Supreme Court - Daily Orders
Gurpal Singh (Now Deceased) Through His ... vs Sham Lal Sharma on 22 January, 2021
Bench: Indira Banerjee, Sanjiv Khanna
ITEM NO.2 Court 6 (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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).13055/2020
(Arising out of impugned final judgment and order dated 05-02-2020
in RSA No. 1769/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
GURPAL SINGH (NOW DECEASED) THROUGH HIS LEGAL HEIR Petitioner(s)
VERSUS
SHAM LAL SHARMA & ORS. Respondent(s)
(WITH I.R. and IA No.121442/2020-CONDONATION OF DELAY IN FILING and
IA No.121449/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 22-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Siddharth Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 There are concurrent findings by the three Courts. We find no grounds to
interfere with the impugned order of the High Court of Punjab and Haryana. 3 The Special Leave Petition is dismissed.
4 Pending application stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.01.22 16:53:16 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER