Supreme Court - Daily Orders
Ramesh Chawla vs Smt. Raj Rani @ Raj Karani on 4 October, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.28 COURT NO.4 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). 25363/2017
(Arising out of impugned final judgment and order dated 06-06-2017
in CR No. 1447/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
RAMESH CHAWLA Petitioner(s)
VERSUS
SMT. RAJ RANI @ RAJ KARANI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Puneet Bali, Sr. Adv.
Mr. Aditya Soni, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Kasturi Lal Chawla, brother of the petitioner, resident of Village Kishanpura Kalan, Dharamkot, Moga, Punjab, is impleaded as party-respondent.
Issue notice to the contesting as well as the newly added respondent.
The parties are directed to maintain status quo with regard to the title of the property until further orders. Signature Not Verified (JAYANT KUMAR ARORA) Digitally signed by JAYANT KUMAR ARORA Date: 2017.10.06 15:47:38 IST (RENU DIWAN) Reason: COURT MASTER ASSISTANT REGISTRAR