Supreme Court - Daily Orders
Sarup Singh (Dead) Through His Lr vs Improvement Trust Hisar on 3 January, 2024
Bench: Aniruddha Bose, Sanjay Karol
ITEM NO.59 COURT NO.5 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. 6208/2019
(Arising out of impugned final judgment and order dated 14-01-2019
in RSA No. 2451/1999 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SARUP SINGH (DEAD) THROUGH HIS LR Petitioner(s)
VERSUS
IMPROVEMENT TRUST HISAR Respondent(s)
(IA No. 2096/2022 - APPLICATION FOR SUBSTITUTION; IA No. 2098/2022
- CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.; IA No.
36727/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT;
IA No. 169076/2019 - EXEMPTION FROM FILING O.T. & IA No. 36728/2019
- EXEMPTION FROM FILING O.T.)
Date : 03-01-2024 This matter is called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Rishi Malhotra, AOR
Mr. Jaydip Pati, Adv.
For Respondent(s) Mr. B. K. Satija, AOR
UPON hearing the counsel the Court made the following
O R D E R
Accommodation is asked for on behalf of the petitioner to take instruction.
List after one week. (SNEHA DAS) Signature Not Verified (VIDYA NEGI) SENIOR PERSONAL ASSISTANT Digitally signed by SNEHA DAS Date: 2024.01.03 ASSISTANT REGISTRAR 17:09:41 IST Reason: