Supreme Court - Daily Orders
Ravinder Kaur vs Paramdeep Singh Anand . on 9 September, 2014
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.12 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014, I.A. 3/2014 in Petition(s) for Special Leave to Appeal
(C) No(s). 2572/2014
(Arising out of impugned final judgment and order dated 03/05/2013
in FAO No. 228/2013 passed by the High Court Of Delhi At N. Delhi)
RAVINDER KAUR & ORS Petitioner(s)
VERSUS
BALJIT KAUR & ORS Respondent(s)
(for correcting the name of respondent(s)No.2 and deletion of the
name of respondent No. 1 and office report)
Date : 09/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s)
Mr. Puneet Taneja,Adv.
Mr. Harpreet Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In Interlocutory Application No. 2, counsel for the petitioners prays for correcting the name of respondent no.2. It is submitted that the mistake occurred was purely Signature Not Verified typographical. Consequently the Interlocutory Application Digitally signed by Rajni Mukhi Date: 2014.09.11 11:01:52 IST Reason: No. 2 is allowed. In the circumstances, the name of respondent no. 2 be corrected from the array of parties and the same be read as Shri Paramdeep Singh Anand instead of 2 Shri Davinder Pal Singh.
Interlocutory Application No. 3 for deleting the respondent No. 1 is allowed on the statement of the counsel for the petitioners that the heirs of the deceased respondent no. 1 are already on record as respondents 2 & 3 in the present matter. The amended cause title be filed within 7 days. Registry is directed to act accordingly.
(NEELAM GULATI) (SUMAN JAIN)
COURT MASTER COURT MASTER