Estate Officer vs D.K. Khanna (Now Dead Through Lrs) on 8 March, 2021

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Supreme Court - Daily Orders

Estate Officer vs D.K. Khanna (Now Dead Through Lrs) on 8 March, 2021

Bench: Surya Kant

     ITEM NO.20               Court 16 (Video Conferencing)           SECTION XVII-A

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

     Miscellaneous Application No.             275/2021 in SLP(C) No. 16740/2018

     ESTATE OFFICER                                                  Petitioner(s)

                                                VERSUS

     D.K. KHANNA (NOW DEAD THROUGH LRS)                              Respondent(s)

     (IA No.46527/2020-RESTORATION and IA No.46530/2020-CONDONATION OF
     DELAY IN FILING APPLICATION FOR RESTORATION)

     Date : 08-03-2021 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                                           [IN CHAMBER]

     For Petitioner(s)              Mr. Ankit Goel, AOR

     For Respondent(s)              Mr. Siddharth Mittal, AOR


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

The Court is convened through Video Conferencing.

I.A. No. 46527/2020

Application for restoration is allowed, as prayed for. The Special Leave Petition is restored to its original number.

IA No.46530/2020

The delay in filing restoration application is condoned. The miscellaneous application is disposed of accordingly. Registry to process and list the Special Leave Petition before the appropriate Bench.

Signature Not Verified

(SWETA DHYANI) Digitally signed by R Natarajan (RAJ RANI NEGI) COURT MASTER (SH) DY. REGISTRAR Date: 2021.03.09 15:52:27 IST Reason:

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