Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NOS.2 & 3
IN
CIVIL APPEAL NO. 423 OF 2008
ESTATE OFFICER, U.T. CHANDIGARH & ORS. APPELLANTS
VERSUS
RAJAN SOI & ORS. RESPONDENTS
O R D E R
Delay in filing the application for restoration is
condoned.
Prayer made in I.A.No.2/2012 – for restoration of
appeal is granted. Accordingly, the order passed by this Court
on 05.12.2011 is recalled, subject to the appellant depositing
a sum of Rs.3,000/- with the Supreme Court Employees' Mutual
Welfare Fund within three weeks' time from today. If such
deposit is not made, the earlier order passed by this Court
JUDGMENT
stands restored.
.......................J.
(H.L. DATTU)
NEW DELHI;
OCTOBER 12, 2012
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ITEM NO.13 COURT NO.7 SECTION IV
(IN CHAMBERS)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.Nos.2 & 3 in
CIVIL APPEAL NO(s). 423 OF 2008
ESTATE OFFICER, U.T. CHANDIGARH & ORS. Appellant (s)
VERSUS
RAJAN SOI & ORS. Respondent(s)
(With appln(s) for restoration,c/delay in filing application
for restoration and office report )
Date: 12/10/2012 These Applns. were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
For Appellant(s) Mr.Sangram S.Saron, Adv.
for Mr. Shree Pal Singh,Adv.
For Respondent(s) Mr. M.C. Dhingra,Adv.
JUDGMENT
UPON hearing counsel the Court made the following
O R D E R
I.A.Nos.2 & 3 are allowed, in terms of the signed
order.
(G.V.Ramana) (Indu Satija)
Court Master Court Master
(signed order is placed on the file)
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