Supreme Court - Daily Orders
Narinder Kumar vs Rajinder Singh (D) By Lrs. on 27 January, 2014
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ITEM NO.14 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No. 2& 3 in
Petition(s) for Special Leave to Appeal (Civil) No(s).1622/2012
(From the judgement and order dated 26/08/2011 in CR No.3550/2011 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
NARINDER KUMAR Petitioner(s)
VERSUS
RAJINDER SINGH Respondent(s)
(With appln(s) for substitution,c/delay in filing substitution appln. and
office report)
Date: 27/01/2014 These applns. were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s) Ms. Divya Minocha, Adv.
Mr. R.C. Kaushik, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Accepting the reasons stated in IA No. 3, delay in filing application for substitution is condoned and application for substitution of LRs of respondent is allowed.
Accordingly, IA Nos. 2 & 3 are allowed.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER