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Baljinder Singh @ Sukhwinder Singh vs Daljit Kaur on 25 September, 2023

Bench: B.R. Gavai, Hima Kohli, Prashant Kumar Mishra

     ITEM NO.76                                  COURT NO.4                     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).   21463/2023

     (Arising out of impugned final judgment and order dated 09-12-2019
     in FAO No. 1724/2004 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     BALJINDER SINGH @ SUKHWINDER SINGH                                          Petitioner(s)
                           VERSUS
     DALJIT KAUR & ORS.                                                         Respondent(s)

     (IA No.179398/2023-CONDONATION OF DELAY IN FILING and IA
     No.179397/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.179399/2023-CONDONATION OF DELAY IN REFILING / CURING
     THE DEFECTS )

     Date : 25-09-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                   Mr. Vikas Verma, Adv.
                                        Ms. Sapna Verma, Adv.
                                        Mr. Shafik Ahmed, Adv.
                                        Mr. Mayank Choudhary, Adv.
                                        Mr. Padhmanabha Raja K.R., Adv.
                                        Ms. Anju, Adv.
                                        Mr. Danish Saifi, Adv.
                                        Mr. Sachin Wadhwa, Adv.
                                        Mr. V. Elanchezhiyan, AOR

     For Respondent(s)

                              UPON hearing the counsel the court made the following
                                                O R D E R

1. Delay condoned.

2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.

application(s), if any, are disposed of.

       (Geeta Ahuja)                                                          (Nand Kishor)
     Assistant Registrar-cum-PS                                             Court Master (NSH)