Supreme Court - Daily Orders
Partap Singh & Ors.Etc. vs Partap Singh .Etc. on 19 November, 2014
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.3 COURT NO.6 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 59/2014, I.A. 60/2014, I.A. 61/2014, I.A. 62/2014, I.A.
63/2014, I.A. 64/2014 in Petition(s) for Special Leave to Appeal
(C) No(s). 15314-15352/2011
(Arising out of impugned final judgment and order dated 23/08/2010
in RFA No. 5757/2008 i.e. RFA Nos. 5756/2008, RFA No. 3160/2008,
RFA No. 2652/2009, RFA No. 1495/2009, RFA No. 5754/2008, RFA No.
3168/2008, RFA No. 1622/2009, RFA No. 3154/2008, RFA No. 3159/2008,
RFA No. 3162/2008, RFA No. 3164/2008, RFA No. 5752/2008, RFA No.
3152/2008, RFA No. 3157/2008, RFA No. 3167/2008, RFA No. 3155/2008,
RFA No. 3165/2008, RFA No. 3156/2008, RFA No. 3161/2008, RFA No.
3166/2008, RFA No. 5843/2008 and judgment and order dated
11/11/2010 in RFA Nos. 451/2010, 2114/2010 and 2115/2010 and also
from the judgment and order dated 23/08/2010 in RFA No. 5209/2008,
RFA No. 3021/2009, RFA No. 5208/2008, RFA No. 3572/2009, RFA No.
3152/2009, RFA No. 3024/2009, RFA No. 3022/2009, RFA No. 3023/2009,
RFA No. 3575/2009, RFA No. 4832/2009, RFA No. 3571/2009, RFA No.
5210/2008, RFA No. 3573/2009, RFA No. 3574/2009 passed by the High
Court Of Punjab & Haryana At Chandigarh)
PARTAP SINGH & ORS.ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(For substitution and c/delay in filing substitution appln. and
setting aside an abatement and exemption from filing official
translation of will and death certificate and exemption from filing
O.T. and c/delay and office report)
Date : 19/11/2014 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Bankey Bihari,Adv.
Ms. Smita Maan, Adv.
For Respondent(s) Mr. Ravindra Bana,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Meenakshi Kohli
Date: 2014.11.20
06:03:18 IST
Reason:
O R D E R
Delay in filing the substitution application for bringing the 2 legal representatives of the deceased petitioner is condoned. The abatement stands set aside.
The names of Jagbir Singh and Satbir Singh, sons of the deceased petitioner stands substituted in place of the deceased – petitioner. The counsel for the petitioners to file an amended memo of parties within seven days.
The Registry to proceed with the matter accordingly.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER