Supreme Court - Daily Orders
Diwan Chand(D) Tr.Lr. vs Bishan Dass(D) And Ors Tr. Lr on 9 December, 2015
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
REVISED
ITEM NO.4 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 5/2014, I.A. No. 6/2014, I.A. No. 2/2015, I.A. No. 3/2015,
I.A. No. 7/2015, I.A. No. 8/2015, I.A. No. 9/2015, I.A. No.
10/2015, I.A. No. 4/2015 in
Petition(s) for Special Leave to Appeal (C) No. 32328/2011
(Arising out of impugned final judgment and order dated 12/08/2011
in RSA No. 2332/1985 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DIWAN CHAND(D) TR.LR. Petitioner(s)
VERSUS
BISHAN DASS(D) TR.VIRINDER KUMAR & ORS. Respondent(s)
(For substitution, bringing on record the LRs. of deceased
petitioner, c/delay in filing substitution appln., exemption from
filing O.T. and setting aside an abatement)
Date : 09/12/2015
These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Anurag Sharma, Adv.
M/s. AP & J Chambers.
For Respondent(s) Ms. Tarannum Cheema, Adv.
Ms. Hiral Gupta, Adv.
Mr. Manvendra Singh, Adv.
Mr. Sanjay Jain, Adv.
Mr. Ranjeet Kumar Jha, Adv.
Mr. Sita Rama Rao, Adv.
Mr. Shree Pal Singh, Adv.
Mr. Varinder Kumar Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The office report indicates that Legal Representative Digitally signed by ASHWANI KUMAR Date: 2015.12.17 No. 4(iv) of deceased Respondent No. 4 has not been served.
12:22:17 IST Reason:The reason given in the office report is that the address of 1 the said legal representative is incomplete and the brothers of the said legal representatives have not given her correct address. Under the circumstances leave is granted to the petitioner to serve the said legal representative through substituted service.
Application in that behalf be filed within four weeks.
Application Nos. 7 to 9 and 10 be listed before the Bench dealing with the main matter as and when the main matter is listed.
Delay in filing the substitution application in respect of death of Narinder Kumar is condoned.
The application for substitution is allowed. The cause title be amended. Amended cause title be filed within seven days.
(Nidhi Ahuja) (Chander Bala)
COURT MASTER COURT MASTER
2
ITEM NO.4 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 5/2014, I.A. No. 6/2014, I.A. No. 2/2015, I.A. No. 3/2015, I.A. No. 7/2015, I.A. No. 8/2015, I.A. No. 9/2015, I.A. No. 10/2015, I.A. No. 4/2015 in Petition(s) for Special Leave to Appeal (C) No. 32328/2011 (Arising out of impugned final judgment and order dated 12/08/2011 in RSA No. 2332/1985 passed by the High Court Of Punjab & Haryana At Chandigarh) DIWAN CHAND(D) TR.LR. Petitioner(s) VERSUS BISHAN DASS(D) TR.VIRINDER KUMAR & ORS. Respondent(s) (For substitution, bringing on record the LRs. of deceased petitioner, c/delay in filing substitution appln., exemption from filing O.T. and setting aside an abatement) Date : 09/12/2015 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT [IN CHAMBER] For Petitioner(s) Mr. Anurag Sharma, Adv.
M/s. AP & J Chambers.
For Respondent(s) Ms. Tarannum Cheema, Adv.
Ms. Hiral Gupta, Adv.
Mr. Manvendra Singh, Adv.
Mr. Sanjay Jain, Adv.
Mr. Ranjeet Kumar Jha, Adv.
Mr. Sita Rama Rao, Adv.
Mr. Shree Pal Singh, Adv.
Mr. Varinder Kumar Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The office report indicates that Legal Representative No. 4(iv) of deceased Respondent No. 4 has not been served. The reason given in the office report is that the address of the said legal representative is incomplete and the brothers of the said legal representatives have not given her correct 3 address. Under the circumstances leave is granted to the petitioner to serve the said legal representative through substituted service.
Application in that behalf be filed within four weeks.
Application Nos. 7 to 9 and 10 be listed before the Bench dealing with the main matter as and when the main matter is listed.
Delay in filing the substitution application in respect of death of Narinder Kumar is condoned.
The cause title be amended. Amended cause title be filed within seven days.
(Nidhi Ahuja) (Chander Bala)
COURT MASTER COURT MASTER
4