Supreme Court - Daily Orders
Naunihal Singh vs State Of Punjab . on 12 January, 2010
ITEM NO.2 COURT.9 SECTION IIA
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).1577/2007
(From the judgement and order dated 07/02/2007 in CRLM No.
43999/2006 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
NAUNIHAL SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(With appln(s) for stay,vacating stay and office report )
(for final disposal)
WITH SLP(Crl) NO. 2936 of 2009
(With appln. for permission to file addl. documents and exem. from
filing OT)
(With office report)
Date: 12/01/2010 This Petition was called on for hearing today.
CORAM:
HON’BLE MR. JUSTICE HARJIT SINGH BEDI
HON’BLE MR. JUSTICE J.M. PANCHAL
For Petitioner(s) Mr. Vikram Choudhary,Adv.
Mr. Nikhil Jain,Adv.
Mr. D. Mahesh Babu,Adv.
Mr. Niraj Gupta,Adv.
For Respondent(s) Mr. Sushil Kumar,Sr.Adv.
Mr. C.D. Singh,Adv.
Mr. J.S.Gill,Adv.
Mr. Aditya Kumar,Adv.
Mr. Sunny Chaudhary,Adv.
Mr. Vairagya,Adv.
Mr. Aditya Singh,Adv.
Mr. Kuldip Singh,Adv.
Mr. R.K.Pandey,Adv.
Mr. T.P.Mishra,Adv.
Mr. Sanjay Katyal,Adv.
Mr. H.S.Sandhu,Adv.
Mr. Arun Kumar Beriwal,Adv.
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UPON hearing counsel the Court made the following
O R D E R
List the matters before the Bench of which Hon’ble Mr. Justice Harjit Singh Bedi is not a Member.
[SUMAN WADHWA] [VIJAY DHAWAN] COURT MASTER COURT MASTER