Supreme Court - Daily Orders
Sudesh Chhikara vs Ramti Devi on 30 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.15 COURT NO.10 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). 20106/2019
(Arising out of impugned final judgment and order dated 21-05-2019
in CWP No. 16581/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUDESH CHHIKARA Petitioner(s)
VERSUS
RAMTI DEVI & ANR. Respondent(s)
( IA No.126864/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 30-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Kanhaiya Singhal, AOR
Ms. Vani Singhal, Adv.
Prasanna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti as well.
The suit property shall not be transferred or possession be alienated till further order.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2019.08.31 11:16:59 IST Reason: