JATINA KHATOON . Vs SK. NAJEEB(D) THROUGH LRS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-007816-007816 / 2003
Diary number: 22574 / 2002
Advocates: GOPAL PRASAD Vs
RANJAN MUKHERJEE
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7816/2003
JATINA KHATOON & ORS. APPELLANT(S)
VERSUS
SK. NAJEEB (D) THROUGH LRS. & ORS. RESPONDENT(S)
J U D G M E N T KURIAN, J.
Delay in filing the application for substitution (I.A. No.10/2017) is condoned. 2. Application for substitution of Respondent No.6(b) is allowed. 3. Considering the facts and circumstances of the case, we are not inclined to interfere with the impugned order passed by the High Court and the appeal is, accordingly, dismissed. 4. However, it will be open to the appellants to take all available contentions under law before the Execution Court. 5. Pending applications, if any, shall stand disposed of. 6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; AUGUST 17, 2017.