Supreme Court - Daily Orders
Sudesh Chhikara vs Ramti Devi on 28 February, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.24 COURT NO.12 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
Petition(s) for Special Leave to Appeal (C) No(s). 20106/2019
(Arising out of impugned final judgment and order dated 21-05-2019
in CWP No. 16581/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUDESH CHHIKARA Petitioner(s)
VERSUS
RAMTI DEVI & ANR. Respondent(s)
(IA No.126864/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 126864/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 186219/2019 - EXEMPTION FROM FILING O.T. IA No. 186217/2019 - INTERVENTION APPLICATION) Date : 28-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Kanhaiya Singhal, AOR Mr. Chetan Bhardwaj, Adv.
For Respondent(s) Mr. Sunil Fernandes, AOR Mr. Ananta Prasad Mishra, Adv. Intervener Mr. Gagan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by learned counsel for the intervener, adjourned by one week.
(ANITA RANI AHUJA) (ASHA SUNDRIYAL) COURT MASTER Signature Not Verified AR CUM PS Digitally signed by ASHA SUNDRIYAL Date: 2020.02.28 16:59:56 IST Reason: