Supreme Court - Daily Orders
Hsidc Ltd Now Hsiidc vs Ram Kali on 24 February, 2014
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ITEM NO.5 COURT NO.15 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.5 in
Petition(s) for Special Leave to Appeal (Civil) No(s).21583/2012
(From the judgement and order dated 05/07/2011 in RFA No.4877/ 2001 of the
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
HSIDC LTD NOW HSIIDC Petitioner(s)
VERSUS
RAM KALI AND ORS. Respondent(s)
(For recalling the Court’s order and office report)
Date: 24/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
(In Chambers)
For Petitioner(s) Mr. Ravindra Bana,Adv.
For Respondent(s) Mr. Himanshu Gupta,Adv.
Mr. Anil Kumar Tandale,Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A. No.5 for recalling the Court’s order dated 13.2.2013 is allowed and application for substitution stands restored.
Delay in filing application for substitution is condoned and application for substitution is allowed.
(A.S. BISHT) (SNEH LATA SHARMA)
A.R.-CUM-P.S. COURT MASTER