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Krishna Ornaments vs Phera Singh(D) on 28 October, 2021

Bench: S. Abdul Nazeer, Krishna Murari

                                                  1


     ITEM NO.1                          COURT NO.7                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(s) for Special Leave to Appeal (C)              No(s).   1720-
     1722/2021

     (Arising out of impugned final judgment and order dated 19-03-2020
     in CR No. 5962/2007 19-03-2020 in CR No. 3310/2012 19-03-2020 in CR
     No. 3311/2012 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     KRISHNA ORNAMENTS ETC.                                        Petitioner(s)

                                                 VERSUS

     PHERA SINGH(D)                                                 Respondent(s)

     (FOR ADMISSION
      IA No. 12393/2021 - APPLICATION FOR SUBSTITUTION
      IA No. 12394/2021 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.
      IA No. 12397/2021 - EXEMPTION FROM FILING DEATH CERTIFICATE /
     CERTIFIED COPY OF DEATH CERTIFICATE)

     Date : 28-10-2021 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)             Mr. Rajiv Bhalla, Adv.
                                   Mr. S. Ahuja, Adv.
                                   Mr. Shubham Bhalla, AOR

     For Respondent(s)             Mr. Ramandeep Singh, Adv.
                                    Mr. Ajay Marwah, AOR


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

Heard.

Delay condoned.

Neelam Gulati Date: 2021.10.30 11:36:06 IST Reason: Substitution allowed.

We find no merit in these Special Leave Petitions, which are accordingly dismissed.

However on the request of the learned counsel for the Petitioners, Petitioners are granted time upto 30 th April, 2022 to vacate the suit premises, subject to filing of undertaking(s) in the Registry of this court within a period of four weeks from today, stating that the Petitioners shall not create any third party rights, will clear all rent/dues, if any, in the meanwhile and will peacefully vacate the suit premises concerned within stipulated time.

Pending applications, if any, also stand disposed of.

(NEELAM GULATI)                                            (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS                                    COURT MASTER (NSH)