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Supreme Court - Daily Orders

Ram Kishan vs Daya Nand(D) on 3 February, 2022

Bench: Sanjiv Khanna, Bela M. Trivedi

                                                          SLP(C)   No(s).    30335/2018 etc.




     ITEM NO.11               Court 14 (Video Conferencing)                 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).   30335/2018

     (Arising out of impugned final judgment and order dated 31-08-2018
     in RSA No. 2241/1991 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     RAM KISHAN & ANR.                                                Petitioner(s)

                                                 VERSUS

     DAYA NAND(D) & ORS.                                              Respondent(s)

     (NOT TAKEN UP FROM 15.12.2021
     IA No. 45703/2021 - APPLICATION FOR SUBSTITUTION
     IA No. 112936/2019 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 45704/2021 - SETTING ASIDE AN ABATEMENT)

     WITH
     SLP(C) No. 31904/2018 (IV-B)
     ( FOR APPLICATION FOR SUBSTITUTION ON IA 45698/2021
     FOR SETTING ASIDE AN ABATEMENT ON IA 45700/2021
     IA No. 45698/2021 - APPLICATION FOR SUBSTITUTION
     IA No. 45700/2021 - SETTING ASIDE AN ABATEMENT)

     Date : 03-02-2022 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJIV KHANNA
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)             Mr. C. Mohan Rao, Sr. Adv.
                                   M/S. Saharya & Co., AOR

     For Respondent(s)
                                   Mr.   Abhimanyu Tewari, AOR
                                   Ms.   Elisa Bar, Adv.
                                   Mr.   Hanumant Singh, Adv.
                                   Mr.   Priyam Kamra, Adv.
Signature Not Verified

Digitally signed by
Anita Malhotra
Date: 2022.02.04
16:45:54 IST
Reason:                  UPON hearing the counsel the Court made the following
                                            O R D E R
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                                               SLP(C)   No(s).     30335/2018 etc.

    Applications     for   condonation   of    delay    and      setting   aside

abatement are allowed.

The application for bringing on record legal representatives of the deceased first respondent is also allowed. Amended memo of parties would be filed within one week.

We are informed that respondent no. 5 has expired. Steps for bringing the legal representatives of the fifth respondent would be taken in the meanwhile. Learned counsel for the respondent(s) states that he would furnish the details of the legal representatives of deceased respondent no. 5 to the learned counsel for the petitioner(s) within one week.

Relist after four weeks.

    (SONIA BHASIN)                              (DIPTI KHURANA)
    COURT MASTER (SH)                          COURT MASTER (NSH)




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