Supreme Court - Daily Orders
Chanan Singh(Deceased) Thr Its Lr Bibi ... vs Balbir Kaur Widow Of Ranbir Singh . on 14 December, 2015
Author: Vikramajit Sen
Bench: Vikramajit Sen
ITEM NO.30 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
I.A. 3-4/2015 in Petition(s) for Special Leave to Appeal (C)
No(s). 24832-24833/2014
(Arising out of impugned final judgment and order dated 14/11/2011
in RFA No. 1662/1982,24/03/2014 in CM No. 3179/2014,24/03/2014 in
RFA No. 1662/1982 passed by the High Court Of Punjab & Haryana At
Chandigarh)
CHANAN SINGH(DECEASED) THR ITS LR BIBI
HARINDER KAUR Petitioner(s)
VERSUS
BALBIR KAUR WIDOW OF RANBIR SINGH & ORS. Respondent(s)
(for discharge of guardian and office report)
Date : 14/12/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
[IN CHAMBER]
For Petitioner(s) Mr. Ajay Kumar Singh,Adv.
Ms. Sheenu Chauhan, Adv.
Ms. Shika Roy, Adv.
Mr. S.K. Pabbi, Adv.
For Respondent(s) Mr. Rajiv K. Garg, Adv.
Mr. Ashish Garg, Adv.
Mr. Gulshan Chawala, Adv.
Mr. T. L. Garg,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that the Applicant, being the mother of the minor Respondent Nos. 2 & 3 had been appointed as their guardian. The minors have now attained majority and hence these Applications. Applications for discharge of Respondent No. 1 to act as Guardian of Respondent Nos. 2 & 3 are allowed.
Mr. T.L. Garg, learned Counsel states that he has Signature Not Verified already filed the Vakalatnama & appearance on behalf of Digitally signed by NEELAM GULATI Date: 2015.12.14 Respondent Nos. 2 & 3.
15:14:15 IST Reason:
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER