Supreme Court - Daily Orders
Surinder Singh vs Land Acquisition Collector Punjab ... on 16 June, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, B.R. Gavai
ITEM NO.6 Virtual Court 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5713/2020
(Arising out of impugned final judgment and order dated 14-10-2019
in RFA No. 1957/2004 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SURINDER SINGH & ORS. Petitioner(s)
VERSUS
LAND ACQUISITION COLLECTOR PUNJAB STATE ELECTRICITY
BOARD & ANR. Respondent(s)
(IA No.35222/2020-CONDONATION OF DELAY IN FILING and IA
No.35228/2020-APPLICATION FOR SUBSTITUTION and IA No.35231/2020-
CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and IA
No.35234/2020-APPLICATION FOR PERMISSION)
Date : 16-06-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick, AOR
Ms. Manisha Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted.
Delay condoned.
Abatement is set aside and application for substitution is allowed.
Issue notice.
Tag with SLP (C) Nos. 27189-27190 of 2019.
Signature Not Verified(R. NATARAJAN) Digitally signed by SUSHMA KUMARI BAJAJ (NISHA TRIPATHI) Date: 2020.06.16 ASTT. REGISTRAR-cum-PS 15:26:52 IST Reason: BRANCH OFFICER