Supreme Court - Daily Orders
Jaichand (Dead) Through Lrs vs Sahnulal on 23 January, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.11 COURT NO.12 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28333/2022
(Arising out of impugned final judgment and order dated 23-03-2021
in SA No. 279/2011 and final order and judgment dated 24-06-2022 in
RP No. 136/2021 passed by the High Court Of Chhattisgarh At
Bilaspur)
JAICHAND (DEAD) THROUGH LRS & ORS. Petitioner(s)
VERSUS
SAHNULAL Respondent(s)
(IA No.8051/2023-CONDONATION OF DELAY IN FILING and IA
No.8049/2023-EXEMPTION FROM FILING O.T. and IA No.8054/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Sameer Shrivastava, AOR
Mr. Prasanna Mohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and re-filing is condoned.
Issue notice to the respondent.
In the meanwhile, there shall be interim stay of further proceedings of the impugned judgment and order.
Signature Not Verified(NISHA KHULBEY) Digitally signed by Nisha Khulbey Date: 2023.01.23 (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT 16:58:41 IST Reason: ASSISTANT REGISTRAR