Supreme Court - Daily Orders
State Of Haryana vs Smt. Sheela Devi (Dead) Through Lrs on 2 September, 2016
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.4 COURT NO.10 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016, I.A. 4/2016, I.A. 5/2016 in Petition(s) for Special
Leave to Appeal (C) No(s). 33400/2012
(Arising out of impugned final judgment and order dated 11/03/2011
in RSA No. 3337/1999 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA & ANR. Petitioner(s)
VERSUS
SHEELA DEVI Respondent(s)
(For substitution and c/delay in filing substitution appln. and
setting aside an abatement and office report)
Date : 02/09/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Samar Vijay Singh,Adv.
Dr. Monika Gusain,Adv.
For Respondent(s) Mr. Ajay Choudhary,Adv. (N/P)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Applications for substitution for bringing on record the legal representatives of deceased sole respondent, for condonation of delay in filing substitution application and for setting aside the abatement are allowed as prayed for.
Amended cause title to be filed by the learned counsel for the petitioners within a period of two weeks.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.09.05 10:54:15 IST Reason: (SAPNA BISHT) (RENU DIWAN)
SR. P.A. ASSISTANT REGISTRAR