Supreme Court - Daily Orders
Balwinder Sarpal vs Ram Kumar Bansal on 29 March, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.38 COURT NO.12 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 for Special Leave to Appeal (C) No. 5389/2023
(Arising out of impugned final judgment and order dated 19-12-2022
in RSA No. 6542/2018 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALWINDER SARPAL & ANR. Petitioner(s)
VERSUS
RAM KUMAR BANSAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.56543/2023-EXEMPTION FROM FILING
O.T. )
Date : 29-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Sunita Sharma, AOR
Ms. Sudha Pal, Adv.
Ms. Nishi Prabha Singh, Adv.
Mr. Hari Om Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondent. In the meantime, status quo with regard to the property in question, as exists today, shall be maintained by the parties.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Rajni Mukhi Date: 2023.03.29 16:51:00 IST Reason: