Supreme Court - Daily Orders
Rajkumari Amrit Kaur @ Amrit Harpal ... vs Maharani Deepinder Kaur (Since ... on 10 September, 2020
Bench: Uday Umesh Lalit, Ajay Rastogi
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ITEM NO.8 Court 4 (Video Conferencing) 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). 10211-
10213/2020
(Arising out of impugned final judgment and order dated 01-06-2020
in RSA No. 1418/2018 01-06-2020 in RSA No. 2176/2018 01-06-2020 in
RSA No. 2006/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
RAJKUMARI AMRIT KAUR @ AMRIT HARPAL SINGH Petitioner(s)
VERSUS
MAHARANI DEEPINDER KAUR (SINCE DECEASED) REP.
BY LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83692/2020-ADDITION / DELETION /
MODIFICATION PARTIES and IA No.83691/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 10-09-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Manjit Singh Khaira, Sr. Adv.
Mr. Balbir Singh Sewak, Adv.
Mr. Ripudaman Singh Sidhu, Adv.
Mr. Akshay Sehgal, Adv.
Mr. Anoopam Prasad, Adv.
Mr. Krishna Datta, Adv.
Mr. Tushar Bakshi, AOR
Mr. Gagandeep Singh Mann SPA of the Ptnr.
For Respondent(s) Ms. Aparajita Singh, Sr. Adv.
Mr. Gurinder Singh Gill, Sr. Adv.
Signature Not Verified
Mr. Vivek Bhandari, Adv.
Mr. Amarjit Bedi, Adv.
Digitally signed by
INDU MARWAH
Date: 2020.09.11
14:51:49 IST
Reason: Mr. Mahesh Kumar, Adv.
Mr. Suushant Yadav, Adv.
Ms. Aashna Gill, Adv.
Ms. Devika Khanna, Adv.
Mrs. V.D. Khanna, Adv.
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M/s Vmz Chambers, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Yashraj Singh Deora, AOR(R 1 to 3
Ms. Sonal Mashankar, Adv.
Ms. Shivangi Sud, Adv.
Mr. Rajat Mathur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In SLP (C ) Nos.9151-9153/2020 preferred by Maharani Deepinder Kaur (since deceased) through Lrs. and Others, this Court issued notice on 13.08.2020. The parties were directed to maintain status quo with regard to the properties involved in the proceedings and the matter was directed to be listed on 06.10.2020 after exchange of pleadings by the parties.
Since the present SLP has been filed by Rajkumari Amrit Kaur through Power of Attorney by Gagandeep Singh Mann (respondent No.1 in SLP (C ) Nos.9151-9153/2020), from the same judgment, we issue notice in the present matter. As interim relief has already been granted, no relief at this stage is called for. The parties in both matters being same, service upon the concerned advocates who have entered appearance on behalf of the parties shall be taken to be due service upon the concerned respondents in the present matter. But the respondents who have not yet appeared through their counsel shall be served in the matter. Dasti in addition.
IA No.83692/2020 seeking permission to delete Proforma respondents is allowed at the risk and consequences of the 3 petitioner.
List on 06.10.2020 alongwith SLP (C) Nos.9151-9153/2020 It is made clear that both the matters shall be disposed of finally on the next date.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER