Gurkirpal Singh And Ors. vs Raminder Pal Singh And Ors.
2016 Latest Caselaw 1630 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                  Reserved on : 28.01.2016
                                                                Pronounced on: 29.02.2016


+       CO. APPL.26-32/2005, C.M. APPL.5745/2005, 6607-6608/2006 &
        7207/2006
        GURKIRPAL SINGH AND ORS.               ............Appellants
                  Versus
        RAMINDER PAL SINGH AND ORS.            ...........Respondents

+ CO. APPL.52/2005, C.M. APPL.8161/2005, 10201/2007, 8473-

8474/2010, 6946/2011, 17051-17052/2012 M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

......Appellant Versus BEBAK SINGH AND ORS. ...........Respondents

+ CO. APPL.84/2005, C.M. APPL.12055/2005, 2358-2359/2007 & 10233/2007 M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

......Appellant Versus K.P. RAIS AND ORS. ...........Respondents

+ CO. APPL.53/2005, C.M. APPL.8164/2005, 5521/2010, 18904/2010 & 4813-4817/204 M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

......Appellant Versus MR. SUKHDEV RAJ SHARMA ...........Respondent

+ CO. APPL.85-88/2005, C.M. APPL.12060/2005, 6621-6622/2006 GURKIRPAL SINGH AND ORS. ............Appellants Versus M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

......Respondent

CO. APP. 26-32/05, 52/05, 84/05, 53/05, 85-88/05, 83/05, 33-39/05 & 89-92/05 Page 1 + CO. APPL.83/2005, C.M. APPL.12053/2005 M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

............Appellant Versus NORTHERN CARRIERS PVT. LTD. AND ORS.

...........Respondents

+ CO. APPL.33-39/2005, C.M. APPL.5757/2005, 6620/2006, 1039-

1040/2012 GURKIRPAL SINGH AND ORS. ............Appellants Versus ONKAR TEXTILES AND ORS. ...........Respondents

+ CO. APPL.89-92/2005, C.M. APPL.12072/2005, 6623-6624/2006, 14153/2007 & 4612/2011 GURKIRPAL SINGH AND ORS. ............Appellants Versus M/S. NORTHERN INDIA GOODS TRANSPORT CO. (P) LTD.

......Respondent Through: Sh. Dayan Krishnan, Sr. Advocate with Sh. Nishant Datta, Advocate, for Administrator (Appellant in Co.App.52/2005, 84/2005, 53/2005 & 83/2005). Sh. Rajat Aneja, Advocate, for appellant in Co.App.89- 92/2005.

Sh. Sudhanshu Batra, Sr. Advocate with Sh. Bhuvan Gugnani, Advocate, for respondent R.P. Singh Sh. H.S. Jaggi, Advocate, for Co.App.52/2005. Ms. Rekha Palli, Sr. Advocate with Ms. Punam Singh and Sh. S.A. Akhtar, Advocates, for Respondent No.2 in Co.App.53/2005.

Sh. Ashok Gurnani, Advocate, for Respondent No.7 in Co.App.83/2005.

Sh. J.V.S. Raghavendra Sreyas, Advocate, for appellant in Co.App.33/2005.

Sh. A.S. Chandhiok, Sr. Advocate with Sh. Ashish Dholakia, Ms. Mansi Sharma, Ms. Mallika Ahluwalia and Sh. Mayank Banniyal, Advocates, for Respondent Nos. 1

CO. APP. 26-32/05, 52/05, 84/05, 53/05, 85-88/05, 83/05, 33-39/05 & 89-92/05 Page 2 to 3 in Co.App.33-39/2005.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

MR. JUSTICE S. RAVINDRA BHAT

%

1. The appeals fail and are dismissed without order as to costs.

2. For detailed judgment, the decision dated 29.02.2016 in Co. App.19- 25/2005 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) FEBRUARY 29, 2016

CO. APP. 26-32/05, 52/05, 84/05, 53/05, 85-88/05, 83/05, 33-39/05 & 89-92/05 Page 3