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Rajinder Singh (D) Throgh Lrs. vs Ajmer Singh (D) Through Lrs. on 11 January, 2019

Bench: Abhay Manohar Sapre, R. Subhash Reddy

     ITEM NO.50                           COURT NO.7                  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).4519-4522/2018

     (Arising out of impugned final judgment and orders dated 12-09-2017
     in RSA Nos. 2507/1985 and 2509/1985 and dated 10-11-2017 in RARS
     No.91/2017 in RSA No.2509/1985 and RARS No.92/2017 in RSA
     No.2507/1985 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     RAJINDER SINGH (D) THROUGH LRS.                                   Petitioner(s)

                                                 VERSUS

     AJMER SINGH (D) THROUGH LRS. & ORS.                               Respondent(s)

     IA No.5431/2019 – APPLICATION FOR SUBSTITUTION TO BRING ON RECORD
     THE LRS. OF DECEASED PETITIONER NO.2
     IA No.5437/2019 – APPLICATION FOR CONDONATION OF DELAY IN FILING
     SUBSTITUTION

     Date : 11-01-2019 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)             Mr.   Neeraj Kumar Jain,Sr.Adv.
                                   Mr.   Sanjay Singh,Adv.
                                   Mr.   Umang Shankar,Adv.
                                   Mr.   Siddharth Jain,Adv.
                                   Mr.   Aniket Jain,Adv.
                                   Mr.   Ugra Shankar Prasad, AOR

     For Respondent(s)             Mr.   Pardeep Gupta,Adv.
                                   Mr.   Parinav Gupta,Adv.
                                   Ms.   Mansi Gupta,Adv.
                                   Mr.   Moazzam Ali,Adv.
                                   For   Dr.(Mrs.) Vipin Gupta, AOR

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

Delay condoned in filing application for substitution, abatement is set aside and application for Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.12 substitution is allowed.

 As prayed, four weeks’ time is granted to file counter affidavit and two weeks’ time thereafter is granted to file rejoinder affidavit.

List these matters after six weeks.

 (ANITA MALHOTRA)                                (CHANDER BALA)
   COURT MASTER                                   COURT MASTER




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