Supreme Court - Daily Orders
Lal Chand vs Sunil Kumar And Ors. on 7 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.22 COURT NO.12 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 No(s).6753/2017
(Arising out of impugned final judgment and order dated
14/08/2014 in RSA No. 4294/2000 passed by the High Court of Punjab
& Haryana at Chandigarh)
LAL CHAND Petitioner(s)
VERSUS
SUNIL KUMAR AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Jasbir Singh Malik, Adv.
Mr. Amit Kumar, Adv.
Ms. Usha Nandini. V,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 822 days in filing the petition for which no reasonable explanation has been given. Application for condonation of delay is, accordingly, dismissed. Even otherwise, we find no reason to entertain this special leave petition.
The same is accordingly, dismissed, both on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2017.04.11(B.Parvathi) (Tapan Kr. Chakraborty) 17:41:24 IST Reason:
Court Master Court Master