Supreme Court - Daily Orders
Shanti Devi (Since Deceased) Through ... vs Jagan Devi on 6 September, 2023
Bench: J.K. Maheshwari, Aravind Kumar
ITEM NO.55 COURT NO.13 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. 24821/2018
(Arising out of impugned final judgment and order dated 22-02-2018
in RSA No. 2930/1996 passed by the High Court of Punjab & Haryana
at Chandigarh)
SHANTI DEVI (SINCE DECEASED) THROUGH LRS .GORAN Petitioner(s)
VERSUS
JAGAN DEVI & ORS. Respondent(s)
Date : 06-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Ms. Archana Pathak Dave, AOR
Mr. Himanshu Sharma, Adv.
Mr. Ram Niwas Sharma, Adv.
Ms. Aditi Sharma, Adv.
Ms. Anshita, Adv.
Mr. Arun Kumar, Adv.
Mr. Digvijay Singh Raghav, Adv.
Mr. Nikhil Bajaj, Adv.
Mr. Rahul Jasoria, Adv.
Mr. Lokesh Solanki, Adv.
Mr. Kumar Abhishek, Adv.
For Respondent(s)
Mr. S.K. Sinha, AOR
Mr. Shubham Kashyap, Adv.
Mrs. Seema Kashyap, Adv.
Mr. Arjun Singh Bhati, Adv.
Mr. Tanmay Nagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Arjun Singh Bhati, learned counsel appears on behalf of respondent Nos. 1 and 2. He prays for and is granted four weeks’ time to file vakalatnama and counter affidavit.
Signature Not VerifiedList after four weeks.
Digitally signed by Nidhi Ahuja Date: 2023.09.06 16:57:26 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER