Supreme Court - Daily Orders
Satish Jindal And Anr vs Jagjit Singh on 4 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.1 COURT NO.2 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) No.20448/2011
(Arising out of impugned final judgment and order dated 18-02-2010
in RSA Nos.3253/2008 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SATISH JINDAL & ANR. Petitioner(s)
VERSUS
JAGJIT SINGH & ORS. Respondent(s)
IA No.29472/2018-Application for exemption from filing Death
Certificate
IA No.-29474/2018-Application for setting aside abatement
IA No.-29476/2018-Application for substitution
IA No.-29486/2018-Application for status quo with regard to the
suit property
IA No.-110318/2018-Application for condonation of delay in filing
application for substitution
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Pratiksha Sharma, AOR
Mr. Ankit, Adv.
For Respondent(s) Mr. Manoj Swarup, Adv.
Ms. Mansi Jain, Adv.
Mr. Rohit Kumar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Status quo with regard to the suit property shall be maintained by the parties meaning thereby that the same Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.09.04 shall not be transferred/sold until further order.
17:08:53 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER