Estate Officer, U.T. Chandigarh & Ors. Vs Rajan Soi & Ors.
[Civil Appeal No. 423 of 2008]
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 stands restored.
.........................J. (H.L. DATTU)
NEW DELHI;
OCTOBER 12, 2012
ITEM NO.13 COURT NO.7 SECTION IV (IN CHAMBERS)
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
Estate Officer, U.T. Chandigarh & Ors. Vs. Rajan Soi & Ors.
[I.A. Nos. 2 & 3 In Civil Appeal No(S). 423 Of 2008]
(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.
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)
