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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  

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.

          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)