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Akshem Chand vs Suresh Bala on 7 August, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.65                                     COURT NO.5                   SECTION XIV

                                   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)......CC 13636/2015

  (Arising out of impugned final judgment and order dated 08/07/2014
  in RSA No. 157/2014 passed by the High Court of Delhi at New
  Delhi)

  AKSHEM CHAND                                                                    Petitioner(s)

                                                         VERSUS

  SURESH BALA & ORS                                                               Respondent(s)

  (With c/delay in filing SLP and permission to appear and argue in
  person and office report)

  Date: 07/08/2015 This application was called on for hearing today.

  CORAM :
                                   HON'BLE MR. JUSTICE DIPAK MISRA
                                   HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)
                                         Petitioner-in-person

  For Respondent(s)


  UPON hearing the petitioner-in-person the Court made the following
                               O R D E R

Heard the petitioner in-person.

Delay condoned.

Regard being had to the facts and circumstances of the case, while not inclined to interfere with the judgment and decree passed by the High Court, we are only inclined to extend the period till 5th January, 2016. All the other directions passed by the High Court shall remain in force.

The special leave petition is, accordingly, disposed Signature Not Verified Digitally signed by of.

                               (Chetan Kumar)                             (H.S. Parasher)
                                Court Master                                Court Master