Supreme Court - Daily Orders
Kirpal Singh vs Government Of India New Delhi on 15 December, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
ITEM NO.2 Court 3 (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). 3887/2020
(Arising out of impugned final judgment and order dated 19-10-2019 in
FAO No. 800/2013 19-10-2019 in FAO No. 2000/2015 19-10-2019 in FAO No.
1278/2015 19-10-2019 in FAO No. 1290/2015 19-10-2019 in FAO No. 7453/2014
19-10-2019 in FAO No. 7454/2014 19-10-2019 in FAO No. 2887/2015 19-10-
2019 in FAO No. 8136/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KIRPAL SINGH Petitioner(s)
VERSUS
GOVERNMENT OF INDIA NEW DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29939/2020-CONDONATION OF DELAY IN
FILING and IA No.29943/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.29945/2020-APPLICATION FOR SUBSTITUTION and IA
No.29944/2020-EXEMPTION FROM FILING O.T. and IA No.29940/2020-PERMISSION
TO FILE PETITION (SLP) and IA No.29947/2020-CONDONATION OF DELAY IN
FILING SUBSTITUTION APPLN.)
Date : 15-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Gaurav Agrawal, Adv.
Mr. Chritarth Palli, Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Permission to file Special Leave Petition(s) is granted. Abatement is set aside and application for substitution is allowed.
Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.
Signature Not Verified Issue notice, returnable within six weeks. Digitally signed by R Natarajan Date: 2020.12.15 15:50:23 ISTDasti service, in addition, is permitted.
Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER