Supreme Court - Daily Orders
Diwan Singh Deceased Through Lrs vs Gian Kaur on 24 September, 2018
Bench: Abhay Manohar Sapre, Mohan M. Shantanagoudar
ITEM NO.3 COURT NO.9 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). 11630/2018
(Arising out of impugned final judgment and order dated 13-12-2017
in CR No. 3995/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
DIWAN SINGH DECEASED THROUGH LRS Petitioner(s)
VERSUS
GIAN KAUR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103197/2018-CONDONATION OF DELAY
IN FILING and IA No.103195/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.103196/2018-EXEMPTION FROM FILING O.T.
and IA No.103198/2018-CONDONATION OF DELAY IN REFILING)
Date : 24-09-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Vasim Siddiqui,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order as in our opinion it does not call for any interference in exercise of our jurisdiction under Article 136 of the Constitution of India.
Having regard to the facts and circumstances of the case, Signature Not Verified we grant two month’s time to the Digitally signed by ANITA MALHOTRA Date: 2018.09.25 17:12:54 IST Reason: petitioner(plaintiff) to pay ad-valorem court fee payable on the plaint.
1 In case court fee amount is paid on the plaint, the trial Court shall proceed to decide the suit on merits in accordance with law, failing which the suit shall stand dismissed.
In view of the above, the special leave petition stands disposed of.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
2