Supreme Court - Daily Orders
Singh Ram (Died) Thr His Lrs vs Bhagwani (Deceased) Through Lrs. . on 29 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.7 COURT NO.12 SECTION IVB
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)......CC No(s).
22902/2015
(Arising out of impugned final judgment and order dated 25/10/2013
in RSA No. 2506/1985 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SINGH RAM (DIED) THR HIS LRS Petitioner(s)
VERSUS
BHAGWANI (DECEASED) THROUGH LRS. AND ORS. Respondent(s)
I.A. 1/2015 (with c/delay in filing SLP)
Date : 29/01/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Soumen Talukdar, Adv.
Mr. R. D. Rathore, Adv.
Dr. Kailash Chand, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
There is a delay of 671 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
Even on merits, we do not see any reason to interfere with the impugned Judgment of the High Court.
The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.30 11:38:05 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master