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Sardar Daljit Singh Khuman vs Sardar Inderjit Singh Khuman on 15 April, 2019

Bench: S.A. Bobde, S. Abdul Nazeer

     ITEM NO.50                           COURT NO.2                 SECTION XIV

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11764/2019

     (Arising   out  of   impugned  final   judgment and   order  dated
     16-08-2018 in RFA No. 875/2016,RFA No. 38/2017 and RFA No. 39/2017
     passed by the High Court Of Delhi At New Delhi)

     SARDAR DALJIT SINGH KHUMAN & ORS.                                Petitioner(s)

                                                 VERSUS

     SARDAR INDERJIT SINGH KHUMAN                       Respondent(s)
     (WITH APPLN(S). FOR CONDONATION OF DELAY IN FILING SLPS, EXEMPTION
     FROM FILING C/C OF THE IMPUGNED JUDGMENT, EXEMPTION FROM FILING
     O.T)

     Date : 15-04-2019 These matters were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE S.A. BOBDE
                          HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)              Mr. Vinay P Navare, Sr. Adv.
                                    Mr. Vaibhav Verma, Adv.
                                    Mr. Mithun Verghese, Adv.
                                    Mr.Sahil Tagotra, AOR

     For Respondent(s)

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

Delay condoned.

Issue notice.

Dasti service, in addition, is permitted.

Until further orders, status quo, as it exists today, shall be maintained.

[ Charanjeet Kaur ] [ SUNIL KUMAR RAJVANSHI ] Digitally signed by CHARANJEET KAUR Date: 2019.04.15 18:39:39 IST Reason: A.R.-cum-P.S. COURT MASTER