Supreme Court - Daily Orders
Gurmukh Singh Bhullar vs Raminder Kaur on 22 November, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.5 Court 9 (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). 706/2020
(Arising out of impugned final judgment and order dated 04-10-2019
in FAO-M No. 64/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURMUKH SINGH BHULLAR Petitioner(s)
VERSUS
RAMINDER KAUR Respondent(s)
(FOR ADMISSION and IA No.5146/2020-EXEMPTION FROM FILING O.T.
IA No. 5146/2020 - EXEMPTION FROM FILING O.T.)
Date : 22-11-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Anilendra Pandey, AOR
Mr. Charan Pal Singh Bagri, Adv.
Mr. Ashwani Kumar, Adv.
Mr. Manoj Kumar, Adv.
Mr. Sandeep, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has, on receiving instructions, submitted that the petitioner is ready for an amicable settlement.
Issue notice, subject to the petitioner depositing a sum of Rs. 50,000/- with the Registry of this Court within three weeks from today. If such amount is deposited within the aforesaid time, the office shall issue notice to the respondent. Liberty is given to the respondent to withdraw the amount on her putting appearance Signature Not Verified before this Court.
Digitally signed by SUNIL KUMAR Date: 2021.11.23 15:08:35 IST Reason:(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS