Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO.8058 OF 2015
(Arising out of SLP(C)No.11635 of 2015)
GURMINDER SINGH ... APPELLANT(S)
VS.
AMARJIT KAUR & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. Leave granted.
3. Looking at the very peculiar facts of the case, in
the interest of justice, we modify the impugned judgment
to the effect that the appellant shall be given an
JUDGMENT
opportunity to lead further evidence before the First
th
Appellate Court on 7 December, 2015. We clarify that no
further date be granted by the First Appellate Court for
adducing further evidence.
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4. In view of this, the appeal is allowed to the above
extent, with no order as to costs.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
24 September, 2015.
JUDGMENT
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ITEM NO.46 COURT NO.3 SECTION IVB
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).11635/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in SAO No.51/2010 passed by the High Court Of Punjab & Haryana At
Chandigarh)
GURMINDER SINGH Petitioner(s)
VERSUS
AMARJIT KAUR & ORS. Respondent(s)
(With appln.(s) for bringing on record the additional facts and
interim relief and office report)
Date : 24/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. Arvind Kumar,Adv.
For Respondent(s) Mr. Vikas Mahajan,Adv.
Mr. Vinod Sharma,Adv.
Mr. Amarnath Singh,Adv.
Ms. Anuradha Mutatkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
JUDGMENT
Leave granted.
The appeal is allowed with no order as to costs in
terms of the signed judgment.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
(Signed Non-reportable judgment is placed on the file)
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