Supreme Court - Daily Orders
Danesh Singh vs Har Pyari on 31 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.25 COURT NO.12 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
Petition(s) for Special Leave to Appeal (C) No(s). 14461/2019
(Arising out of impugned final judgment and order dated 29-01-2019
in RSA No. 2518/2004 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DANESH SINGH & ORS. Petitioner(s)
VERSUS
HAR PYARI & ORS. Respondent(s)
IA No. 202852/2023 - APPLICATION FOR ABATEMENT, IA No. 85008/2022 -
APPLICATION FOR SUBSTITUTION, IA No. 161409/2023 - CONDONATION OF
DELAY IN FILING SUBSTITUTION APPLN., IA No. 151075/2019 - EXEMPTION
FROM FILING O.T., IA No. 161407/2023 - INTERLOCUTARY APPLICATION
IA No. 89928/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS
/FACTS/ANNEXURES, IA No. 151078/2019 - VACATING STAY
Date : 31-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Ms. Deepieka Kalia, Adv.
Ms. Udita Singh, Adv.
Ms. Vaishnavi, Adv.
Mr. Keshav Khandelwal, Adv.
Mr. Punit Budhiraja, Adv.
Mr. Rahul Pal, Adv.
Mr. Lakshmi Raman Singh, AOR
For Respondent(s) Mr. Rashid Khan, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Vipin Kumar Jai, AOR
Mr. Vipul Jai, Adv.
Mrs. Gurinder Jai, Adv.
Ms. Sanjna Dua, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Jayant Kumar Arora Date: 2023.11.01 16:58:53 IST Reason: Perused the letter circulated by learned counsel for the respondents seeking adjournment for filing counter affidavit. 2 Let the needful be done within two weeks.
Issue notice on the application for substitution, application for condonation of delay in filing substitution application as well as on the application for setting aside abatement, returnable in six weeks.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER