Supreme Court - Daily Orders
Surinder Singh vs Surinder Singh on 30 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
1
ITEM NO.46 COURT NO.6 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). 23534/2022
(Arising out of impugned final judgment and order dated 19-07-2022
in RSA No. 892/2022 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SURINDER SINGH Petitioner(s)
VERSUS
SURINDER SINGH Respondent(s)
(IA No. 187937/2022 - EXEMPTION FROM FILING O.T.)
Date : 30-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Adviteeya, Adv.
Mr. Nishant Sharma, Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s)
Mr. Chritarth Palli , AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the respondent submits that though notice was issued in this matter on 09.12.2022 but, before actual service of notice, several subsequent events have taken place, Signature Not Verified including that of delivery of possession and then Signature Not Verified Digitally signed by Digitally signed by Neetu Khajuria Neetu Khajuria Date: 2023.01.31 Date: 2023.01.31 16:12:22 IST Reason: execution of the sale deed by the respondent in 16:13:37 IST Reason:
favour of third person on 16.12.2022, which was 2 registered on 17.12.2022.
The respondent is permitted to file specific counter affidavit as also response to the prayer for interim relief within a week from today.
List this matter after one week. Until further orders of this Court, status quo in relation to property in question, as it exists today, shall be maintained by all the concerned.
(NEETU KHAJURIA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS COURT MASTER