Supreme Court - Daily Orders
Baljit Singh (D) Thr Lrs. And Anr. & Etc. vs Amarjit Singh And Ors. & Etc. on 18 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.47 COURT NO.8 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)......CC
21399-21400/2016
(Arising out of impugned final judgment and order dated 17/05/2016
in RSA No. 1442/1995 17/05/2016 in RSA No. 1555/1995 passed by the
High Court Of Punjab & Haryana At Chandigarh)
BALJIT SINGH (D) THR LRS. AND ANR. & ETC. Petitioner(s)
VERSUS
AMARJIT SINGH AND ORS. & ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 18/11/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Gurjinder Singh Chahal, Adv.
Mr. Sanjay Rastogi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the learned counsel for the petitioners to file additional documents as prayed for.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.11.21
11:35:02 IST
Reason: