Supreme Court - Daily Orders
Gurdeep Kaur vs Dalip Singh (D) Through His Lrs on 24 February, 2020
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.1 COURT NO.2 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).25455/2019
(Arising out of impugned final judgment and order dated 06-12-2018
in RSA No.2322/2014(O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
GURDEEP KAUR & ORS. Petitioner(s)
VERSUS
DALIP SINGH (D) THROUGH HIS LRS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29882/2020-CONDONATION OF DELAY
IN FILING and IA No.29885/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.29884/2020-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 24-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shubham Bhalla, AOR
Mr. Deepak S., Adv.
Mr. Yajur Bhalla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order dated 06.12.2018 passed by the High Court of Punjab and Haryana at Chandigarh in RSA No.2322 of 2014 (O&M) shall remain stayed. Signature Not Verified (SATISH KUMAR YADAV) Digitally signed by SATISH KUMAR YADAV Date: 2020.02.24 17:04:59 IST (RAJ RANI NEGI) Reason: AR-CUM-PS ASSISTANT REGISTRAR