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar