Supreme Court - Daily Orders
Om Prakash vs Manu . on 17 October, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.36 COURT NO.11 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)......2016
(CC No(s). 19067/2016)
(Arising out of impugned final judgment and order dated 15/10/2015
in FAO No. 6077/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
OM PRAKASH Petitioner(s)
VERSUS
MANU AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP, condontion of delay in filing the appln. For bringing on
record the legal heirs of deceased, appln. For bringing on record
the legal heirs of deceased and office report)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Application for abatement is set aside. Delay in filing substitution application is condoned.
Application for bringing on record the legal heirs of deceased petitioner is allowed.
Delay in filing and refiling the special leave petition is condoned.
Signature Not VerifiedThe special leave petition is dismissed.
Digitally signed by MADHU BALA Date: 2016.10.18 15:41:11 IST Reason: (Madhu Bala) (Madhu Narula) Court Master Court Master