Supreme Court - Daily Orders
Shiromani Gurudwara Prabhandak ... vs Tarsem Singh (Since Deceased) Through ... on 28 August, 2023
Bench: Bela M. Trivedi, Dipankar Datta
ITEM NO.49 COURT NO.15 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 for Special Leave to Appeal (C) Nos. 7209-7210/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in LPA Nos. 1839/2019 and 2055/2019 passed by the High Court of
Punjab & Haryana at Chandigarh)
SHIROMANI GURUDWARA PRABHANDAK COMMITTEE & ANR. Petitioner(s)
VERSUS
TARSEM SINGH (SINCE DECEASED) THROUGH HIS LRS Respondent(s)
(IA No.67439/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.67435/2023-APPLICATION FOR SUBSTITUTION and IA
No.67433/2023-SETTING ASIDE AN ABATEMENT and IA No.67438/2023-
EXEMPTION FROM FILING O.T. and IA No.67434/2023-CONDONATION OF
DELAY IN FILING SUBSTITUTION APPLN.)
Date : 28-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Satinder S. Gulati, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Mohit Gupta, Adv.
For Respondent(s)
Mr. Akshay Verma, AOR (N/P)
UPON hearing the counsel the Court made the following
O R D E R
None is present for the respondent(s), though caveat appears to have been filed on their behalf.
In the interest of justice, list next week.
Signature Not Verified(DEEPAK GUGLANI) Digitally signed by Deepak Guglani Date: 2023.08.29 (R.S. NARAYANAN) AR-cum-PS 17:03:20 IST Reason: ASSISTANT REGISTRAR