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The Jalandhar Improvement Trust. ... vs Manjit Singh Thr. Kartar Singh Attorney on 15 September, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.32                                   COURT NO.5                  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

     Diary No(s). 24623/2017

     (Arising out of impugned final judgment and order dated 28-02-2017
     in CWP No. 12568/2013 28-02-2017 in CWP No. 2921/2014 28-02-2017 in
     CWP No. 21338/2013 28-02-2017 in CWP No. 2885/2014 28-02-2017 in
     CWP No. 21341/2013 28-02-2017 in CWP No. 2910/2014 28-02-2017 in
     CWP No. 21374/2013 28-02-2017 in CWP No. 2922/2014 28-02-2017 in
     CWP No. 21536/2013 28-02-2017 in CWP No. 2891/2014 28-02-2017 in
     CWP No. 21556/2013 28-02-2017 in CWP No. 2912/2014 28-02-2017 in
     CWP No. 21581/2013 28-02-2017 in CWP No. 2898/2014 28-02-2017 in
     CWP No. 18967/2013 28-02-2017 in CWP No. 21322/2013 28-02-2017 in
     CWP No. 3045/2015 28-02-2017 in CWP No. 3052/2015 28-02-2017 in CWP
     No. 3070/2015 28-02-2017 in CWP No. 3345/2015 28-02-2017 in CWP No.
     2897/2014 28-02-2017 in CWP No. 2926/2014 28-02-2017 in CWP No.
     2927/2014 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     THE JALANDHAR IMPROVEMENT TRUST, JALANDHAR                                   Petitioner(s)

                                                         VERSUS

     MANJIT SINGH THR. KARTAR SINGH ATTORNEY & ORS. ETC.                          Respondent(s)

     (WITH I.R. AND IA NO.88803/2017-CONDONATION OF DELAY IN FILING SLP)


     Date : 15-09-2017 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE KURIAN JOSEPH
                              HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                    Mr.    Pushpinder Singh,Adv.
                                          Mr.    G.S. Attariwal,Adv.
                                          Mr.    Anurag Rana,Adv.
                                          Ms.    Shalini Kaul, AOR

     For Respondent(s)

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

Delay condoned.

Reason: Tag with C.A. Nos.705-738/2017.

In the meanwhile, the appellant shall deposit before the 1 Registry of this Court, amounts payable under the Award of the Reference Court passed on 21st February, 2013, if not already made. Subject to this deposit being made, within four weeks from today, execution proceedings for the enhanced amount shall remain stayed.

After the deposit of amount the same shall be kept in a Fixed Deposit Account initially for a period of six months and shall be renewed periodically.

(NARENDRA PRASAD)                               (RENU DIWAN)
  COURT MASTER                                 ASST. REGISTRAR




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