Supreme Court - Daily Orders
Chandra Shekhar Agarwal vs Gulzar Singh (Dead) Through Legal Heir ... on 29 February, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.23 COURT NO.9 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 12293/2015, CRLMP. 12294/2015 in Petition(s) for Special
Leave to Appeal (Crl.) No(s). 2569/2008
(Arising out of impugned final judgment and order dated 19/03/2008
in CRLM No. 16745/2007 passed by the High Court Of Punjab & Haryana
At Chandigarh)
CHANDRA SHEKHAR AGARWAL Petitioner(s)
VERSUS
GULZAR SINGH Respondent(s)
(for substitution and c/delay in filing appl. for bringing lrs on
record)
Date : 29/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Abhimanue Shrestha, Adv.
Ms. Kamini Jaiswal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the Judgment in Balasaheb K. Thackeray & Anr. vs. Venkat alias Babru & Anr. (2006) 5 SCC 530, the Legal representatives of the deceased sole respondent/complainant has already been brought on record. He has also submitted that as the Lr. No. 2 of the sole respondent is also died, his Lrs. is to be brought on record.
In view of the above the Petitioner is directed to find out the other legal heirs of the said Lr. No. 2 of Signature Not Verified the sole respondent and take appropriate steps to implead Digitally signed by NEELAM GULATI Date: 2016.02.29 them within four weeks.
16:48:05 IST Reason:
(NEELAM GULATI) (CHANDER BALA) COURT MASTER COURT MASTER