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Prakash Chand Daga vs Saveta Sharma on 4 October, 2018

Bench: Uday Umesh Lalit, D.Y. Chandrachud

     ITEM NO.3                               COURT NO.11                 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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33856/2018

     (Arising out of impugned final judgment and order dated 05-04-2018
     in FAO No. 7010/2011 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     PRAKASH CHAND DAGA                                                   Petitioner(s)

                                                     VERSUS

     SAVETA SHARMA & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.137370/2018-CONDONATION OF DELAY
     IN FILING and IA No.137372/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.137377/2018-EXEMPTION FROM FILING
     O.T. )

     Date : 04-10-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                 Mr. Prashant Kumar, Adv.
                                       Mr. Siddharth R., Adv.
                                       Mr. Joseph P., Adv.
                                       M/s. AP&J Chambers, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice, returnable in six weeks.

Dasti service, in addition, is permitted.

(MUKESH KUMAR) (SUMAN JAIN) 19:00:36 IST Reason: COURT MASTER BRANCH OFFICER