Supreme Court - Daily Orders
Tej Bhan(D) Th. Lrs vs Ram Kishan (D) . on 3 December, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.34 Court 16 (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
Petition for Special Leave to Appeal (C) No. 1752/2014
(Arising out of impugned final judgment and order dated 07-08-2013
in RSA No. 2897/1986 passed by the High Court of Punjab & Haryana
at Chandigarh)
TEJ BHAN(D) TH. LRS & ORS. Petitioner(s)
VERSUS
RAM KISHAN (D) . & ORS. Respondent(s)
(Interlocutory Application No.8 (Application for Stay) And
Interlocutory Application No. 13,14,15 (Application for
Substitution of Deceased Respondent No.1, Condonation of delay in
filing substitution and setting aside abatement)
Date : 03-12-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Sachin Jain, Adv
Mr. Hardeep Singh Sodhi, Adv
Ms. Isha Agarwal, Adv.
Mr. Vivek Bhojrajka, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
For Respondent(s) Mr. Aditya Soni, Adv.
Mr. Shree Pal Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
The delay in filing substitution application is condoned. Abatement, if any, is set aside.
Application for substitution is allowed. Cause title to be amended accordingly. Relist after four weeks.
In the meanwhile, it will be open to the parties to explore the possibility of settlement and if required, the parties may approach the nearest Mediation Centre.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.12.04 12:35:51 IST Reason: (NEETA SAPRA) (ANITA RANI AHUJA)
COURT MASTER (SH) ASSISTANT REGISTRAR