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Rahul @ Nimit And Anr. Thr. Their ... vs Vidya Devi . on 4 July, 2016

Author: D.Y. Chandrachud

Bench: D.Y. Chandrachud

     ITEM NO.37                          COURT NO.15                 SECTION IVB

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No........./2016
                                            CC No. 17137/2015
     (Arising out of impugned final judgment and order dated 23/12/2014
     in RSA No. 1305/2014 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     RAHUL @ NIMIT AND ANR. THR. THEIR ATTORNEY                      Petitioner(s)

                                                VERSUS

     VIDYA DEVI AND ANR.                                             Respondent(s)

     (Office report on default)

     Date : 04/07/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                                  [IN CHAMBER]

     For Petitioner(s)
                                     Mr. Kundan Kumar Lal, A.O.R.

     For Respondent(s)

                            UPON hearing counsel the Court made the following
                                              O R D E R

Though four weeks' time was finally granted to cure the defects pointed out by the Registry, the same has not been complied with.

Further period of four weeks is granted finally subject to payment of costs of Rs. 1,000/- (Rupees One thousand) within a period of two weeks with the Supreme Court Legal Services Committee.

                            COURT MASTER                            AR-CUM-PS