Supreme Court - Daily Orders
Sunita Abrol vs Ram Chand on 24 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.7 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No. 8808/2017
(Arising out of impugned final judgment and order dated 01-11-2016
in CLRA No. 257/2010 passed by the High Court Of Himachal Pradesh
At Shimla)
SUNITA ABROL Petitioner(s)
VERSUS
RAM CHAND Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date : 24-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Yadav Narender Singh, AOR
Mr. A. Anandan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
There shall be interim suspension of the impugned judgment on condition that the petitioner deposits an amount of Rs. 1,20,000/- in the Registry within a period of two weeks.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.07.24
17:32:34 IST
Reason: