Supreme Court - Daily Orders
Suvai Bai Died Through Lr vs M/S Rs Kundan Lal Parmanand Ahuja on 20 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
ITEM NO.1 COURT NO.2 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).22143/2022
(Arising out of impugned final judgment and order dated 18-02-2020
in RSA No. 4714/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
SUVAI BAI DIED THROUGH LR Petitioner(s)
VERSUS
M/S RS KUNDAN LAL PARMANAND AHUJA & ORS. Respondent(s)
(WITH IA No.100344/2022-CONDONATION OF DELAY IN FILING and IA
No.100345/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.100346/2022-EXEMPTION FROM FILING O.T.)
Date : 20-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Dr. Nirmal Chopra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 We are not inclined to entertain the Special Leave Petition under Article 136 of
the Constitution.
3 The Special Leave Petition is accordingly dismissed.
4 Pending application, if any, stands disposed of.
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
ARORA
Date: 2022.10.20
16:47:40 IST
Reason:
DEPUTY REGISTRAR ASSISTANT REGISTRAR