Supreme Court - Daily Orders
Shiv Jatia vs Gian Chand Malick on 24 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.7 COURT NO.14 SECTION II-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 (Crl.) No(s). 9437/2014
(Arising out of impugned final judgment and order dated 25-08-2014
in CRMM No. 28764/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SHIV JATIA Petitioner(s)
VERSUS
GIAN CHAND MALICK & ORS. Respondent(s)
( IA No. 24019/2014 - FOR BRINGING ADDITIONAL GROUNDS ON RECORD)
WITH
SLP(Crl) No. 9665/2014 (II-B)
(IA No. 24067/2014 - PERMISSION TO FILE ANNEXURES)
Date : 24-11-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mrs. B. Sunita Rao, AOR
Ms. Gumaya Mann, Adv.
For Respondent(s) Mr. Mahabir Singh, Senior Advocate
Mr. Nikhil Jain, AOR
Mr. Mahabir Singh, Sr. Adv.
Ms. Preeti Singh, AOR
Mr. Sunklan P., Adv.
Ms. Saumya Dwivedi, Adv.
Mr. Shubham Kaushik, Adv.
Ms. Kumkum Mandhanya, Adv.
Mr. Veerendra Kumar, Adv.
Mr. Nikhil Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per office report, respondent No.3 is duly served but no Signature Not Verified one has put in appearance.
Digitally signed byDEEPAK SINGH Date: 2021.11.25 18:19:46 IST Reason:
It is informed that Mr. Chandra Prakash, Adv. is the standing 1 counsel. Let the standing counsel for respondent No.3 be informed and his name be shown in the cause list. Counsel for the petitioner shall serve a copy of the petition to the standing counsel for respondent No.3 as well.
Counsel for the petitioner may seek instructions as to whether any report under Section 202 has been furnished for the concerned Court before the cognizance being taken under order impugned dated 16th July, 2013.
List the matters on 19th January, 2022.
(MEENAKSHI KOHLI) (BEENA JOLLY)
ASTT. REGISTRAR-cum-PS COURT MASTER
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