Supreme Court - Daily Orders
Balwant Singh (D) vs Puran Singh (D) Through Lrs. on 15 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.6 Court 12 (Video Conferencing) 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). 24064/2020
(Arising out of impugned final judgment and order dated 05-02-2020
in RSA No. 767/1995 passed by the High Court Of Punjab & Haryana at
Chandigarh)
BALWANT SINGH (D) & ORS. Petitioner(s)
VERSUS
PURAN SINGH (D) THROUGH LRS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.16346/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.16344/2021-APPLICATION FOR
SUBSTITUTION and IA No.16342/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.16345/2021-CONDONATION OF DELAY IN FILING
SUBSTITUTION APPLN. )
Date : 15-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Ashish Verma, Adv.
Mr. Subhasish Bhowmick, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. Delay in filing substitution application is condoned. Application for substitution to bring on record legal representatives of deceased petitioner, namely, Balwant Singh is allowed.
Issue notice.
In the meantime, the operation of the impugned order passed by the High Court shall remain stayed.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.02.15 17:11:03 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)