17 August 2017
Supreme Court
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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


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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.