Supreme Court - Daily Orders
Nikku Ram vs The State Of Punjab on 11 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
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ITEM NO.4 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10341/2020
(Arising out of impugned final judgment and order dated 06-05-2016
in RFA No. 3000/2013, RFA No. 3001/2013, RFA No. 3006/2013, RFA
No. 3007/2013, RFA No. 3008/2013, RFA No. 3011/2013, RFA No.
3014/2013 , RFA No. 3021/2013 AND in RFA No. 4339/2013 passed by
the High Court of Punjab & Haryana at Chandigarh)
NIKKU RAM & ORS.ETC. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. ETC. Respondent(s)
( IA No.68003/2022-CONDONATION OF DELAY IN FILING and IA
No.68009/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.68005/2022-APPLICATION FOR SUBSTITUTION and IA
No.68008/2022-SETTING ASIDE AN ABATEMENT and IA No.68010/2022-
EXEMPTION FROM FILING O.T. and IA No.68002/2022-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No.68007/2022-CONDONATION OF DELAY
IN FILING SUBSTITUTION APPLN. )
Date : 11-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Bankey Bihari, AOR
Mr. Rajesh Gupta, Adv.
Mr. RVS Chugh, Adv.
Ms. Manjula Gupta, Adv.
Mr. Birendra Bikram, Adv.
Ms. Sonal Shukla, Adv.
Mr. Dhananjay Shekhawat, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.07.12
15:54:06 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions is allowed. Delay condoned.
Abatement is set aside.
Substitution allowed.
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petitions are dismissed.
Pending applications, if any, also stand disposed of. (NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)