Supreme Court - Daily Orders
Sarup Singh (Dead) Through His Lr vs Improvement Trust Hisar on 4 November, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.57 COURT NO.13 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).6208/2019
(Arising out of impugned final judgment and order dated 14-01-2019
in RSA No.2451/1999 passed by the High Court of Punjab & Haryana at
Chandigarh)
SARUP SINGH (DEAD) THROUGH HIS LR Petitioner(s)
VERSUS
IMPROVEMENT TRUST HISAR Respondent(s)
(IA No. 2096/2022 - APPLICATION FOR SUBSTITUTION, IA No. 2098/2022
- CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN., IA No.
36727/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA
No. 169076/2019 - EXEMPTION FROM FILING O.T. and IA No. 36728/2019
- EXEMPTION FROM FILING O.T.)
Date : 04-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s)
For Respondent(s) Mr. B. K. Satija, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. None is present for the petitioner, when the matter is called out.
2. The Special Leave Petition is dismissed for default.
(RAVI ARORA) (MAMTA RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RAVI ARORA
Date: 2024.11.05
09:56:41 IST
Reason: