Supreme Court - Daily Orders
Bharat Singh vs State Of Haryana . on 27 March, 2014
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ITEM NO.47 REGISTRAR COURT.2 SECTION IVB
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).12183/2013
BHARAT SINGH & ANR. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With prayer for interim relief )
Date: 27/03/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr.A.Tewari,adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
|Ld.counsel for the petitioner and the learned counsel for the | |respondent No.6 are present. | |Ld.counsel for the petitioner is directed to take fresh steps | |for the service of notice to the unserved respondents. He shall| |do the needful within a period of two weeks, failing which | |appropriate orders shall follow on the next date. | |List again on 18.07.2014. | | | |(M.K.HANJURA) | | | |Registrar | SB \220 ITEM NO.47 REGISTRAR COURT.2 SECTION IVB 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 M.K. HANJURA Petition(s) for Special Leave to Appeal (Civil) No(s).12183/2013 BHARAT SINGH & ANR. Petitioner(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) (With prayer for interim relief ) Date: 27/03/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr.A.Tewari,adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following O R D E R |Ld.counsel for the petitioner and the learned counsel for the | |respondent No.6 are present. | |Ld.counsel for the petitioner is directed to take fresh steps | |for the service of notice to the unserved respondents. He shall| |do the needful within a period of two weeks, failing which | |appropriate orders shall follow on the next date. | |List again on 18.07.2014. | | | |(M.K.HANJURA) | | | |Registrar | SB