Supreme Court - Daily Orders
Anil Kumar (D) Thr. Lrs. vs P..R. Aggarwal @ Paras Ram (D) Thr.Lrs. on 15 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.43 COURT NO.5 SECTION IVB
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.6078/2014
(Arising out of impugned final judgment and order dated 29/08/2013
in CR No. 2459/2002 passed by the High Court of Punjab & Haryana at
Chandigarh)
ANIL KUMAR (D) THR. LRS. & ORS. Petitioner(s)
VERSUS
P..R. AGGARWAL @ PARAS RAM (D) THR.LRS. Respondent(s)
(With appln. (s) for c/delay in filing substitution appln. and
substitution and office report)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.P. Bhandari, Adv.
Mr. Tejas Patel, Adv.
Mr. S. C. Patel, AOR
For Respondent(s) Mr. V.C. Mahajan, Sr. Adv.
Mr. S. Mitter, Adv.
For M/s Mitter & Mitter Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned in filing substitution application to bring on record LRs. of deceased respondent. Application for substitution to bring on record LRs. of deceased respondent is allowed. Leave granted.
(RASHMI DHYANI) (RAJINDER KAUR) Signature Not Verified SR.P.A. COURT MASTER Digitally signed by RASHMI DHYANI Date: 2016.07.23 11:14:55 IST Reason: