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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL ORIGINAL JURISDICTION

CIVIL APPEAL NO.8058 OF 2015           (Arising out of SLP(C)No.11635 of 2015)

    GURMINDER SINGH          ... APPELLANT(S)                  VS.

         AMARJIT KAUR & ORS.          ... RESPONDENT(S)

     J U D G M E N T

ANIL R. DAVE, J.

1. Heard the learned counsel.

2. Leave granted.

3. Looking at the very peculiar facts of the case, in  

the interest of justice, we modify the impugned judgment  

to  the  effect  that  the  appellant  shall  be  given  an  

opportunity  to  lead  further  evidence  before  the  First  

Appellate Court on 7th December, 2015.  We clarify that no  

further date be granted by the First Appellate Court for  

adducing further evidence.

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4. In view of this, the appeal is allowed to the above  

extent, with no order as to costs.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 24th September, 2015.

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ITEM NO.46               COURT NO.3               SECTION IVB                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).11635/2015 (Arising out of impugned final judgment and order dated 08/12/2014  in SAO No.51/2010 passed by the High Court Of Punjab & Haryana At  Chandigarh) GURMINDER SINGH                                    Petitioner(s)                                 VERSUS AMARJIT KAUR & ORS.                                Respondent(s) (With appln.(s) for bringing on record the additional facts and  interim relief and office report) Date : 24/09/2015 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.

Mr. Arvind Kumar,Adv.                      For Respondent(s) Mr. Vikas Mahajan,Adv.

Mr. Vinod Sharma,Adv. Mr. Amarnath Singh,Adv. Ms. Anuradha Mutatkar,Adv.

                               UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is allowed with no order as to costs in  

terms of the signed judgment.

  (Sarita Purohit)                         (Sneh Bala Mehra)      Court Master                          Assistant Registrar

(Signed Non-reportable judgment is placed on the file)