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Jage Ram (Since Deceased) Through His ... vs Ved Kaur (Deceased) Through Her L.R.S on 22 August, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.19                              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

     Petition(s) for Special Leave to Appeal (C)                   No(s).   17531/2023

     (Arising out of impugned final judgment and order dated 20-04-2023
     in RSA No. 2918/1997 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     JAGE RAM (SINCE DECEASED) THROUGH HIS L.R & ORS.                     Petitioner(s)

                                                    VERSUS

     VED KAUR (DECEASED) THROUGH HER L.R.S & ORS.                         Respondent(s)

     (FOR ADMISSION and IA No.158638/2023-EXEMPTION FROM FILING O.T.)

     Date : 22-08-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE J.K. MAHESHWARI
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s)                 Mr. Sunil Dalal, Sr. Adv.
                                       Mr. Rajiv Kumar Choudhry, AOR
                                       Mr. Shanul Kadian, Adv.
                                       Ms. Manisha Saroha, Adv.
                                       Mr. Nikhil Beniwal, Adv.
                                       Mr. Navish Bhati, Adv.

     For Respondent(s)                 Mr. Rameshwar Singh Malik, Sr. Adv.
                                       Mr. Jitesh Malik, Adv.
                                       Mr. Abhaya Nath Das, Adv.
                                       Mr. Yogendra Kumar Verma, Adv.
                                       Mr. Satish Kumar, AOR

                            UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice, returnable in six weeks. Mr. Satish Kumar, learned Advocate-on-Record, accepts notice on behalf of all the respondents.

Counter affidavit be filed within four weeks. Until further orders, the parties shall maintain status quo, as it exists today, with respect to the land in question.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER